Gurjeet Singh vs State Of Punjab And Others
2024 Latest Caselaw 7712 P&H

Punjab-Haryana High Court

Gurjeet Singh vs State Of Punjab And Others on 10 April, 2024

                                                                                                 2024:PHHC:049133


                208(2)                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                     AT CHANDIGARH

                                                                                   CRM-M-48988-2023
                                                                                   Date of Decision:10.04.2024
                GURJEET SINGH                                                                 ...Petitioner
                                                                    Versus

                STATE OF PUNJAB & ORS                                                         ...Respondents

                CORAM: HON'BLE MR. JUSTICE HARSH BUNGER
                Present:-              Mr. Sunil Agnihotri, Advocate for the petitioner.
                                       Mr. Neeraj Madan, Sr. DAG, Punjab.
                                       Mr. Sukhveer S. Killianwali, Advocate
                                       for respondent Nos. 5 & 6.

                HARSH BUNGER, J.(Oral)

1. Prayer in the present petition filed under Section 482 of the Code of

Criminal Procedure is for directing respondent Nos.2 to 4 to expedite the

investigation and present the challan against private respondent Nos.5 and 6 in

FIR No.139 dated 20.08.2022 registered under Sections 406, 420, 120-B of

Indian Penal Code, 1860 and Section 24 of Immigration Act at Police Station

Dasuya, District Hoshiarpur.

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

settlement has been arrived at between the parties therefore he does not want to

pursue the present petition.

3. In view of the above, the present petition is dismissed as not pressed.

4. All pending application(s), if any, shall stand closed.

                April 10,2024                                                      (HARSH BUNGER)
                himanshu                                                              JUDGE

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






authenticity of this order/judgment.