Punjab-Haryana High Court
Gurjit Singh And Others vs State Of Haryana And Others on 17 November, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No.M-31016 of 2008
Date of decision:17.11.2009.
Gurjit Singh and others ...Petitioners
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE S.D.ANAND.
Present: Mr. N.P.S.Kohli, Advocate, for the petitioners.
Mr. S.S.Pattar, Sr. Deputy Advocate General, Haryana.
Mr. Ajay Sharma, Advocate, for respondent Nos.2 and 3.
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S.D.ANAND, J.
The parties to the impugned prosecution i.e. petitioners and respondent Nos.2 & 3 have compounded the offences and have placed on record documented compromise, which may be read as Annexure P-2. Petitioners and respondents No.2 & 3 are present in the Court and are identified by the learned counsel for the petitioner. They own up the compounding. They further state that presently there is no dispute subsisting between them. Their joint statement is also recorded separately.
In the larger interest of the society and to enable the parties to maintain cordial relations, the petition shall stand allowed and FIR No.197 dated 28.09.1992, under Sections 148, 149, 323, 324, 325, 326, 341, 427, 506 IPC, P.S. Sadar, Ambala, District Ambala (Annexure P-1) shall stand quashed on account of compounding.
November 17, 2009 (S.D.ANAND) vinod* JUDGE