Gurdish Singh And Ors vs State Of Punjab And Ors
2023 Latest Caselaw 7999 P&H

                                                                                        2023:PHHC:075361

               CRM-M-14371-2023                                                                    -1-

               120
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                              CRM-M-14371-2023
                                                                              Date of Decision: 24.05.2023

               Gurdish Singh and others                                                       ....Petitioners

                                                                Versus

               State of Punjab and others                                                    ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 None for the petitioners.

                                         Mr. Harjinder S. Sidhu, AAG, Punjab.

               HARSH BUNGER, J. (Oral)

Prayer in the present petition filed under Section 482 Cr.P.C. is

for quashing of FIR No.0049 dated 18.10.2022, registered under Sections

323, 341, 506 read with Section 34 of the Indian Penal Code, 1860 (Section

308 of IPC added later on) at Police Station Rawalpindi, District Kapurthala

and all the consequential proceedings arising therefrom on the basis of

compromise (Annexure P-2) arrived at between petitioner and respondents

No.4 and 5.

2. There is no representation on behalf of the petitioners, despite

the case being called for the second time in Court today. It appears that the

petitioners are no more interested in pursuing the present petition.

3. Dismissed for non-prosecution.

               24.05.2023                                                         (HARSH BUNGER)
               Himani                                                                 JUDGE

               Whether speaking/reasoned:                            Yes/No
               Whether reportable:                                   Yes/No

HIMANI GUPTA
2023.05.26 12:33
I attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh