Mukhtar Singh And Others vs State Of Punjab And Another
2022 Latest Caselaw 11916 P&H

Citation : 2022 Latest Caselaw 11916 P&H
Judgement Date : 21 September, 2022

Punjab-Haryana High Court

Mukhtar Singh And Others vs State Of Punjab And Another on 21 September, 2022

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                  CRM-M-28602 of 2022
                                  Date of Decision: 21st September, 2022
Mukhtiar Singh and others
                                                                ... Petitioners

                           Versus

State of Punjab and another
                                                             ... Respondents

CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present :    Mr. G. S. Randhawa, Advocate for the petitioner.
             Mr. APS Tung, DAG, Punjab.

                                  ***

AVNEESH JHINGAN , J.(Oral)

This petition is filed seeking quashing of DDR/Cross case NO. 26 dated 3.1.2018, under Sections 452, 323, 324, 148, 149 IPC arising out of FIR No. 284 dated 29.12.2017, under Sections 323, 324, 148 and 149 (Section 307 IPC added later on), registered at Police Station Jandiala, on the basis of compromise.

After arguing for some time and realizing that the petition is not maintainable in view of the judgment of the Supreme Court in State of Madhya Pradesh v. Laxmi Narayan and others, 2019(2) RCR (Criminal) 255, learned counsel for the petitioners seeks permission to withdraw the present petition at this stage.

Dismissed as withdrawn.

(AVNEESH JHINGAN ) JUDGE 21st September, 2022 mk Whether reasoned/speaking Yes/No Whether reportable Yes/No

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