Gopal Singh @ Gopal Singh Kainth @ Gopal And Others vs State Of Punjab And Another

and another” 2007(3) RCR (Criminal) 1052and another” 2007(3) RCR (Criminal) 1052and another” 2007(3) RCR (Criminal) 1052 and Hon’ble Supreme Court inand Hon’ble Supreme Court in “Gian Singh Versus“Gian Singh Versus State of Punjab and others”State of Punjab and others” (2012) 10 SCC 303, the, the petition is allowed.petition is allowed.

6.

Consequently, FIR No.55 dated 19.07.2016, under Sections55 dated 19.07.2016, under Sections55 dated 19.07.2016, under Sections 323, 324, 341, 326, 148 and 149 of IPC, Police Station City Rampura,323, 324, 341, 326, 148 and 149 of IPC, Police Station City Rampura,323, 324, 341, 326, 148 and 149 of IPC, Police Station City Rampura,323, 324, 341, 326, 148 and 149 of IPC, Police Station City Rampura, District BathindaDistrict Bathinda, and all consequential proceedingsand all consequential proceedings arising therefrom, arearising therefrom, are quashed qua thequashed qua the petitioners, on the basis of compromise dated, on the basis of compromise dated 16.01.2025.

7.

Pending applications, if any, stand disposed of.Pending applications, if any, stand disposed of.

(SHALINI SINGH NAGPAL)(SHALINI SINGH NAGPAL) JUDGE 20.08.2026