NAVJOT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-28033-2019 No ground is made out to implead the applicant as party- respondent No.3 to the present petition at this stage. However, the applicant is at liberty to avail alternate remedy, available in accordance with law.

(2.) In view of the above, the application stands dismissed, with liberty as aforesaid.

(3.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.71 dated 02.06.2018 registered under Section 420 at Police Station Sadar Shri Muktsar Sahib, District Shri Muktsar Sahib and all consequential proceedings arising therefrom, on the basis of compromise.