Subhash vs State Of Haryana And Another
2023 Latest Caselaw 1843 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH
(202-2)                                  CRM-M-59899-2022
                                 Date of decision:- 27.01.2023

Subhash                                               ...Petitioner
                                Versus
State of Haryana and another                          ...Respondents


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Manpreet Singh Longia, Advocate for the petitioner.

          Mr. Pankaj Middha, Additional Advocate General, Haryana
          for State-respondent No.1.

       Mr. Amandeep Singh Rai, Advocate for respondent No.2.
            ***
SUVIR SEHGAL, J. (Oral)

Instant petition has been filed under Section 482 of the Code of

Criminal Procedure, 1973 seeking quashing of FIR No. 286 dated

01.10.2021, registered for offence under Section 376(2)(n) of the Indian

Penal Code, 1860 (for short "IPC"), however, later on Sections 342 and 328,

IPC were added, at Police Station Sector - 7, IMT, Manesar, Gurugram,

Annexure P-1, along with all subsequent proceedings arising therefrom, on

the basis of the compromise dated 23.09.2022, Annexure P-2, arrived at

between the parties.

When confronted with the judgment of the Supreme Court

rendered in The State of Madhya Pradesh Versus Laxmi Narayan and

others 2019 (5) SCC 688, counsel for the petitioner has sought and is

granted permission to withdraw the petition.

Dismissed as withdrawn.

27.01.2023                                 (SUVIR SEHGAL)
Kamal                                           JUDGE
        Whether Speaking/Reasoned                 Yes/No
        Whether Reportable                           Yes/No

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