Punjab-Haryana High Court
Sukhwinder Singh vs State Of Punjab And Others on 2 April, 2013
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-18998-2013 and
CRM-M-24181 of 2012.
Date of decision: April 2, 2013.
Sukhwinder Singh
..... Petitioner
versus
State of Punjab and others
..... Respondents
***
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
PRESENT: Mr.J.S.Jaidka, Advocate,
for the petitioner.
M.M.S. BEDI, J (ORAL).
CRM-18998-2013 Heard. The petition is restored at its original number.
CRM stands disposed of.
CRM-M-24181 of 2012 I have taken up this main petition for quashing on the basis of compromise. A perusal of the petition and compromise indicates that it is only Jagdeep Singh who has entered into compromise but the other complainants have not entered into any compromise. Partial quashing on the basis of partial compromise does not seem to be proper.
In view of said circumstances, this petition is dismissed as not maintainable. However, the dismissal of this petition will not prejudice the rights of the petitioner to file a fresh petitionfor quashing of the FIR after the matter has been compromised with all the affected parties.
(M.M.S. BEDI) April 2, 2013. JUDGE rka