Chhanga vs State Of Haryana And Anr
2022 Latest Caselaw 15822 P&H

CRM-M-56266 of 2022                                                     {1}


            IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH


160                                            CRM-M-56266 of 2022
                                               Date of decision:05.12.2022


Chhanga                                               ... Petitioner

                           Vs.

State of Haryana and another                          ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:-    Mr. Kamal Chaudhary, Advocate
             for the petitioner.

             Ms. Mahima Yashpal, DAG, Haryana.

SUVIR SEHGAL, J. (Oral)

Instant petition has been filed under Section 482 Cr.P.C,

seeking quashing of FIR No.92 dated 23.03.2021 registered under Sections

376, 506 of Indian Penal Code, 1860 at Police Station Kheripul, District

Faridabad (Annexure P-1) and all other subsequent proceedings arising

therefrom, on the basis of compromise as is apparent from the affidavit

dated 10.11.2022 executed by the complainant-respondent No.2

(Annexure P-2).

Advance copy of the petition has been served upon the State.

Upon instructions received from ASI Ramesh, State counsel

submits that after investigation, final report has been submitted and charge

has been framed against the accused-petitioner under Sections 376, 506

IPC. She submits that prosecution evidence is underway.

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 CRM-M-56266 of 2022                                               {2}

When confronted with the judgment of Supreme Court in State

of Madhya Pradesh Vs. Laxmi Narayan and others 2019(2) RCR

(Criminal) 255, counsel for the petitioner has sought and is granted

permission to withdraw the petition with liberty to avail all the remedies

available to the petitioner, in accordance with law.

Dismissed as withdrawn with liberty as aforesaid.

                                                       (SUVIR SEHGAL)
December 05, 2022                                          JUDGE
savita

Whether Speaking/Reasoned                                   Yes
Whether Reportable                                         Yes/No




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