Jaspreet Singh @ Bholu And Ors vs State Of Punjab And Anr
2023 Latest Caselaw 12589 P&H

PARVEEN KUMAR
2023.08.09 19:51

2023:PHHC:103322
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

CRM-M-12909-2023
Date of decision: 09.08.2023

Jaspreet Singh @ Bholu and others
...Petitioners
Versus
State of Punjab and another
... Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:- Mr. Parvinder Singh Ahluwalia, Advocate, for the petitioners.

Mr. C.L.Pawar, Addl. A. G. Punjab.

kee

HARNARESH SINGH GILL, J. (QRAL)

Through this petition, the petitioners seek quashing of FIR No.121 dated 12.06.2018 registered at Police Station Mataur, District SAS Nagar, Punjab, under Sections 364, 365, 323, 324, 342, 307, 506, 148, 149 & 120-B IPC and Section 25 of the Arms Act, 1959 (Sections 324 & 506 IPC added and Section 323 IPC strike out later on) on the basis of compromise.

After arguing for some time, learned counsel for the petitioners submits that he would be satisfied, if the trial Court is directed to conclude the trial at the earliest.

In the present case, challan was presented on 08.09.2018 and charges were framed on 13.12.2019. Out of 25 prosecution witnesses, 16

witnesses have been examined.

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

2023:PHHC:103322 CRM-M-12909-2023 /2/

In view of the above and considering the request made by the learned counsel for the petitioners during the course of hearing, the present petition is disposed of with a direction to the trial Court to make sincere

efforts to conclude trial at the earliest.

09.08.2023 (HARNARESH SINGH GILL) parveen kumar JUDGE Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

PARVEEN KUMAR

2023.08.09 19:51

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