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Sharanjit Singh & Others v. State Of Punjab & Another

Sharanjit Singh & Others v. State Of Punjab & Another

(High Court Of Punjab And Haryana)

CRM-M-27351-2020 | 19-05-2022

RAJESH BHARDWAJ.J

1. The present petition has been filed under Section 482 Cr.P.C praying for quashing of FIR No.34 dated 24.7.2019 registered under sections 363, 365, 354, 354-A, 354-B, 509 IPC and Section 9 of POCSO Act at Police Station, Ghuman Kalan, District Gurdaspur along with all the subsequent proceedings arising therefrom on the basis of compromise dated 13.8.2020 (Annexure P-2).

2. Having argued the matter at some length, learned counsel for the petitioners prays for withdrawal of the present petition with liberty to avail the alternate remedies as available to the petitioners in accordance with law.

3. Prayer is allowed.

4. Dismissed as withdrawn with the liberty, as prayed for.

Advocate List

  • Mr. A.P.S. Rehan, Advocate for the petitioners.

  • Ms. Sakshi Bakshi, A.A.G, Punjab. Mr. Sandeep Godara, Advocate for respondent no.2.

Bench
  • HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/11663
Head Note

Constitution of India — Arts. 21 and 32 — Rape — Petitioner-accused seeking quashing of FIR on basis of compromise — Dismissed as withdrawn with liberty to avail alternate remedies