DAMANDEEP SINGH AND ANOTHER Vs. STATE OF PUNJAB AND ANOTHER
LAWS(P&H)-2012-7-494
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 16,2012

DAMANDEEP SINGH AND ANOTHER Appellant
VERSUS
State of Punjab and Another Respondents

JUDGEMENT

- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure on behalf of petitioners, namely, Damandeep Singh and Harpreet Singh, for quashing of F.I.R. No.450 dated 15.12.2011, under Sections 307, 323, 324, 148 and 149 of Indian Penal Code and Sections 25 and 27 of Arms Act registered at Police Station Civil Lines, Amritsar, on the basis of compromise effected between the parties.
(2.) The aforesaid FIR was registered against three accused, namely, Damandeep Singh, Harpreet Singh and Harpal Bhatia.
(3.) Harpal Bhatia died during the pendency of the proceedings and remaining two accused have filed the present petition.;


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