ARSHPREET SINGH BAGGA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the aforesaid two petitions filed under Sec. 482 of the Code of Criminal Procedure, 1973 i.e. CRM-M-40968 of 2018 titled as Arshpreet Singh Bagga v. State of Punjab and another and CRM-M-6746 of 2018 titled as Gawinder Singh and others v. State of Punjab and others as both these petitions have arisen from a common FIR No.71 dtd. 23/8/2017 under Ss. 498-A and 406 IPC registered at Police Station Women Cell, District Police Commissionerate, Ludhiana (Annexure P-1).

(2.) The first petition i.e. CRM-M-40968 of 2018 has been filed by petitioner Arshpreet Singh Bagga for quashing of the aforesaid FIR and all subsequent proceedings arising therefrom on the basis of compromise deed dtd. 26/7/2018 (Annexure P-2), whereas the second petition i.e. CRM-M- 6746 of 2018 has been filed by petitioners Gawinder Singh, Jagbir Kaur and Prerna Kaur for quashing of the aforesaid FIR and all subsequent proceedings arising therefrom on merits.

(3.) However, for convenience and clarity, detailed order is being passed in CRM-M-40968 of 2018 titled as Arshpreet Singh Bagga v. State of Punjab and another.