NASEEB CHAND AND ORS. Vs. STATE OF PUNJAB AND ORS.
LAWS(P&H)-2016-3-38
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 17,2016

Naseeb Chand And Ors. Appellant
VERSUS
State of Punjab and Ors. Respondents

JUDGEMENT

Hari Pal Verma, J. - (1.) Prayer in the present petition is for quashing of FIR No. 125 dated 26.8.2004, under Ss. 323, 324, 148 and 149 IPC, registered at Police Station Sadar Phagwara, District Kapurthala (Annexure P -1) along with all consequential proceedings arising therefrom on the basis of compromise dated 11.3.2013 (Annexure P -3).
(2.) Vide order dated 23.2.2015, this Court had directed the parties to appear before the lower Appellate Court to get their statements recorded and the learned Magistrate was directed to forward a report about the genuineness of the compromise to this Court.
(3.) In compliance of the order dated 23.2.2015, the parties have appeared before the lower Appellate Court on 24.3.2015 for getting their statements recorded.;


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