PARMINDER SINGH CHINNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In view of resolution of the Bar, the lawyers are abstaining from the work.

(2.) This order shall dispose of aforementioned two petitions praying for quashing of FIR No.109 dtd. 18/5/2019 for the offences punishable under Ss. 451, 323, 34 of the Indian Penal Code ('IPC' for short) and Ss. 379 and 427 IPC (added later on), registered at Police Station City Ferozepur, District Ferozepur and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(3.) Vide orders dtd. 31/5/2019 and 5/7/2019 passed in CRMM- 25903-2019 and CRM-M-27831-2019 respectively, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.