Punjab-Haryana High Court
Suresh Kumar And Others vs Surjeet Singh on 18 March, 2013
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH.
Criminal Misc. No.M-19705 of 2012 (O&M)
DATE OF DECISION : 18.3.2013
Suresh Kumar and others PETITIONERS
VERSUS
Surjeet Singh RESPONDENT
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present:- Shri Vikram Singh, Advocate for the petitioners.
Shri S.S.Duhan, Advocate for the respondents.
MAHESH GROVER, J.
Learned counsel for the petitioner states that the matter has been compromised between the parties and therefore, he does not wish to press the instant petition. Learned counsel for the State doe snot controvert the factum of compromise.
Having regard to the aforesaid, the instant petition is disposed of as not pressed.
(MAHESH GROVER)
March 18, 2013 JUDGE
GD