Gurwinder Singh Alias Gurinder Singh ... vs State Of Punjab And Anr
2024 Latest Caselaw 7493 P&H

Punjab-Haryana High Court

Gurwinder Singh Alias Gurinder Singh ... vs State Of Punjab And Anr on 8 April, 2024

2024:PHHC:047074

CRM-14074-2024 in/and
CRM-M-908-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(136)

CRM-14074-2024 in/and
CRM-M-908-2024
Date of Decision:-08.04.2024

Gurwinder Singh @ Gurinder Singh Gill and another
beeeee Petitioners

Versus

State of Punjab and another

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3K 2k 2 3k

Present: Mr. Navinder Jit Singh Dandiwal, Advocate for the petitioners.
Mr. Siddharth Attri, AAG, Punjab.

36 2 2 2k

ALOK JAIN, J. (Oral)

CRM-14074-2024

The present application is for withdrawal of the main petition which is fixed for 06.05.2024.

For the reasons recorded in the application, the same is allowed and on the oral request of the learned counsel for the applicant- petitioners, main case is taken up on Board today itself.

CRM-M-908-2024

1. The present petition is for quashing of the FIR No.08 dated 02.04.2023, under Sections 420 and 120-B of IPC, registered at Police

Station NRI, District Moga (Annexure P-1) and all other proceeding arising

SANDEEP SETHI

2024.04.10 05:36

| attest to the accuracy and integrity of this Order/Judgment

2024:PHHC:047074

CRM-14074-2024 in/and CRM-M-908-2024

therefrom in view of the compromise dated 09.06.2023 (Annexure P-2).

2. Learned counsel for the petitioner prays for withdrawal of the present petition.

3. In light of the above, the present petition is dismissed as

withdrawn without expressing any opinion on the merits of the case.

(ALOK JAIN) JUDGE April 08, 2024.

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

SANDEEP SETHI

2024.04.10 05:36

| attest to the accuracy and integrity of this Order/Judgment