Anjli Sharma And Anr vs Sandeep Kaur And Ors
2024 Latest Caselaw 19087 P&H

Punjab-Haryana High Court

Anjli Sharma And Anr vs Sandeep Kaur And Ors on 29 October, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                               Neutral Citation No:=2024:PHHC:141931




CR-6318-2024                           1

      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                   CHANDIGARH
                      ***

                                              CR-6318-2024
                                              Date of decision : 29.10.2024

Anjli Sharma and another

                                                    ... Petitioners

                  Versus

Sandeep Kaur and others

                                                    ... Respondents

CORAM:      HON'BLE MR. JUSTICE VIKAS BAHL

Present:    Mr.Pritpal Singh Miglani, Advocate
            for the petitioners.

VIKAS BAHL, J.(ORAL)

1. This is a Civil Revision Petition filed under Article 227 of the

Constitution of India for quashing of complaint no.COMA/14/2016 dated

13.05.2016 titled as "Sandeep Kaur vs. Saurab Sharma & Ors." pending in

the Court of Sub Divisional Judicial Magistrate, Phillaur, filed by the

respondent no.1 and notice dated 18.05.2016.

2. Learned counsel for the petitioners has submitted that earlier

CRM-M-41125-2019 titled as "Anjli Sharma and anr. vs. Sandeep Kaur"

was filed by the petitioners and vide order dated 26.09.2024, the said

petition was withdrawn in view of the judgment passed by the Coordinate

Bench of this Court in CRM-M-19553-2023 titled as "Jaspal Kaur alias

Pinki and others vs. State of Punjab and others" decided on 24.04.2023. It

is submitted that as per the judgment dated 25.10.2024 of the Division

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Neutral Citation No:=2024:PHHC:141931

Bench of this Court passed in CR no.3407 of 2024 titled as "Hemant

Bhagat and others vs. Prekshi Sood Bhagat and other connected matters"

the petition under Section 482 Cr.P.C. has been held to be maintainable. It

is submitted that in view of the bar under the Cr.P.C., the order dated

26.09.2024 passed in CRM-M-41125-2019 cannot be recalled and thus, the

petitioners be permitted to withdraw the present petition with liberty to file

a fresh petition under Section 482 Cr.P.C.

3. In view of the statement made by learned counsel for the

petitioners, the present petition is dismissed as withdrawn with the aforesaid

liberty.

(VIKAS BAHL) JUDGE

October 29, 2024.

Davinder Kumar

                 Whether speaking / reasoned                         Yes/No
                 Whether reportable                                  Yes/No




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