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Gurmail Kaur @ Gurmel Kaur And Others v. State Of Punjab And Another

Gurmail Kaur @ Gurmel Kaur And Others v. State Of Punjab And Another

(High Court Of Punjab And Haryana)

CRM-M-51094-2019 | 23-09-2022

RAJESH BHARDWAJ , J.

1. Prayer in the present petition is for quashing of the FIR No.228 dated 05.08.2017, under Sections 376, 511, 342, 323, 498-A, 120-B of IPC, registered at Police Station Sidhwan Bet District Ludhiana Rural (Sections 376, 511, 342, 323, 120-B of IPC deleted later on and Section 498-A IPC remains against petitioner No.2 only) along with consequential proceedings arising therefrom on the basis of compromise dated 18.11.2019 (Annexure P-3).

2. Learned State counsel has submitted that in all, there were five accused and during investigation, four accused were found innocent and the FIR survives only qua the husband who has been declared proclaimed offender and the challan stands presented for the offences under Sections 406, 498-A IPC.

3. Learned counsel for the petitioner submits that he may be allowed to withdraw the present petition.

4. Allowed as prayed for.

5. Dismissed as withdrawn.

Advocate List

  • Ms. Jasneet Mehra, Advocate for the petitioners.

  • Mr. Karunesh Kaushal, AAG, Punjab.

Bench
  • HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/17797
Head Note

Criminal Law — Quashing of FIR — Rape — Initially, FIR was registered under Sections 376, 511, 342, 323, 498-A, 120-B of IPC, later on, Sections 376, 511, 342, 323, 120B of IPC deleted and Section 498-A IPC remains against petitioner No.2 only — During investigation, four accused were found innocent and FIR survives only qua the husband who has been declared proclaimed offender and challan stands presented for the offences under Sections 406, 498-A IPC — Compromise dated 18.11.2019 arrived at between the parties — Petition withdrawn.