Punjab-Haryana High Court
Schindler India Pvt. Ltd vs State Of Haryana And Another on 27 February, 2024
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
Neutral Citation No:=2024:PHHC:027501
CRM M-18063-2020 Neutral Citation No.2024:PHHC:027501
101(23)
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM M-18063-2020 (O&M)
Date of Decision: 27.02.2024
Schindler India Private Limited .......Petitioner
Versus
State of Haryana and others ........Respondents
CORAM: HON'BLE MR.JUSTICE MAHABIR SINGH SINDHU Present: Mr. R.S. Rai, Senior Advocate with Mr. Anurag Arora, Advocate, for the petitioner.
Mr. Kiran Pal Singh, AAG, Haryana.
assisted by ASI Narender Singh.
Mr. Nitin Jain, Advocate, for respondent No.3.
MAHABIR SINGH SINDHU. J.
Present petition has been filed, under Section 482 of Code of Criminal Procedure (for short "Cr.P.C"), seeking quashing of summons dated 06.08.2019 & 24.01.2020 (P-2) issued under Sections 91 & 160 Cr.P.C to petitioner in FIR No.222 dated 30.03.2018 registered under Sections 406, 420 and 120-B IPC (Sections 467, 468, 471, 201 read with Section 120-B IPC added later on), at Police Station Sadar, District Palwal.
2. Learned State counsel after going through the averments made in para 12 of status report dated 12.09.2023, filed by Deputy Superintendent of Police, Crime Palwal, (in CRM-M-17801-2018) and upon instructions from the police officer present, submits that an amount of Rs.1,76,78,265/- has already been refunded to Salasar Trading company; therefore, at this stage, they do not want to proceed against the petitioner in terms of notices dated 06.08.2019 & 24.01.2020.
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3. In view of the above, learned Senior counsel, on instructions, does not press the petition.
4. Ordered accordingly.
5. However, it is made clear that in case an occasion so arises, petitioner would be at liberty to take recourse to the remedy available under law.
6. Pending criminal misc. application(s), if any, shall also stand disposed off.
27.02.2024 (MAHABIR SINGH SINDHU) SN JUDGE
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