Punjab-Haryana High Court
Nirmal Singh Virk & Ors vs State Of Punjab & Ors on 22 November, 2019
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
262 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-4461-2015 (O&M)
Date of decision: 22.11.2019
Nirmal Singh Virk and others ...Petitioners
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Ashok Paul Batra, Advocate,
for the petitioners.
Mr. Hittan Nehra, Additional Advocate General, Punjab.
Mr. Munish Gupta, Advocate
for the applicant (In CRM-19794-2015).
*****
ANIL KSHETARPAL, J. (ORAL)
Quashing of criminal prosecution has been sought on the basis of settlement. Application has been filed by Neelam Gupta claiming that she is the owner of the property and by impersonation, her property was sold by the accused in favour of respondent No.3.
Learned counsel for the applicant submits that in fact the entire cheating fraud is with her as it is her property which is sought to be transferred by impersonation.
Keeping in view the aforesaid facts, this Court is not inclined to quash the criminal prosecution.
Dismissed.
(ANIL KSHETARPAL) JUDGE 22.11.2019 Hemlata Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 08-12-2019 22:56:16 :::