Ranjit Singh @ Tinda And Ors vs State Of Punjab And Another
2023 Latest Caselaw 4063 P&H

                                                                                         2023:PHHC:051089

                             CRM-M-56918-2022                                                         -1-


                             252

                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH

                                                                   ****

CRM-M-56918-2022 Date of Decision: 13.04.2023

Ranjit Singh @ Tinda and others ..... Petitioners

Versus

State of Punjab and another ..... Respondents

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Munish Raj Chaudhary, Advocate for the petitioners.

Mr. Aditya Kapoor, AAG, Punjab.

*****

HARSH BUNGER J. (ORAL)

Prayer in the present petition filed under Section 482 Cr.P.C is

for quashing of FIR No.0065, dated 11.10.2022 (Annexure P-1), under

Sections 458, 323 and 34 of the Indian Penal Code, 1860 and Sections 25

and 27 of the Arms Act, 1959, registered at Police Station Rure Ke Kalan,

District Barnala and all the consequential proceedings arising therefrom on

the basis of compromise dated 15.11.2022 (Annexure P-2) arrived at

between the parties.

Learned counsel for the petitioners prays that he may be

permitted to withdraw the present petition. HIMANI GUPTA 2023.04.17 13:07 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh

In view of the above, present petition is dismissed as

withdrawn.

                             13.04.2023                                      (HARSH BUNGER)
                             Himani                                              JUDGE

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No

HIMANI GUPTA 2023.04.17 13:07 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh