AMANPREET Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of the Code of Criminal Procedure seeking quashing of the FIR No.132 dtd. 14/7/2020, under Ss. 323, 324, 506, 148, 149 and 452 IPC, registered at Police Station City Nawanshahar, District SBS Nagar, based upon compromise dtd. 11/1/2022 (Annexure P-2).

(2.) At the time of arguments a specific query was raised to the learned counsel for the petitioners regarding concealment of earlier petitions. Some of these present petitioners had earlier also filed a quashing petition based upon compromise vide CRM-M-30672-2021 which was dismissed as withdrawn with liberty to file a fresh petition with better particulars on 3/8/2021 and thereafter some of the present petitioners again filed a quashing petition based upon compromise vide CRM-M-38116-2021 and the matter was taken upon 13/12/2021 by the Co-ordinate Bench. The petitioners withdrew the petition on 13/12/2021. Thereafter, in a gap of about 2 months the petitioners have again filed a quashing petition through another counsel without disclosing that earlier also they had filed quashing petition which was dismissed as withdrawn on 13/12/2021. The learned counsel for the petitioners has not been able to justify as to why such a concealment was done and why he could not bring to the notice of this Court regarding earlier petitions. He has however prayed for the withdrawal of the present petition.

(3.) The prayer of the learned counsel for the petitioners for withdrawal of the present petition is accepted.