Manga Singh @ Shetty vs State Of Punjab And Another
2024 Latest Caselaw 9062 P&H

Punjab-Haryana High Court

Manga Singh @ Shetty vs State Of Punjab And Another on 29 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                2024:PHHC:057936

                               In the High Court for the States of Punjab and Haryana
                                                At Chandigarh



                                                                     CRM-M-21009-2024 (O&M)
                                                                     Date of Decision:-29.04.2024


                Manga Singh @ Shetty                                          ... Petitioner




                                                            Versus




                State of Punjab and another                                 ... Respondents




                CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL



                Present:-         Mr. Angrej Singh Sarwara, Advocate for the petitioner.

                                  Mr. Sukhcharan S. Gill, Advocate, for respondent No.2.

                                                    *****

                GURVINDER SINGH GILL, J.(Oral)

The petitioner has approached this Court seeking quashing of

FIR No.02, dated 04.01.2023, Police Station Barnala District Barnala, under

Sections 379-B, 341, 323 IPC (Annexure P-1) as well as setting aside of

judgment and order dated 18.3.2024 (Annexure P-2) passed by learned

Additional Sessions Judge, Barnala, vide which the petitioner stands

convicted, on the grounds of compromise.

CRM-M-21009-2024 (O&M) (2) 2024:PHHC:057936

Since, it has been informed that the appeal against judgment and

order dated 18.3.2024 (Annexure P-2) is pending in this Court, this Court is

of the opinion that it will be appropriate that the petitioner files an

appropriate application in the said appeal seeking permission to compound

the offences.

At this stage, learned counsel appearing on behalf of the

petitioner submits that he may be permitted to withdraw the instant petition

at this stage with liberty to seek necessary instructions for filing appropriate

application in the appeal, which is stated to be already pending in this Court.

In view of the aforesaid request, the present petition is dismissed

as withdrawn with liberty aforesaid.

                29.04.2024                                   ( GURVINDER SINGH GILL )
                mohan                                                JUDGE


                                Whether speaking /reasoned         Yes / No

                                Whether Reportable                 Yes / No