Punjab-Haryana High Court
Joginderpal Singh And Others vs State Of Punjab And Others on 24 January, 2013
Author: Ranjit Singh
Bench: Ranjit Singh
CRIMINAL MISC. M NO.31491 OF 2012 :{ 1 }:
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
DATE OF DECISION: JANUARY 24, 2013
Joginderpal Singh and others
.....Petitioners
VERSUS
State of Punjab and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgement?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Amit Verma, Advocate,
for the petitioners.
(in Crl. Misc. M No.31491 of 2012)
Ms. Upasana Dhawan, Advocate for
Mr. Shiv Karan Rana, Advocate,
for the petitioners.
(in Crl. Misc. M No.31492 of 2012)
Mr. Deepak Balyan, Addl.A.G., Punjab,
for the State.
*****
RANJIT SINGH, J.
This order will dispose of Criminal Misc. M Nos.31491 of 2012 (Joginder Pal Singh and others Vs. State of Punjab and others) and 31492 of 2012 (Bahadar Singh and others Vs. State of Punjab and another).
While issuing notice on 8.10.2012, the parties were directed to get their statements recorded before the Illaqa Magistrate. Illaqa Magistrate was directed to send the report with regard to the CRIMINAL MISC. M NO.31491 OF 2012 :{ 2 }:
validity or otherwise of the compromise. The parties have chosen not to appear before the Illaqa Magistrate. As per counsel for the petitioners, they had appeared before the trial Court, which had noted that there was no direction to record the statements of the parties. The parties were required to go before the Illaqa Magistrate, as per the direction. Since the offences are compoundable, it would be appropriate to relegate the parties to plead the compromise before the trial Court, which shall be taken into consideration to pass an order in accordance with law.
Both the petitions are accordingly disposed of.
January 24, 2013 (RANJIT SINGH ) khurmi JUDGE