Ravi Nain @ Bhola vs State Of Haryana And Another
2022 Latest Caselaw 6183 P&H

270   IN THE HIGH COURT OF PUNJAB & HARYANA
                   AT CHANDIGARH

                                            CRM-M-40780-2019
                                            Date of Decision: 5th July, 2022

Ravi Nain @ Bhola                                             Petitioner
                                     Versus

State of Haryana and another                                  Respondents

CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present:     Mr. Vishal Garg Narwana, Advocate for the petitioner.

             Mr. Gurmeet Singh, Assistant Advocate General, Haryana.

                                      ****

AVNEESH JHINGAN, J (Oral):

This petition was filed for quashing of FIR No. 490 dated

17.6.2018 under Sections 323, 34, 427 and 506 IPC (Section 307 IPC

was added later on) registered at P.S. Saran, Faridabad and the

subsequent proceedings on the basis of compromise.

After arguing for some time and realizing that the quashing

of FIR involving Section 307 IPC is sought, on the basis of

compromise and in view of the judgment of the Supreme Court in State

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

(Criminal) 225 there is an issue with regard to the maintainability of

the petition, learned counsel for the petitioner seeks permission to

withdraw the petition at this stage.

Dismissed as withdrawn.

Since the main case has been decided, the pending

application, if any, is rendered infructuous.

[AVNEESH JHINGAN] JUDGE 5th July, 2022 anuradha

1. Whether speaking/ reasoned : Yes / No

2. Whether reportable : Yes / No

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