Satwinder Singh @ Billa @ Satinder ... vs State Of Punjab And Anr
2022 Latest Caselaw 1207 P&H

CRM-M-35696-2019
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.

                                        CRM-M-35696-2019
                                        Date of Decision: 4.3.2022

Satwinder Singh @ Billa @ Satinder Singh

                                                           ....Petitioner

                           VERSUS

State of Punjab and another
                                                            ....Respondents

CORAM:- HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:     Mr. Inderjit Sharma, Advocate,
             for the petitioner.

             Mr. Mehardeep Singh Gill, Addl. AG, Punjab.

        Mr. Karan Choudhary, Advocate,
        for respondent No.2.
                    *******
KARAMJIT SINGH, J.

Present petition has been filed by the petitioner seeking

quashing of order dated 20.10.2014 (Annexure P-3) whereby the petitioner

was declared proclaimed person by the Court of JMIC, Gurdaspur in a

criminal complaint No. 44 dated 17.10.2011 titled Uttam Singh v. Harvinder

Singh and others under Sections 148, 326, 324, 452 and 149 IPC.

Mr. Karan Choudhary, Advocate who has put in appearance on

behalf of respondent No.2 submitted that a compromise has already been

effected between the parties and as such, he has no objection if the

impugned order is set aside. A copy of the compromise deed is Annexure P-

6. Further, from the perusal of judgment dated 13.7.2017 (Annexure P-5), it

transpires that all the remaining accused who faced trial, were acquitted by

the learned trial Court.

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CRM-M-35696-2019

In view of above, the present petition is allowed and impugned

order dated 20.10.2014 (Annexure P-3) passed by the learned trial Court is

hereby set aside. The petitioner is at liberty to seek anticipatory bail or

regular bail by approaching the Court concerned within next one month.

March 4, 2022                                ( KARAMJIT SINGH )
Paritosh Kumar                                     JUDGE

Whether speaking/reasoned                                  Yes/No
Whether reportable                                         Yes/No




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