Kuldeep And Anr vs State Of Haryana And Another
2022 Latest Caselaw 6922 P&H

274         IN THE HIGH COURT OF PUNJAB & HARYANA
                      AT CHANDIGARH

                                            CRM-M-1234-2020
                                            Date of Decision: 14th July, 2022

Kuldeep and another                                             Petitioners
                                       Versus


State of Haryana and another                                    Respondents

CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present:    Mr. Rajat Mor, Advocate for the petitioners.
            Mr. Gurmeet Singh, AAG, Haryana.
            Mr. Rahul, Advocate for the respondent No.1.

                                        ****

AVNEESH JHINGAN, J (Oral):

This petition is filed for quashing of F.I.R. No.95 dated

12.02.2018 under Sections 379, 384, 388, 389 and 506 IPC, registered at

Police Station City Bahadurgarh, District Jhajjar and all other

consequential proceedings, on the basis of compromise dated 20.12.2019,

Annexure P/2.

After arguing for some time and realizing that 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

petitioners seeks permission to withdraw the petition.

Dismissed as withdrawn.

Since the main case has been dismissed as withdrawn, the

pending application, if any, is rendered infructuous.

                                                       [AVNEESH JHINGAN]
                                                            JUDGE
14th July, 2022
anuradha               1. Whether speaking/ reasoned            :     Yes / No
                       2. Whether reportable                    :     Yes / No


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