Citation : 2024 Latest Caselaw 17364 P&H
Judgement Date : 18 September, 2024
Neutral Citation No:=2024:PHHC:123560
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.207
CRM-M-42827-2023
Date of Decision:18.09.2024
RAJ KUMAR SETIA AND OTHERS ....PETITIONERS
VERSUS
STATE OF HARYANA AND ANOTHER .....RESPONDENTS
CORAM: HON'BLE MRS. JUSTICE AMARJOT BHATTI
Present:- Ms. Anjali, Advocate
for the petitioners.
Mr. Kanwar Sanjiv Kumar, AAG, Haryana.
*****
AMARJOT BHATTI, J. (Oral)
1. Petitioner has filed second petition under Section 482 Cr.P.C. for quashing F.I.R No.31 dated 11.03.2010, registered under Section 420, 467, 468, 471, 120-B of IPC 1860 registered at Police Station Sector 55/56, District Gurugram (Annexure P-1) as well as all the consequential proceedings arises there from including the judgment dated 08.11.2017 and order of sentence dated 09.11.2017 passed by the JMIC, Gurugram (Annexure P-2) on the basis of compromise dated 17.07.2019 (Annexure P-
5) with a prayer for staying further proceedings pending in the Appellate Court qua the present petitioners.
2. Learned counsel representing the petitioners confirmed that respondent No.2 is out of contact with the petitioners. Therefore, she has instructions to withdraw second petition with liberty to file fresh petition for quashing of FIR on merits.
3. In view of the statement, present petition stands dismissed as withdrawn with aforesaid liberty.
4. Pending misc. application (s), if any, also stands disposed of.
(AMARJOT BHATTI)
18.09.2024 JUDGE
mahima
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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