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Nanak Singh And Others vs State Of Punjab And Others
2023 Latest Caselaw 15213 P&H

Citation : 2023 Latest Caselaw 15213 P&H
Judgement Date : 5 September, 2023

Punjab-Haryana High Court
Nanak Singh And Others vs State Of Punjab And Others on 5 September, 2023
RAJ KUMAR
2023.09.06 17:27

2023:PHHC: 117198

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
275
CRM No. 17774 of 2023 in/and
CRM-M _No.13326 of 2023 (O&M)
DATE OF DECISION : 5" SEPTEMBER, 2023
Nanak Singh & others
.... Petitioners
Versus
State of Punjab & others
.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
ke*E*K
Present: | None for the petitioners.
Mr. Jaspal Singh Guru, AAG, Punjab.
2 OK ok
RAJBIR SEHRAWAT, J. (Oral)

1. This petition under Section 482 of the Code of Criminal

Procedure has been filed for quashing of FIR No.182 dated 14.10.2022 registered under Sections 353, 186, 149 IPC at Police Station Sadar Patti, Tehsil Patti District Tarn Taran (Annexure P-1), along with all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).

2. Today there is no representation on behalf of the petitioners.

3. Perusal of the file shows that vide order dated 16.03.2023 the main case was adjourned to 01.05.2023. However before that date an application for permission to compound the offence was filed by the petitioners. Accordingly, vide order 10.07.2023 the parties were ordered to appear before the trial court/IIlaqa Magistrate for recording their statement regarding the compromise, on the basis of which the FIR in question and all the consequential proceedings were sought to be

quashed. However, a report dated 04.09.2023 has been received from the

| attest to the accuracy and integrity of this document/judgment

CRM-M_No.13326 of 2023 (O&M) 2023:PHHC: 117198

Sub Divisional Judicial Magistrate, Patti, submitting therein that none of the parties had appeared before it for recording their statement qua the compromise.

4. In view of the above, this court does not find any ground to interfere in the matter. Accordingly, the main petition, along with the

application for compounding the offence and placing on record, stand

dismissed.

5" September, 2023 (RAJBIR SEHRAWAT)

'Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.09.06 17:27

| attest to the accuracy and integrity of this document/judgment

 
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