Vijay Kumar vs State Of Punjab And Another
2022 Latest Caselaw 6923 P&H

284         IN THE HIGH COURT OF PUNJAB & HARYANA
                      AT CHANDIGARH

                                             CRR-617-2022 (O&M)
                                             Date of Decision: 14th July, 2022


Vijay Kumar                                                     Petitioner
                                       Versus


State of Punjab and another                                     Respondents

CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present:    Mr. VPS Mithewal, Advocate for the petitioner.

            Mr. Dhruv Dayal, Sr. DAG, Punjab.

            Mr. Aditya Pal Singh, Advocate for the complainant.

                                         ****

AVNEESH JHINGAN, J (Oral):

Learned counsel for the parties submit that matter has been

compromised between the parties.

Learned counsel for the petitioner submits that an application

for compounding of the offence would be moved after depositing the fine

as per the judgment of the Supreme Court passed in Damodar S.Prabhu

vs. Sayed Babalal H., 2010(2) Crimes 233, he seeks permission to

withdraw the present petition.

Dismissed as withdrawn.

[AVNEESH JHINGAN] JUDGE 14th July, 2022 anuradha

1. Whether speaking/ reasoned : Yes / No

2. Whether reportable : Yes / No

1 of 1