Balwinder Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 20418 P&H

Punjab-Haryana High Court

Balwinder Singh And Others vs State Of Punjab And Others on 18 November, 2024

                                         Neutral Citation No:=2024:PHHC:149596




166




         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                                 INCOMP-202-2024
                                                 Date of Decision: 18.11.2024

Balwinder Singh and others                             ...Petitioner(s)
                                           Vs.
State of Punjab and others                             ...Respondent(s)

CORAM : HON'BLE MR. JUSTICE N.S.SHEKHAWAT

Present :    None for the petitioners.

             Mr. I.P.S. Sabharwal, DAG, Punjab.

N.S.SHEKHAWAT, J. (Oral)

1. The petitionerd have filed the present petition under Section 482 Cr.P.C. with a prayer to quash the FIR No. 36 dated 18.04.2015 under Section 304-A IPC registered at Police Station Jalalabd (W), District Fazilka and the judgment dated 22.09.2017 arising out of the same FIR and all the consequential proceedings on the basis of the compromise.

2. The petition was filed in the year 2018 and the Registry of the Court had raised certain objections, however, the objections have not been removed by the learned counsel for the petitioners. It seems that the petitioners are not interested in pursuing the present petition.

3. Consequently, the petition is ordered to be dismissed.

18.11.2024                                       (N.S.SHEKHAWAT)
amit rana                                              JUDGE
             Whether reasoned/speaking :         Yes/No
             Whether reportable        :         Yes/No




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