Punjab-Haryana High Court
Lovepreet Kaur And Others vs State Of Punjab And Others on 1 July, 2013
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM-M-19176 of 2013
Date of decision: 1.07.2013
Lovepreet Kaur and others
..... Petitioners
Versus
State of Punjab and others
..... Respondents
CORAM: HON'BLE MR.JUSTICE R.P. NAGRATH
PRESENT: Mr. Satish Goel, Advocate for the petitioners.
R.P. NAGRATH, J. (ORAL)
The instant petition under Section 482 Cr.P.C. has been filed for quashing of FIR No. 56 dated 2.5.2008, registered under Sections 452/323/148/149 IPC at Police Station Rampura, on the basis of compromise dated 18.5.2013 (Annexure P-2) but it is admittedly not signed by respondent No. 3-Rajpal Kaur injured witness.
Learned counsel for the petitioners seek and is permitted to withdraw the instant petition with liberty to file a fresh one with better particulars.
Dismissed as withdrawn with the liberty aforesaid.
July 01, 2013 ( R.P. NAGRATH ) rishu JUDGE