Makhan Singh And Anr vs State Of Haryana And Another
2025 Latest Caselaw 119 P&H

Punjab-Haryana High Court

Makhan Singh And Anr vs State Of Haryana And Another on 1 April, 2025

                                         Neutral Citation No:=2025:PHHC:043497




146            IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                                       CRM-M-17162-2025
                                                       Date of Decision: 01.04.2025

Makhan Singh and another                                                 ...Petitioners
                                                 vs.
State of Haryana and another                                           ...Respondents

Coram :        Hon'ble Mr. Justice N.S.Shekhawat

Present :      Ms. Kiran Bala Jain, Advocate with
               Ms. Anjali Rani, Advocate,for the petitioners.
               Mr. Rajinder Kumar Banku, Deputy Advocate General, Haryana.
                    ***

N.S.Shekhawat J. (Oral)

1. The petitioners have filed the present petition under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing of FIR No.255, dated 19.06.2019, registered under Sections 406, 420 of IPC (later on added Sections 419, 467, 468, 370, 120-B of IPC, Section 24 of Immigration Act, 1983 and Section 12 of Passport Act, 1967), at Police Station Baldev Nagar, Ambala (Annexure P-1) and all subsequent proceedings arising therefrom on the basis of compromise.

2. Learned State counsel submits that the present petition has not been filed by all the accused.

3. In view of the judgment passed by the Division Bench of this Court in the matter of "Rakesh Dass and ors. Vs. State of Haryana and Anr.", decided on 12.11.2024, this petition is not maintainable, at this stage.

4. Faced with the above, learned counsel for the petitioners wishes to withdraw the petition, at this stage.

5. Dismissed as withdrawn, at this stage.

6. All other pending application, if any, is also disposed off, accordingly.

                                                       (N.S.SHEKHAWAT)
01.04.2025                                                   JUDGE
hemlata
                     Whether speaking/reasoned :            Yes/No
                     Whether reportable        :            Yes/No




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