Citation : 2023 Latest Caselaw 19706 P&H
Judgement Date : 14 November, 2023
Neutral Citation No:=2023:PHHC:144384
2023:PHHC:144384
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(285) CRM-M-35348-2022
Date of decision:- 14.11.2023
Deputy Kapoor alias Heera Lal and another ...Petitioners
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present:- Mr. Vikas Gupta, Advocate for the petitioner.
Mr. Anup Singh, AAG, Punjab.
None for the private respondents.
...
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.24 dated 04.05.2022,
registered for offence under Section 306 of the Indian Penal Code, 1860, at
Police Station Khem Karan, District Tarn Taran, Annexure P-1, along with all
subsequent proceedings arising therefrom, on the basis of the compromise dated
25.07.2022, Annexure P-2, arrived at between the parties.
2. In view of the judgment of the Supreme Court in Daxaben Versus
State of Gujarat and others 2022 AIR (Supreme Court) 3530, counsel for the
petitioner seeks and is granted permission to withdraw the petition with liberty
to raise all the pleas before the Trial Court.
3. Dismissed as withdrawn with liberty as aforesaid.
14.11.2023 (SUVIR SEHGAL)
Kamal JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
Neutral Citation No:=2023:PHHC:144384
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