BINNA SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2022-9-52
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 22,2022

Binna Singh Appellant
VERSUS
STATE OF PUNJAB Respondents


Referred Judgements :-

SHIJI ALIAS PAPPU VS. RADHIKA [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]


JUDGEMENT

ANOOP CHITKARA, J. - (1.)The petitioner, arraigned as accused in the above captioned FIR, has come up before this Court under Sec. 482 Cr.P.C. for quashing of the FIR and all consequential proceedings including the proclamation order dtd. 12/5/2014, based on the compromise with the aggrieved person.
(2.)During the pendency of the petition, the accused and the aggrieved person have compromised the matter, and an affidavit to that effect is annexed with this petition as Annexure P-4.
(3.)After that, the petitioner came up before this Court to quash the FIR, and in the quashing petition, impleading the aggrieved person as respondent.


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