Punjab-Haryana High Court
Charanjit Singh Dhillon And Another vs State Of Punjab And Another on 23 September, 2009
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No.M-30833 of 2008(O&M)
Decided on : 23-09-2009
Charanjit Singh Dhillon and another
....Petitioners
VERSUS
State of Punjab and another
....Respondents
CORAM:- HON'BLE MR. JUSTICE MAHESH GROVER Present:- Mr. Shakun Chaudhary, Advocate for the petitioners.
Mr. B.B.S.Teji, AAG, Punjab.
Mr. Veneet Sharma, Advocate for the complainant MAHESH GROVER, J This is a petition under Section 482 of the Code of Criminal Procedure praying for quashing of the FIR no. 27 dated 10.2.2008 registered under Sections 383/120-B IPC later on added Section 364-A IPC at P.S. Chhehratta, District Amristar and all consequent proceedings arising therefrom on the basis of compromise.
Complainant is present in Court today. He denies the factum of compromise.
In this view of the matter, learned counsel for the petitioners prays for permission to withdraw the present petition.
Permitted to do so.
Dismissed as withdrawn.
September 23, 2009 (Mahesh Grover) rekha Judge