GURCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of both the above-mentioned petitions bearing numbers CRM-M-55785-2018 and CRM-M-55788-2018, arising out of impugned FIR and its cross-version case/DDR.

(2.) Petitioners have approached this Court by way of instant petition under Sec. 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No.135 dtd. 26/9/2014 under Ss. 323, 324, 325, 506, 148 and 149 of the Indian Penal Code ('IPC' for short) and its cross-version case/DDR No.29 dtd. 12/5/2016 under Ss. 323, 325, 506, 148 and 149 IPC, registered at Police Station Dehlon, District Ludhiana and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).

(3.) Notice of motion was issued.