Satish Kumar And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 8434 P&H

Punjab-Haryana High Court

Satish Kumar And Ors vs State Of Haryana And Ors on 22 April, 2024

Author: Mahabir Singh Sindhu

Bench: Mahabir Singh Sindhu

                                Neutral Citation No:=2024:PHHC:053756


CRM-M No.19654 of 2024 (O&M)                          2024:PHHC:053756




                                                                             137


      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                           CRM-M No.19654 of 2024 (O&M)
                                           Date of decision: 22.04.2024

Satish Kumar and others
                                                                  ... Petitioners
                                        Versus
State of Haryana and others
                                                                 ...Respondents


CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU


Present:    Mr. Divyam Singh, Advocate for the petitioners.

                                        ****
MAHABIR SINGH SINDHU, J.

Present petition has been filed under Section 482 Cr.P.C. for

quashing of impugned judgment of conviction and order of sentence dated

17.08.2017 (P-2), passed by learned Judicial Magistrate 1st Class,

Naraingarh, apart from FIR No.0061 dated 16.05.2013 (P-1), under Section

323, 324, 427, 452 & 506 read with Section 34 of the Indian Penal Code,

1860, registered at Police Station Shahzadpur, District Ambala along with

all consequential proceedings arising therefrom qua the petitioners on the

basis of compromise dated 11.03.2024 (P-4).

(2) Concededly, against the impugned judgment of conviction and

order of sentence, an appeal (P-3) is stated to be pending before the Court of

learned Additional Sessions Judge, Ambala.

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Neutral Citation No:=2024:PHHC:053756

CRM-M No.19654 of 2024 (O&M) 2024:PHHC:053756

(3) In view of the above, present petition is disposed off with

liberty to the petitioners to pursue their remedy before the Appellate Court.

(4) Needless to say that compromise, if any, produced before

learned Appellate Court, can be considered as per law and there would be no

harm in following such a course in the interest of justice.

(5) Pending application(s), if any, shall also stand disposed off.

22nd April, 2024                         ( MAHABIR SINGH SINDHU )
Gagan                                             JUDGE


                      Whether speaking/reasoned     Yes/No
                         Whether Reportable         Yes/No






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