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Mehar Singh And Others v. State Of Punjab And Others

Mehar Singh And Others v. State Of Punjab And Others

(High Court Of Punjab And Haryana)

CRM-M-24829 of 2022 | 07-07-2022

AVNEESH JHINGAN, J.

1. This petition under Section 482 Cr.P.C. is filed seeking quashing of FIR No. 14 dated 4.4.2022, under Sections 307 and 34 IPC and Sections 25 and 27 of the Arms Act, 1959, registered at Police Station Khem Karan, District Tarn Taran.

2. After arguing for some time and realizing that the petition is not maintainable in view of the judgment of the Supreme Court in State of Madhya Pradesh v. Laxmi Narayan and others, 2019(2) RCR (Criminal) 255, learned counsel for the petitioners seeks permission to withdraw the present petition.

3. Dismissed as withdrawn.

Advocate List

  • Mr. H. S. Batth, Advocate 

  • Mr. Amit Mehta, Senior DAG, Punjab.

Bench
  • HON'BLE MR. JUSTICE AVNEESH JHINGAN
Eq Citations
  • NON REPORTABLE.
  • LQ/PunjHC/2022/13597
Head Note

CBI Cases — FIR — Quashing of FIR — Held, not maintainable in view of Laxmi Narayan case, (2019) 2 SCC 523 (Para 2)