Sarabjit Kaur And Another vs State Of Punjab And Another
2022 Latest Caselaw 17488 P&H

229
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-52680-2019
Date of Decision: 21.12.2022.

SARABJIT KAUR AND ANOTHER ...Petitioners
versus
STATE OF PUNJAB AND ANOTHER ...Respondents

CORAM: HON'BLE MRS. JUSTICE AMARJOT BHATTI

Present: Mr. Vikram Kumar, Advocate for Mr. Jagtar Singh Sidhu, Advocate for the petitioners.

Mr. R.S. Khaira, DAG Punjab.

3 2k 3 2 2 ok

AMARJOT BHATTI J. (Oral) The petitioners filed the instant petition under Section 482 Cr.P.C.

for quashing of FIR No. 241 dated 28.10.2019 under Sections 306, 304-B IPC registered at Police Station Tripari, District Patiala, and all consequential proceedings arising therefrom, on the basis of compromise dated 03.12.2019.

Learned counsel for the petitioners submit that he does not want to pursue the instant petition.

In view of the aforesaid statement, the petition stands dismissed

as withdrawn.

21.12.2022 (AMARJOT BHATTI) lavisha JUDGE Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

LAVISHA

2022.12.23 15:07

I attest to the accuracy and integrity of this order/judgment