AZAD SINGH AND OTHERS Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2012-9-328
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 07,2012

Azad Singh And Others Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) Prayer in this petition is for quashing of DDR No. 31, dated 19.8.2002, under Sections 148, 324 and 326 read with Section 149, IPC, registered at Police Station, Sadar, Ferozepur, which was recorded as a cross-case in FIR No. 260, dated 19.8.2002, under Sections 148, 324, 325 and 326 read with Section 149, IPC, registered at Police Station, Sadar, Ferozepur, and all the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 1.3.2012, this Court had directed the affected parties to appear on 3.3.2012 before the learned Trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit its report on or before the date fixed by this Court.
(3.) In compliance of the above, the affected parties did appear before the learned Additional Chief Judicial Magistrate, Ferzoepur, and got recorded their respective statements. The report in that regard has also been received.;


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