GIAN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Alongwith the present petition, the Court intends to dispose of Criminal Misc. No. M-21327 of 2013 (Jasbir Kaur and others vs. State of Punjab and another) as in both these petitions relief sought for is same and similar. The petitioners in both the petitions have sought quashing of FIR No. 78 dated 19.04.2013 registered at Police Station Beas, District Amritsar under Sections 419/420/465/467/468/471/120-B IPC.

(2.) In their respective petitions, the petitioners have averred that the matter between the parties has already been settled with respondent No. 2 at whose instance the aforementioned FIR was registered.

(3.) Upon notice having been issued, respondent No. 2 has Reena 2013.08.02 10:40 I attest to the accuracy and integrity of this document chandigarh put in appearance. He got recorded his statement which is reproduced herein below:-