Charan Singh And Anr vs State Of Punjab And Others
2023 Latest Caselaw 11517 P&H

                                                          Neutral Citation No:=2023:PHHC:098210




CRM-M-1004-2019                                       Neutral Citation : 2023:PHHC:098210


113 (1st case)

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                       CRM-M-1004-2019 (O&M)
                                                       Date of decision : 01.08.2023


Charan Singh and another                                          ... Petitioner(s)


                                             Versus


State of Punjab and others                                         ...Respondents


CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU

Present:         Mr. Suneet Pal Singh Aulakh, Advocate,
                 for the petitioners.

                 Mr. Joginder Pal Ratra, Sr. DAG, Punjab.

                 Mr. Amandeep Singh Sidhu, Advocate,
                 for Mr. Veer Devinder Singh, Advocate,
                 for respondent No.2.

                 None for respondent No.3, despite service.

MAHABIR SINGH SINDHU, J.

Present petition has been filed under Section 482 of the Code of

Criminal Procedure, 1973 (for short, 'the Cr.P.C.'), praying for quashing of

FIR No.231 dated 16.08.2010 (P-1), registered under Sections 341, 323,

506, 34 (Sections 325 & 201 added subsequently) of the Indian Penal Code,

1860 (for short, 'the IPC'), registered at Police Station Payal, District

Ludhiana, along with all consequential proceedings arising therefrom,

including the judgment of conviction and order of sentence dated 09.12.2016

(P-2), passed by learned Sub Divisional Judicial Magistrate, Payal, on the

basis of compromise dated 17.12.2018 (P-3), entered into between the

parties i.e. petitioners as well as respondent No.2.

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Neutral Citation No:=2023:PHHC:098210

CRM-M-1004-2019 Neutral Citation : 2023:PHHC:098210

2. Concededly, an appeal against the judgment of conviction and

order of sentence dated 09.12.2016, is still pending before learned

Additional Sessions Judge, Ludhiana.

3. In view of the above, this Court is not inclined to entertain the

present petition.

4. Faced with the above situation, learned counsel, on instructions

from petitioner, wishes to withdraw the instant petition with liberty to pursue

the appeal.

5. Ordered accordingly.

6. However, it is observed that there would be no harm if learned

Appellate Court takes into consideration the compromise entered into

between the petitioner and respondent No.2 while deciding the appeal.

Learned Appellate Court is also requested to decide the matter expeditiously,

if there is no legal impediment.

01.08.2023                                   (MAHABIR SINGH SINDHU)
atulsethi                                            JUDGE


              Whether speaking/ reasoned           :        Yes   /   No

              Whether reportable                   :        Yes   /   No




                                                       Neutral Citation No:=2023:PHHC:098210

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