Citation : 2023 Latest Caselaw 22129 P&H
Judgement Date : 16 December, 2023
Neutral Citation No:=2023:PHHC:161699
2023:PHHC:161699
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(114) CRM-M-33337-2020
Date of decision:- 16.12.2023
Sarabjit Singh @ Sahib and others ...Petitioners
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present:- Mr. Aakash Kumar Gupta, Advocate of the petitioners.
Mr. Ravinder Singh, AAG, Punjab for State-respondent No.1.
Mr. Vinod Kumar Sharma, Advocate for respondents No.2 and 3.
...
SUVIR SEHGAL, J. (Oral)
1. Instant petition has been filed under Section 482 of the Code of
Criminal Procedure, 1973 seeking quashing of FIR No.170 dated 17.09.2020,
registered for offences under Sections 307, 148, 149 and 120-B of the Indian
Penal Code, 1860, at Police Station Division No.1, District Jalandhar, Annexure
P-1, along with all subsequent proceedings arising therefrom, on the basis of the
compromise dated 25.09.2020, Annexure P-2, arrived at between the parties.
2. In view of the judgment of the Supreme Court in State of Madhya
Pradesh Versus Laxmi Narayan and others 2019 (2) RCR (Criminal) 255,
prayer made in the petition cannot be entertained.
3. Petition is dismissed.
16.12.2023 (SUVIR SEHGAL)
Kamal JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
Neutral Citation No:=2023:PHHC:161699
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