Ranjana Manipal And Anr vs State Of Punjab & Another
2023 Latest Caselaw 12426 P&H

PARVEEN KUMAR
2023.08.08 19:49

2023:PHHC:102514
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

CRM-M-26824-2017 (O & M)
Date of decision: 08.08.2023

RANJANA MANIPAL AND ANR ...Petitioners
Versus
STATE OF PUNJAB & ANOTHER ...Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:- Ms. Malkit Kaur, Advocate for Mr. Vaighav Sehgal, Advocate, for the petitioners.

Mr. Gurdarshan Singh Sidhu, AAG, Punjab.

Mr. Amit Gupta, Advocate for Mr. Ashish Bishnoi, Advocate, for respondent No.2.

RRER

HARNARESH SINGH GILL, J. (QRAL)

Learned counsel appearing for the petitioners submits that a compromise has been effected between the parties and even a petition for quashing of the impugned FIR, on the basis of compromise, has been allowed and, therefore, the present petition has become infructuous.

Dismissed as having become infructuous.

08.08.2023 (HARNARESH SINGH GILL) parveen kumar JUDGE Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

| attest to the accuracy and authenticity of this order/judgment