Punjab-Haryana High Court
Avtar Singh And Netar Singh vs Parkash Singh on 11 September, 2012
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-6443 of 2012 (O&M)
Date of decision: 11.09.2012
Avtar Singh and Netar Singh
....Petitioners
Versus
Parkash Singh
....Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: - Mr. Rahul Bhargava, Advocate, for
Mr. Sunil Chadha, Advocate, for the petitioners.
Mr. J.S. Lalli, Advocate, for the respondent.
*****
PARAMJEET SINGH, J. (ORAL)
The instant petition has been filed for quashing of Criminal Complaint No.10/1 dated 7.1.2012 (Annexure P/1) titled "Parkash Singh vs. Avtar Singh & another" under Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1987 and Sections 323/506/34 IPC, pending in the Court of Smt. Lakhwinder Kaur, Judicial Magistrate Ist Class, Ludhiana, as well as the subsequent proceedings taken in pursuance thereof, including the summoning order dated 23.1.2012 (Annexure P/2).
Learned counsel for the petitioners and the complainant state that the complaint has been withdrawn.
In view of this, learned counsel for the petitioners does not press the present petition.
Dismissed as not pressed.
(Paramjeet Singh) Judge September 11, 2012 R.S.