GURDEEP SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2022-3-30
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 25,2022

GURDEEP SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents




JUDGEMENT

ANOOP CHITKARA,J. - (1.)The petitioner, arraigned as an accused in the above captioned FIR, has come up before this Court under Sec. 482 CrPC for quashing of the FIR and all consequential proceedings based on the compromise with the victim(s).
(2.)The gist of the allegations against the petitioner is of causing an accident due to rash and negligent driving in a public way. The private respondent(s) suffered injuries leading to the registration of FIR captioned above.
(3.)During the pendency of the petition, the accused and the injured have compromised the matter, and its copy is annexed with this petition. After that, the petitioner has come up before this Court to quash the FIR, and in the quashing petition, the injured have been impleaded as respondent(s).


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.