Jasvinder Singh vs State Of Punjab And Others
2023 Latest Caselaw 20245 P&H

Punjab-Haryana High Court

Jasvinder Singh vs State Of Punjab And Others on 21 November, 2023

SANDEEP SETHI
2023.11.24 10:16

2023:PHHC:148058
CRWP-6250-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(256)
CRWP-6250-2023
Date of Decision:-21.11.2023

Jasvinder Singh

beeeee Petitioner
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Sunil Polist, Advocate for the petitioner
(through video conference).
Mr. Kamalpreet Bawa, AAG, Punjab.
None for respondent No.6.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. Learned counsel for the petitioner had requested for the proceedings through video conference in this matter.

2. At the outset, learned counsel for the petitioner submits that

the parties have compromised the matter and, hence, he be permitted to withdraw the present petition, as he is in the process of filing an appropriate petition seeking quashing of the FIR on the basis of compromise.

3. In light of the above, the present petition is dismissed as withdrawn without expressing any opinion on the merits of the case.

4. It is made clear that filing or pendency of this petition or any

order/direction passed in this petition shall not be an alibi or defence to the

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2023:PHHC:148058 CRWP-6250-2023

petitioner, in case, he is found involved in any illegal activity and/or in violation of any law qua which the competent-authorities of the State shall

take appropriate action, in accordance with law.

(ALOK JAIN) JUDGE November 21, 2023.

sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2023.11.24 10:16

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