Harwinder Singh Alias Sangh And Anr vs State Of Punjab And Another
2024 Latest Caselaw 9918 P&H

Punjab-Haryana High Court

Harwinder Singh Alias Sangh And Anr vs State Of Punjab And Another on 7 May, 2024

SANDEEP SETHI
2024.05.15 00:05

CRM-M-42185-2023 (O&M)

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(124)
CRM-M-42185-2023 (O&M)
Date of Decision:-07.05.2024

Harwinder Singh @ Sangh and another

beens Petitioners
Versus
State of Punjab and another
beeen Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
oh 2 2h 3
Present: Ms. Ramandeep Kaur, Advocate for
Mr. Monty Goyal, Advocate for the petitioners.
Mr. Siddharth Attri, AAG, Punjab.
oh 2 2h 3
ALOK JAIN, J. (Oral)

1. The present petition is for quashing of FIR No.0079 dated

15.04.2021, under Sections 323, 341 and 506 of IPC, registered at Police Station Model Town, Ludhiana, Punjab (Anexure P-1) and consequential

proceedings thereof, on the basis of compromise.

2. Learned counsel for the petitioners prays for withdrawal of the present petition.

3. It is a classic case that the petitioners after appearing for the

first time on 25.08.2023 have since on the last 04 occasions not appeared before this Court. More so, the complainant never appeared before the trial

Court to get his statements recorded which demonstrates that the

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SANDEEP SETHI 2024.05.15 00:05

CRM-M-42185-2023 (O&M)

compromise was either a travesty or the parties did not enter into a compromise in the first place.

4. In fact the order dated 25.08.2023 specifically stated that there is no observation as to whether the compromise was oral or reduced into writing.

5. In light of the above and without commenting upon the merits, the present petition is dismissed as withdrawn with a direction to the Investigating Agency to cross check and verify as to whether the affidavit

(Annexure P-2) is genuine or not.

6. Pending miscellaneous application shall also stand disposed of. (ALOK JAIN) JUDGE May 07, 2024.

Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

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