Makhan Singh And Another vs State Of Haryana And Another
2024 Latest Caselaw 16559 P&H

Punjab-Haryana High Court

Makhan Singh And Another vs State Of Haryana And Another on 9 September, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                271
                           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                          CHANDIGARH
                                                                       CRM-M-33550-2024
                                                       Date of Decision: September 09, 2024

                MAKHAN SINGH AND ANOTHER                             ....Petitioner(s)

                VERSUS

                STATE OF HARYANA AND ANOTHER                         ....Respondent(s)

                CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL


                Present:       Mr. Kushager Goyal, Advocate
                               for the petitioners.

                               Mr. B.S. Virk, Senior DAG, Haryana.

                               Mr. Himanshu Setia, Advocate for
                               Mr. Lalit Kumar Narang, Advocate
                               for respondent No.2-complainant.

                               ****

                SANDEEP MOUDGIL, J.(ORAL)

This petition has been filed by the petitioner under Section 482

Cr.P.C. for quashing of FIR No.346 dated 08.12.2014 under Sections 420,

467, 468, 471, 506 & 120-B IPC, registered at Police Station, Kalan Wali,

District Sirsa (Annexure P-1) on the basis of compromise dated 17.05.2024

(Annexure P-4) as well as all consequential proceedings arising out of it

including judgment of conviction dated 07.08.2018 and order of sentence

dated 09.08.2018 (Annexure P-2) passed by the Court of Judicial Magistrate

1st Class, Dabwali, vide which the petitioners have been convicted under

Sections 417, 467, 468, 471 and 120-B of Indian Penal Code, 1860,

regarding which appeal bearing No.CRA-317 of 2018 is pending before

learned District and Sessions Judge, Sirsa.

Since the parties did not appear in compliance to the order

dated 12.08.2024 for recording of statement, learned counsel for the

petitioners seeks withdrawal of the instant petition primarily on the ground

that the parties have not adhered to the statement.

Allowed as prayed for.

Dismissed as withdrawn.

                                                                      (SANDEEP MOUDGIL)
                                                                            JUDGE
                09.09.2024
                Sangeeta

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