BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 482 Cr.P.C. for quashing of FIR No.220 dtd. 21/8/2017 under Ss. 307/452/427 IPC and Sec. 27 of Arms Act 1959 at Police Station Talwandi Sabo, District Bathinda and all other consequential proceedings arising therefrom on the basis of compromise effected between the parties.

(2.) On 2/2/2018 the following order was passed :-

(3.) Thereafter, the report of the Judicial Magistrate 1st Class, Talwandi Sabo dtd. 22/2/2018 has been received wherein it has been mentioned that :-