Pinki vs State Of Haryana And Another
2024 Latest Caselaw 8752 P&H

Punjab-Haryana High Court

Pinki vs State Of Haryana And Another on 24 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                2024:PHHC: 055690


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             281                                        CRM-M-8942-2023
                                                        Date of decision: 24.04.2024

             PINKI                                                          .... PETITIONER(S)

                                                             VERSUS

             STATE OF HARYANA AND ANOTHER                                      ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Mukesh Rao, Advocate
                                      for the petitioner(s).

                                      Mr. Rajiv Goel, DAG, Haryana.

                                      Mr. Mayank Gupta, Advocate for
                                      Mr. Anmol Dutt Sharma, Advocate
                                      for respondent No.2.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

Learned counsel for the petitioner submits that a compromise

has been arrived at between the parties and wishes to withdraw the present

petition with liberty to file a comprehensive petition seeking quashing of the

FIR and all other consequential proceedings arising therefrom.

Ordered accordingly.

(JASJIT SINGH BEDI) JUDGE 24.04.2024 Kusum

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

authenticity of this order/judgment Punjab & Haryana High Court, CHD