Rakhi Bedi And Another vs State Of Punjab And Another
2022 Latest Caselaw 6247 P&H

CRM-M-48300-2021 (O&M)                                                   -1-

119
       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                                 CRM-M-48300-2021 (O&M)
                                                 Date of decision : 06.07.2022

Rakhi Bedi and another

                                                                    ...Petitioners

                                        Versus

State of Punjab and another

                                                                  ...Respondents

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL

Present:    Mr. Malkeet Singh, Advocate for the petitioners.

            Mr. Sukhbeer Singh, AAG, Punjab.

            Mr. R.D. Rattewal, Advocate for respondent No.2.

            ****

VIKAS BAHL, J. (ORAL)

This is a petition filed under Section 482 Cr.P.C. for quashing

of FIR No.290 dated 02.08.2014 registered under Sections

323/324/325/506/34 of the Indian Penal Code, 1860 at Police Station Civil

Lines, Amritsar City (Annexure P-1) as well as judgment of conviction

dated 25.02.2019 and all the subsequent proceedings arising therefrom on

the basis of compromise.

Learned counsel for the petitioners has pointed out that the

complainant-Joginder Singh son of Dan Singh has died and the said

Joginder Singh has four sons, out of which, two have died and he also has

one daughter and thus, seeks permission of this Court to withdraw the present

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CRM-M-48300-2021 (O&M) -2-

petition with liberty to file fresh petition after making all the legal

representatives of said Joginder Singh son of Dan Singh as party in the

petition and also after entering into compromise with all the legal

representatives.

In view of the above, the present petition is dismissed as

withdrawn with liberty aforesaid.

All the pending miscellaneous applications, if any, stand

disposed of in view of the abovesaid order.

06.07.2022                                            (VIKAS BAHL)
Pawan                                                    JUDGE


             Whether speaking/reasoned:-              Yes/No

             Whether reportable:-                     Yes/No




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