Mohit Sharma vs State Of Punjab And Another
2022 Latest Caselaw 7831 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(280) CRM-M-12683-2022
Date of Decision: 26.07.2022

Mohit Sharma ...Petitioner
Versus

State of Punjab and another ...Respondents

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL

Present: Ms. Ishma Randhawa, Advocate for the petitioner.

Mr. Sarabjit Singh Cheema, AAG, Punjab.

3 2 2 VIKAS BAHL, J.AORAL)

This is a petition filed under Section 482 Cr.P.C. for quashing of FIR No.94, dated 11.05.2019 registered under Section 420 of the Indian Penal Code, 1860 and Section 13 of the Punjab Prevention of Human Smuggling Act, 2012 registered at Police Station Civil Lines, Police Commissionerate, Amritsar and all the subsequent proceedings arising therefrom on the basis of compromise.

Learned counsel for the petitioner has submitted that respondent No.2 has backed out from the said compromise and thus seeks permission to withdraw the present petition with liberty to file fresh petition in case the compromise between the parties is fructified and the parties are ready to make the statements in support of the compromise.

Dismissed as withdrawn with the liberty as aforesaid.

(VIKAS BAHL) JUDGE July 26, 2022 Manpreet Whether speaking/reasoned _:: Yes/No

MANPREET SINGH Whether reportable : Yes/No

2022.07.26 18:44 | attest to the accuracy and authenticity of this order/judgment