Punjab-Haryana High Court
Kapil Batra And Anr vs State Of Punjab And Anr on 12 October, 2020
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
106 CRM-M-30549-2020
Decided on : 12.10.2020
Kapil Batra & another ... Petitioners
Versus
State of Punjab & another ... Respondents
CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
Present: Mr.R.S.Bajaj, Advocate, for the petitioners.
Mr.A.A.Pathak, Addl.AG, Punjab.
(The proceedings are being conducted through video conferencing,
as per instructions.)
G.S. Sandhawalia, J. (Oral)
Petition has been filed under Section 482 Cr.P.C., for quashing of the FIR No.77 dated 27.12.2014, registered at Police Station Sadar Malout, District Sri Muktsar Sahib, under Sections 306, 420, 120-B, 34 IPC along with all consequential proceedings arising thereto, in view of the oral compromise arrived at on 03.09.2020 between the parties.
Counsel for the petitioners, at the outset, does not press the present petition for quashing, as the petitioners have been declared proclaimed persons on 28.10.2016.
Accordingly, the present petition is dismissed as not pressed, with liberty to avail the alternative remedy, in accordance with law, if any.
Ordered accordingly.
(G.S. SANDHAWALIA)
OCTOBER 12, 2020 JUDGE
sailesh
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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