Punjab-Haryana High Court
Narpat Singh vs State Of Haryana on 7 September, 2011
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. M. No. M-31335 of 2008 (O&M)
Date of decision: 07.09.2011
Narpat Singh ..Petitioner
Versus
State of Haryana ..Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. Tapan Kumar, Advocate
for Mr. J.V. Yadav, Advocate
for the petitioner.
Mr. Amandeep Singh, AAG, Haryana.
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SABINA, J.
Learned counsel for the petitioner submits that he may be permitted to withdraw the petition as the parties have arrived at a compromise and petition seeking quashing of the FIR in question on the basis of compromise has been filed.
Dismissed as withdrawn.
(SABINA)
September 07, 2011 JUDGE
Poonam (II)