Sanjay Sethi And Anr vs State Of Haryana And Another
2024 Latest Caselaw 6061 P&H

Punjab-Haryana High Court

Sanjay Sethi And Anr vs State Of Haryana And Another on 18 March, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                2024:PHHC:038486

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


                                                              CRM-M-29284-2020 (O&M)
                                                              Date of Decision:- 18.03.2024



                 Sanjay Sethi and another                                        ... Petitioners


                                                        Versus


                 State of Haryana and another                                    ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-            Mr. Vinod Ghai, Senior Advocate with
                                      Mr. J.S.Mehndiratta, Advocate, for petitioner No.1
                                      and
                                      Mr. Sanjay Kaushal, Senior Advocate with
                                      Mr. Abhishek Sethi, Advocate, for petitioner No.2.

                                      Mr. Ramender Singh Chauhan, AAG, Haryana.

                                      Mr. P.S.Ahluwalia, Advocate, for respondent No.2.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

The instant petition has been filed on behalf of Sanjay Sethi

and Rajesh Jain seeking quashing of FIR No. 1230, dated 24.11.2018, Police

Station Chandni Bagh, District Panipat, under Sections 420, 467, 468, 471

and 120-B IPC on the basis of compromise.

Today, learned Senior Counsel have stated that although

previously the matter had been resolved amongst the parties, but

subsequently some differences cropped up again on account of which the

compromise could not materialize and that under these circumstances the

integrity of this order/judgment CRM-M-29284-2020 (O&M) -2- 2024:PHHC:038486

petitioners may be permitted to withdraw the instant petition with liberty to

file afresh, in case the parties are ad idem regarding compromise in future.

In view of the aforesaid request, the present petition is

dismissed as withdrawn with liberty aforesaid.

                 18.03.2024                                           (GURVINDER SINGH GILL)
                 mohan                                                        JUDGE
                                   Whether speaking /reasoned         Yes / No

                                   Whether Reportable                 Yes / No







integrity of this order/judgment