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Mohit Gupta vs The State Of Punjab And Another
2022 Latest Caselaw 5887 P&H

Citation : 2022 Latest Caselaw 5887 P&H
Judgement Date : 1 June, 2022

Punjab-Haryana High Court
Mohit Gupta vs The State Of Punjab And Another on 1 June, 2022
            IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH
(132)                                    CRM-M-24773-2022
                                      Date of decision:- 01.06.2022

Mohit Gupta                                             ...Petitioner
                                  Versus
The State of Punjab and another                         ...Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Aviral Mittu, Advocate for the petitioner.
                ****

SUVIR SEHGAL, J. (Oral)

Instant petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.68 dated 27.03.2022, registered for offence under Section 306 of the Indian Penal Code, 1860, at Police Station Sarabha Nagar, District Police Commissionerate Ludhiana, Annexure P-1, along with all subsequent proceedings arising therefrom, on the basis of compromise dated 23.05.2022, Annexure P-6, arrived at between the parties.

Heard counsel for the petitioner.

Petitioner is accused of instigating his wife to commit suicide. FIR, Annexure P-1, has been lodged by the brother of the deceased alleging that the petitioner was pressurizing her to ask her father for money.

When confronted with the nature of allegations and judgment of the Supreme Court in The State of Madhya Pradesh Versus Laxmi Narayan and others 2019 (5) SCC 688 and of this Court in CRM-M-38402- 2021 titled as Jobandeep Singh Versus State of Punjab and another, decided on 23.02.2022 and CRM-M-1054-2022 titled as Neelam Devi and others Versus State of Punjab and another, decided on 01.04.2022, counsel for the petitioner has sought and is granted permission to withdraw the petition.

Dismissed as withdrawn.

01.06.2022                                   (SUVIR SEHGAL)
Kamal                                            JUDGE
            Whether Speaking/Reasoned               Yes/No
            Whether Reportable                         Yes/No
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