Rajinder Singh @ Joginder Singh ... vs State Of Punjab And Another
2023 Latest Caselaw 12337 P&H

            CRM-M-6103-2021 (O&M)                                                   2023:PHHC:103454
                                                                                            --1--
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            271                                                     CRM-M-6103-2021 (O&M)
                                                                    Date of decision: 08.08.2023

            Rajinder Singh @ Raj Joginder Singh and others

                                                                                    ....Petitioners
                                                       Versus

            State of Punjab and another
                                                                                      ...Respondents

            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. Dheeraj Mahajan, Advocate for the petitioners.

                                   Ms. Himani Arora, AAG, Punjab.

                                   Mr. Amit Arora, Advocate, for respondent No.2.

                                               *****

AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 482 of the Code of

Criminal Procedure for quashing of FIR No.52, dated 29.04.2020, registered under

Sections 379, 447, 341, 506, 148 & 149 IPC at Police Station Ghuman, Police

District Batala, District Gurdaspur along with all consequential proceedings

arising thereof.

2. After arguing for some time, learned counsel for the petitioners prays

for withdrawal of the instant petition with liberty to raise all pleas before the trial

Court at the appropriate stage. He however, prays that the trial Court be directed to

grant exemption to the petitioners from personal appearance as petitioner No.1 and

his wife petitioner No.4 are 70 & 75 years old and suffering from old-age

ailments, while petitioner No.3 who is daughter-in-law has no concern with the

dispute in question. However, petitioner No.2 shall appear before the trial Court.

They are ready to furnish an undertaking by way of affidavit to appear before the

trial Court on the dates, for which their presence is absolutely necessary. Ankur Goyal 2023.08.11 18:03 I attest to the accuracy and integrity of this order/judgment CRM-M-6103-2021 (O&M) 2023:PHHC:103454

--2--

3. Dismissed as withdrawn with liberty aforesaid.

4. In case the petitioners file an application for grant of exemption from

personal appearance, the trial Court shall sympathetically consider the same

keeping in view the aforesaid facts.

                                                                    (AMAN CHAUDHARY)
                                                                          JUDGE
            08.08.2023
            Ankur

                        Whether speaking/reasoned            :     Yes/No

                        Whether reportable                   :     Yes/No




Ankur Goyal
2023.08.11 18:03
I attest to the accuracy and
integrity of this order/judgment