Amarjit Singh And Another vs State Of Punjab And Another
2022 Latest Caselaw 15968 P&H

CRM-M-1151-2020                             -1-



           IN THE HIGH COURT OF PUNJAB AND HARYANA

                              AT CHANDIGARH

(124)

                                                             CRM-M-1151-2020

                                                  Date of decision : 06.12.2022


Amarjit Singh and another                                       ...Petitioners

                                       Versus

State of Punjab and another                                     ...Respondents


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- None for the petitioners.

            Mr. P.S.Grewal, DAG, Punjab.

            None for respondent No.2.
                      ...


SUVIR SEHGAL, J. (Oral)

Instant petition has been filed under Section 482 of the Code of

Criminal Procedure, 1973 seeking quashing of FIR No.171 dated

30.08.2018, registered for offences under sections 306 and 506 of the

Indian Penal Code, 1860, at Police Station City Patti, District Tarn Taran,

Annexure P-1, and all consequent proceedings arising therefrom, on the

basis of compromise dated 17.12.2019, Annexure P-2, effected between the

parties.

There is no representation either on behalf of the contesting

parties.

1 of 2

In view of the judgment of Hon'ble Supreme Court in Daxaben

Versus State of Gujarat, 2022 SCC Online SC 936 and this Court in

Neelam Devi and others Versus State of Punjab and another, decided on

01.04.2022 and in CRM-M-38402-2021 titled as Jobandeep Singh Versus

State of Punjab and another, decided on 23.02.2022, prayer made in the

petition cannot be entertained.

Petition is dismissed.

                                              (SUVIR SEHGAL)
                                                  JUDGE
06.12.2022
Pardeep

        Whether Speaking/Reasoned                     Yes
        Whether Reportable                          Yes/No




                                   2 of 2