LAWS(P&H)-2018-2-385

GURJANT SINGH Vs. STATE OF PUNJAB AND ANOTHER

Decided On February 23, 2018
GURJANT SINGH Appellant
V/S
State of Punjab and Another Respondents

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.61 dated 04.04.2009 registered under Sections 341/380/427/506/148/149 IPC at Police Station Samrala, District Ludhiana as well as all the subsequent proceedings arising therefrom on the basis of compromise qua the petitioner.

(2.) On 22.01.2018, following order was passed by this Court:-

(3.) Today, ASI Amrik Singh has come present and stated that ASI Guljari Lal has been transferred from the police station. Complainant in the present case was involved in some other case, in which he has already been declared as proclaimed offender. Statement of the complainant could not be recorded for the purposes of filing cancellation/untraced report in this case after rejection of earlier untraced report by the competent Court.