Hardial Singh And Ors vs State Of Punjab
2023 Latest Caselaw 22323 P&H

Punjab-Haryana High Court

Hardial Singh And Ors vs State Of Punjab on 19 December, 2023

Author: Pankaj Jain

Bench: Pankaj Jain

                                                   Neutral Citation No:=2023:PHHC:163343




237                                                         2023:PHHC:163343
        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                   Date of decision : 19th December, 2023
                             CRM-36732-2018 in
                              CRR-4027-2017

GURMAHABIR SINGH AND ANOTHER                                        ....Petitioners

                                        Versus

STATE OF PUNJAB                                                   ....Respondent

                    CRR-4142-2017
HARDIAL SINGH AND ORS                                               ....Petitioners

                                        Versus

STATE OF PUNJAB                                                   ....Respondent

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present :   Mr. P.B.S. Goraya, Advocate for the applicant/complainant.

            Mr. Vishal R. Lamba, Advocate
            for the non-applicant/petitioners in CRR-4027-2017.

            Mr. ADS Jattana, Advocate
            for the petitioners in CRR-4142-2017.

            Mr. Kunal Vinayak, AAG, Punjab.

PANKAJ JAIN, J. (ORAL)

CRM-36732-2018 in CRR-4027-2017 and CRR-4142-2017

By way of application bearing CRM No.36732 of 2018, the

applicant/complainant seeks recalling of the order dated 7th of September,

2018 passed in CRR No.4027 of 2017 on the ground that the matter was

heard and decided in the absence of his counsel.

2. Today counsels representing both the parties are ad idem that

the parties have compromised the matter in the light of order passed by this

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Neutral Citation No:=2023:PHHC:163343

CRM-36732-2018 in -2- CRR-4027-2017 and 2023:PHHC:163343 connected matter

Court dated 7th of September, 2018 in CRR No.4027 of 2017.

3. In view of the statements made by the counsels, petition

bearing CRR No.4142 of 2017 stands disposed off in terms of order dated

7th of September, 2018.

4. The judgment impugned commonly in both the petitions stands

modified to that extent.

5. In view thereof, CRM No.36732 of 2018 seeking recalling of

order dated 7th of September, 2018 passed in CRR No.4027 of 2017 has

been rendered infructuous and dismissed as such.

6. A copy of this order be kept on the file of other connected case.

December 19, 2023                                    (Pankaj Jain)
Dpr                                                     Judge
            Whether speaking/reasoned         :      Yes/No
            Whether reportable                :      Yes/No

Neutral Citation No:=2023:PHHC:163343

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