Sheela Rani vs The State Of Punjab And Another on 13 February, 2013

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Punjab-Haryana High Court

Sheela Rani vs The State Of Punjab And Another on 13 February, 2013

Bench: Ranjit Singh

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                           CRIMINAL MISC. M NO.21925 OF 2011
                           DATE OF DECISION: FEBRUARY 13, 2013

Sheela Rani

                                                             .....Petitioner

                           VERSUS

The State of Punjab and another

                                                              ....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. S.P.S.Sidhu, Advocate,
         for the petitioner.

             Mr. Deepak Balyan, Addl.A.G., Punjab,
             for the State.

             Mr. Mandeep K. Sajjan, Advocate,
             for respondent No.2.
                   *****

RANJIT SINGH, J.

Since a civil suit is pending, it would be appropriate for the Court to end the proceedings under Sections 145/146 Cr.P.C. Accordingly, no case for interference in the impugned order is made out.

To be fair to the counsel for the petitioner, he pleads that earlier proceedings under Section 145 Cr.P.C were dropped, when respondent No.2 agreed to pay a sum of `20 lacs to settle all the issues. On this basis, the petitioner would be at liberty to raise plea before the Civil Court or in any proceedings that may be in progress.

The petition is, however, dismissed.

February 13, 2013                                      (RANJIT SINGH )
khurmi                                                     JUDGE

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