Sandeep Ralhan And Anr vs State Of Punjab And Others
2022 Latest Caselaw 13139 P&H

CRM-M-45440 of 2022                                          {1}


            IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

123                                       CRM-M-45440 of 2022
                                          Date of decision:14.10.2022


Sandeep Ralhan and another                     ... Petitioners

                           Vs.

State of Punjab and others                     ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:-    Mr. Sarfraj Hussain, Advocate
             for the petitioners.

             Mr. Mohit Chaudhary, AAG, Punjab.

             Mr. Arpandeep Narula, Advocate
             for respondent No.2.

             Mr. Vishal Mittal, Advocate
             for respondents No.3 and 4.

SUVIR SEHGAL, J. (Oral)

Instant petition has been filed under Section 482 Cr.P.C.

seeking quashing of FIR No.192 dated 29.08.2018 registered under Section

306 of Indian Penal Code, 1860 at Police Station Sarabha Nagar, District

Police Commissionerate Ludhiana (Annexure P-1) alongwith all other

subsequent proceedings arising therefrom, on the basis of compromise deed

dated 23.11.2021 (Annexure P-2).

When confronted with the judgment of Supreme Court in

Daxaben Vs. State of Gujarat and others 2022 AIR (Supreme Court)

3530 and judgments of this Court in CRM-M-38402 of 2021 titled as

1 of 2

CRM-M-45440 of 2022 {2}

Jobandeep Singh Vs. State of Punjab and another, decided on

23.02.2022 and CRM-M-1054 of 2022 titled as Neelam Devi and others

Vs. State of Punjab and another, decided on 01.04.2022, counsel for the

petitioners seeks and is granted permission to withdraw the petition.

Dismissed as withdrawn.

                                               (SUVIR SEHGAL)
October 14, 2022                                   JUDGE
savita

Whether Speaking/Reasoned                                  Yes
Whether Reportable                                        Yes/No




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