MANPREET SINGH @ MOTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by the petitioners under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.0040 dated 25.11.2018 registered under Sections 323/324/341/506/148/149 of the Indian Penal Code, 1860 (for short, "the IPC") at Police Station Airport, District Amritsar (Annexure P-1/T) along with all consequential proceedings arising therefrom in view of the compromise dated 18.10.2019 (Annexure P-2/T).

(2.) The petitioners have filed the present petition for quashing of the FIR and the consequential proceedings on the grounds that the matter has been amicably compromised between the parties.

(3.) This Court, while issuing notice of motion on 30.10.2019, passed the following order:-