Punjab-Haryana High Court
Sarabjit & Anr vs State Of Punjab & Ors on 5 May, 2015
Author: Hari Pal Verma
Bench: Hari Pal Verma
Criminal Misc. No. M-28501 of 2014 (O & M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No. M-28501 of 2014 (O & M)
Date of Decision:-05.5.2015
Sarabjit @ Kalu and others
...Petitioners
Versus
State of Punjab and others
...Respondents
CORAM:- HON'BLE MR. JUSTICE HARI PAL VERMA
1. Whether reporters of local newspapers may be allowed to see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. Kulbhushan Soi, Advocate
for the applicants-petitioners.
Mr. P.S. Madahar, AAG Punjab.
Mr. Mohit Sadana, Advocate for
Mr. Nakul Sharma, Advocate
for respondents No.2 to 5.
HARI PAL VERMA J.(Oral)
CRM No.3120 of 2015
This is an application for placing on record the amended memo of parties and affidavit of legal representative of deceased- respondent No.4 Hadyat as Annexure A-1 and order dated 17.11.2014 (Annexure A-2) passed in a cross version case.
The application is allowed and the documents are taken on record.
VIJAY ASIJA 2015.05.06 15:18 I attest to the accuracy and integrity of this document Criminal Misc. No. M-28501 of 2014 (O & M) -2- CRM-M-28501 of 2014 Prayer in the present petition is for quashing of cross version/DDR No.45 dated 20.9.2011, under Sections 326, 325, 34 IPC (Annexure P-2) recorded in case FIR No.210 dated 20.9.2011, under Sections 326, 325, 323, 34 IPC (Sections 326 and 325 IPC added later on), registered at Police Station City, Ferozepur, District Ferozepur on the basis of compromise by way of affidavit dated 15.12.2012 (Annexure P-3).
Vide order dated 17.11.2014 passed in Criminal Misc. No. M- 1118 of 2013 titled 'Kewal and others vs. State of Punjab and others', this Court has quashed the FIR No.210 dated 20.09.2011, under Sections 323, 325 and 326 read with Section 34 IPC, registered at Police Station, City, Ferozepur.
Mr. Mohit Sadana, Advocate has put in appearance on behalf of respondents No.2,3 and 5, as respondent No.4 Hadyat has died on 18.6.2014. Accordingly, affidavit dated 15.1.2015 of Kewal, Vijay, Darshan sons and also of Jeena daughter of Hadyat has been filed wherein the factum of compromise dated 15.12.2012 in FIR No.210 dated 20.9.2011, P.S. City, Ferozepur, under Sections 326/325 IPC and DDR No.45 dated 20.9.2011 has been duly admitted.
In view of the judgment passed in CRM-M No.1118 of 2013 titled 'Kewal and others vs. State of Punjab and others', decided on 17.11.2014 and in the light of the affidavit dated 15.1.2015 furnished by Kewal, Vijay, Darshan sons and also of Jeena daughter of Hadyat, the present petition is accepted and the cross version/DDR No.45 dated 20.9.2011, under Sections 326, 325, 34 IPC (Annexure P-2) recorded in VIJAY ASIJA 2015.05.06 15:18 I attest to the accuracy and integrity of this document Criminal Misc. No. M-28501 of 2014 (O & M) -3- case FIR No.210 dated 20.9.2011, under Sections 326, 325, 323, 34 IPC (Sections 326 and 325 IPC added later on), registered at Police Station City, Ferozepur, District Ferozepur and the consequential proceedings arising therefrom are hereby quashed.
May 05, 2015 ( HARI PAL VERMA )
Vijay Asija JUDGE
VIJAY ASIJA
2015.05.06 15:18
I attest to the accuracy and
integrity of this document