Punjab-Haryana High Court
Jaibir And Others vs State Of Haryana And Another on 30 January, 2009
Author: K. C. Puri
Bench: K. C. Puri
In the High Court of Punjab and Haryana at Chandigarh
CRM No. M- 30192 of 2008
Decided on:- 30.1.2009
Jaibir and others .....Petitioners
Versus
State of Haryana and another .....Respondents
Coram Hon'ble Mr. Justice K. C. Puri
Present Mr.Deepinder Singh, Advocate
for the petitioners.
Mr. Ashok Kumar Jindal, AAG, Haryana.
Mr. B. S. Walia, Advocate
for respondent no.2.
K. C. Puri,J (Oral)
This is a quashing petition on the basis of compromise. Report of the trial Court has been received in which it is mentioned that complainant has entered into compromise with Jaibir, Deepak, Giriraj and Sonu, the present petitioners.
The allegations of firing are against the non applicant. No injury has been attributed to any of the applicant.
So in view of the authority reported as Kulwinder Singh v. State of Punjab 2007(3) Law Herald (P&H) (FB)2225 ,FIR No. 183 10.10.2008, under Sections 147,148, 149, 323, 307 IPC, 25/54/59 of Arms Act and 3/33/89 of Scheduled Castes and Scheduled Tribes ( Prevention of Atrocities ) Act, 1989, registered at Police Station Kherki Daula, District Gurgaon qua the petitioners and further proceedings pursuant to that stands quashed.
January 30, 2009 ( K. C. Puri ) mamta Judge