Punjab-Haryana High Court
Suraj Partap @ Suriya Partap vs State Of Punjab & Ors on 30 November, 2015
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CRM-M-37091 of 2015
Date of Decision: November 30, 2015
Suraj Partap @ Suriya Partap
....Petitioner
Versus
State of Punjab and others
.....Respondents
CORAM: HON'BLE MR.JUSTICE RAJAN GUPTA
Present: None for the petitioner.
Mr.Shilesh Gupta, Addl.A.G.,Punjab
Rajan Gupta, J (Oral)
Petitioner remains unrepresented despite the fact that case has been called out twice since morning.
Petitioner has sought quashing of one FIR on the basis of compromise.
Prayer has been opposed by learned State counsel. According to him, accused made certain extortion calls demanding Rs.20 lacs failing which objectionable material relating to complainant would be uploaded on the internet. Pursuant to complaint, investigation ensued. Same is still in progress.
In view of nature of allegations and the fact that investigation is still pending, I am of the considered view that no case is made out for quashing the FIR on the basis of compromise at this stage.
Dismissed.
(Rajan Gupta) Judge November 30, 2015 BB BHARAT BHUSHAN 2015.12.01 16:00 I attest to the accuracy and integrity of this document Chandigarh