Punjab-Haryana High Court
Sanjeev Kumar Walia @ Bitu And Others vs State Of Punjab And Another on 9 March, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. M. No.27921-M of 2010
Date of Decision:9.3.2011
Sanjeev Kumar Walia @ Bitu and others
.... Petitioners
Versus
State of Punjab and another
.... Respondents
CORAM: Hon'ble Ms. Justice Nirmaljit Kaur
Present: Mr. Jagnahar Singh, Advocate for the petitioner.
Mr. J.S. Brar, A.A.G. Punjab.
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1.Whether Reporters of Local Newspapers may be allowed to
see the judgment?
2.To be referred to the Reporters or not?
3.Whether the judgment should be reported in the Digest?
NIRMALJIT KAUR, J.(Oral)
The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR on the basis of compromise.
However, respondent No.2/Vanita Walia has sent a letter/reply to this Court submitting therein that no compromise has been effected between the parties and the document Annexure P-2 is false and fabricated.
Further, there is a discrepancy in para 2 of the petition wherein it is stated that the FIR in question was registered at the behest of Manjit Kaur wife of Surjit Singh.
In view of the above, learned counsel for the petitioners prays that he may be allowed to withdraw the present petition with liberty to file fresh after verifying the facts as also in case respondent No.2 is still willing to accept the compromise (Annexure P-2).
Dismissed as withdrawn with liberty as prayed for.
9.3.2011 ( NIRMALJIT KAUR ) rajeev JUDGE