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Ashish Kumar Yadav v. State Of Haryana And Another

Ashish Kumar Yadav v. State Of Haryana And Another

(High Court Of Punjab And Haryana)

CRM-M-22021-2022 | 04-07-2022

ANOOP CHITKARA J.

1. Learned counsel for the petitioner submits that this petition has been filed for quashing of FIR No.44 dated 18.02.2022, registered at Police Station Rajendra Park, District Gurugram under Section 306, 34 IPC on the basis of compromise.

2. Learned counsel appearing on behalf of respondent No.2 submits that he has no objection in case FIR and all subsequent proceedings are quashed on the basis of compromise.

3. However, learned State counsel strongly opposed the quashing on the ground that FIR under section 306 shall not be quashed.

4. Confronted with this, learned counsel for the petitioner submits that she would be satisfied, in case directions are issued to learned trial Court to expedite the trial.

5. The prayer is not opposed.

6. Given above, the petition is disposed of by requesting the learned trial Court to expedite the trial and concluded the same during this year positively.

Advocate List

  • Ms. Sharmila Sharma, Advocate

  • Mr. Manish Bansal, DAG, Haryana Mr. Ravinder Hooda, Advocate for respondent No.2.

Bench
  • HON'BLE MR. JUSTICE ANOOP CHITKARA
Eq Citations
  • NON REPORTABLE
  • LQ/PunjHC/2022/14231
Head Note

Constitution of India — Art. 21 — Petitioner seeking quashing of FIR on basis of compromise — State counsel strongly opposing quashing on ground that FIR under S. 306 IPC shall not be quashed — Petitioner seeking directions to trial court to expedite trial — Trial court directed to expedite trial and conclude the same during the year positively