Avtar Singh vs State Of Haryana And Another
2024 Latest Caselaw 5868 P&H

Punjab-Haryana High Court

Avtar Singh vs State Of Haryana And Another on 14 March, 2024

                                   Neutral Citation No:=2024:PHHC:039202




CRM-M-64328-2023                                                             -1-


125

       IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH

                                           ****

                                                    CRM-M-64328-2023
                                                    Date of Decision: 14.03.2024

Avtar Singh
                                                                      ..... Petitioner

                                           Versus

State of Haryana and another
                                                                    ..... Respondent

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present:       Mr. Nitin Verma, Advocate for
               Mr. S.K. Chawla, Advocate
               for the petitioner.

                             *****

HARSH BUNGER J. (ORAL)

1. Petitioner (Avtar Singh) has filed the present petition under

Section 482 of the Code of Criminal Procedure inter alia seeking

quashing of Complaint No.RBT-111-COMI of 2017 (Annexure P-1) and

subsequent proceedings, i.e. summoning order, framing of charge etc. and

judgment of conviction dated 15.06.2018 (Annexure P-2) passed by the

Court of learned Additional Chief Judicial Magistrate, Fatehabad on the

basis of compromise dated 05.09.2023 (Annexure P-3) arrived at between

the parties.

2. Learned counsel for the petitioner, at the outset, submits that

respondent No.2/complainant (Ms. Piar Kaur @ Puro @ Jangir Kaur) has

unfortunately expired, and accordingly, he prays for withdrawal of the

instant petition with liberty to file fresh one by impleading the legal

representatives of deceased-respondent No.2/complainant.

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Neutral Citation No:=2024:PHHC:039202

3. Keeping in view the aforesaid submissions made by learned

counsel for the petitioner, the present petition is dismissed as withdrawn

with the liberty aforesaid.

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

14.03.2024                                      (HARSH BUNGER)
Apurva                                              JUDGE


             1. Whether speaking/reasoned :           Yes/No

             2. Whether reportable             :      Yes/No




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