Punjab-Haryana High Court
Tarun Kapoor And Another vs State Of Punjab And Others on 11 August, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc No. M-21411 of 2009
Date of decision : 11.08.2009
Tarun Kapoor and another
....Petitioners
V/s
State of Punjab and others
....Respondents
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Manvinder Singh Sidhu, Advocate
for the petitioners.
RAJAN GUPTA J. (ORAL)
This is a petition for quashing on the basis of a compromise arrived at between the parties in a case registered against the petitioners under Section 420/120-B IPC at police station Division No. 5 Civil Lines, Ludhiana.
Learned counsel for the petitioners submits that the entire dispute which was basically of civil nature has been settled. According to the counsel, investigation of the case is still pending.
Notice of motion.
On the asking of the Court Mr. Shailesh Gupta, DAG Punjab accepts notice and submits that investigating officer shall be asked to take the compromise into consideration while preparing his final report under Section 173 Cr.P.C.
In view of the statement made by learned counsel for the State, no further orders are called for. The petition is disposed of.
However, in case, still aggrieved petitioners will be at liberty to Crl. Misc No. M-21411 of 2009 -2- avail of the remedy available to them under the law.
Copy of the order be given dasti to learned counsel for the State under the signatures of Court Secretary.
11.08.2009 (RAJAN GUPTA) Ajay JUDGE