Vinay Kumar And Anr vs State Of Haryana And Another
2022 Latest Caselaw 6808 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

(118)                                                     CRM-M-47781-2021
                                                  Date of decision:- 13.07.2022

Vinay Kumar and another                               ...Petitioners
                           Versus
State of Haryana and another                          ...Respondents


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Parveen Kaushik, Advocate and
          Mr. Naveen Kumar for the petitioners.

          Ms. Mahima Yashpal, DAG, Haryana for State-respondent No.1.
               ****

SUVIR SEHGAL, J. (Oral)

Instant petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.0397 dated 02.09.2020, registered for offences under Sections 376, 452, 506, 511 and 34 of the Indian Penal Code, 1860, at Police Station Meham, District Rohtak, Annexure P-1, along with all subsequent proceedings arising therefrom, on the basis of the compromise dated 03.11.2021, Annexure P-2, arrived at between the parties.

Advance copy of the petition has been served upon the State. Upon instructions received from L/ASI Renu, State counsel submits that challan has been presented and charge has been framed against the accused-petitioners.

Allegations of attempt to rape have been levelled against the petitioners. Considering the seriousness of the alleged offence and the judgment of the Supreme Court in The State of Madhya Pradesh Versus Laxmi Narayan and others 2019 (5) SCC 688, the prayer made in the petition cannot be granted.

Petition is dismissed.

                                           (SUVIR SEHGAL)
13.07.2022                                      JUDGE
Kamal
        Whether Speaking/Reasoned                    Yes/No
        Whether Reportable                           Yes/No
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