Guljar Singh vs State Of Punjab And Another
2023 Latest Caselaw 22287 P&H

Punjab-Haryana High Court

Guljar Singh vs State Of Punjab And Another on 19 December, 2023

Author: Mahabir Singh Sindhu

Bench: Mahabir Singh Sindhu

                                                      Neutral Citation No:=2023:PHHC:162808




CRM-M No.22881 of 2023 (O&M)            Neutral Citation No. 2023:PHHC:162808




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      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH


                                           CRM-M No.22881 of 2023 (O&M)
                                           Date of decision: 19.12.2023

Guljar Singh
                                                                         ... Petitioner

                                        Versus

State of Punjab and another
                                                                      ...Respondents


CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU


Present:     Mr. Karanjeet Singh Brar, Advocate for the petitioner.

             Mr. Joginder Pal Ratra, Sr. DAG, Punjab for respondent No.1.

             None for respondent No.2.

                                        ****
MAHABIR SINGH SINDHU, J.

Present petition has been filed under Section 482 Cr.P.C. for

quashing of impugned Rapat vide G.D. No.27 dated 02.12.2012 (P-1), under

Sections 324, 323, 341 read with Section 34 of the Indian Penal Code, 1860,

registered at Police Station, Talwandi Sabo, District Bathinda as well as

judgment dated 26.03.2018 (P-3), passed by learned Sub Divisional Judicial

Magistrate, Talwandi Sabo, whereby petitioner was convicted and sentenced

for a period of one year, on the basis of compromise dated 11.04.2023 (P-4).

(2) After arguing for some time, when this Court was not inclined to

accept the prayer, learned Counsel for the petitioner on instructions wishes to

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Neutral Citation No:=2023:PHHC:162808

CRM-M No.22881 of 2023 (O&M) Neutral Citation No. 2023:PHHC:162808

withdraw the present petition at this stage with liberty to pursue the appeal

bearing CRA-233-2018, titled as "Harjinder Singh and others Versus State

of Punjab", pending before the Court of learned Sessions Judge, Bathinda.

(3)          Ordered accordingly.

(4)          Needless to say that there would be no harm if the compromise

dated 11.04.2023 (supra) is taken into consideration by learned Sessions Judge,

Bathinda while deciding the appeal.

(5) Pending application(s), if any, shall also stand disposed off.

19th December, 2023                        ( MAHABIR SINGH SINDHU )
Gagan                                               JUDGE


                       Whether speaking/reasoned      Yes/No
                          Whether Reportable          Yes/No





                                                      Neutral Citation No:=2023:PHHC:162808

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