Punjab-Haryana High Court
Rohit Sheoran And Anr vs State Of Haryana And Anr on 18 March, 2025
SANGEETA 2025.03.19 11:40 276 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M-33734-2024 Date of Decision: 18.03.2025 ROHIT SHEORAN AND ANR ....Petitioner(s) VERSUS STATE OF HARYANA AND ANR ....Respondent(s) CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH Present: Ms. Pallavi Babbar, Advocate for the petitioners. Mr. Pawan Kumar Jhanda, DAG, Haryana. None for respondent No.2. 2K 3k 2k 3 SANJAY VASHISTH, J. (Oral)
1. Prayer in the present petition under Section 482 Cr.P.C. 1s for quashing of FIR No.88 dated 05.03.2021, under Sections 120-B, 406, 420 IPC (Section 171 IPC added later on), registered at Police Station Taraori, District Karnal, along with all consequential proceedings emanating therefrom on the basis of compromise dated 08.07.2024 (Annexure P-2).
2. During the Course of hearing and also from the report received by this Court from Judicial Magistrate 1° Class, Karnal, it is acknowledged that there are 07 accused and out of them only two have filed the present petition.
3. Thus, prayer made in the present petition cannot be accepted in law as per observation made by Division Bench of this Court in CRM-M-48043-2023 titled as Rakesh Das vs. State of Haryana, 2024 I attest to the accuracy and integrity of this document S022 PHC OSER56 Be CRM-M-33734-2024 -2- NCPHHC 147654 Law Finder Doc Id #2663704, decided on 12.11.2024. 4, Petitioners' counsel prays for allowing her to withdraw the present petition with liberty to file a fresh and comprehensive one by impleading all the accused and all the victims including complainant, in case, any fresh cause of action accrues to file any such petition.
5. Dismissed as withdrawn with the liberty as sought and recorded hereabove.
(SANJAY VASHISTH) March 18, 2025 JUDGE Sangeeta Whether reasoned/speaking: Yes/No Whether reportable: Yes/No SANGEETA 2025.03.19 11:40 I attest to the accuracy and integrity of this document