In the High Court of Punjab and Haryana at Chandigarh Crl. Misc. No. M-24876 of 2012 (O&M) Date of Decision: 17.8.2012.

Sudhama alias Sudhama Ram and others ......Petitioners Versus

State of Punjab and another .......Respondents CORAM: HON'BLE MRS. JUSTICE SABINA

Present: Mr. Vijay Lath, Advocate for the petitioners.

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SABINA, J.

Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of complaint No. RT-105 of 14.10.1999/9.4.2011 (Annexure P-1) under Section 143, 149, 192, 467, 471, 474 read with Section 120-B of the Indian Penal Code ('IPC' for short), judgment of conviction dated 26.8.2011 (Annexure P-2) and all subsequent proceedings arising therefrom on the basis of compromise dated 21.6.2012 (Annexure P-5). The petitioners were convicted and sentenced by the trial court vide judgment/order dated 26.8.2011 for commission of offence punishable under Section 120-B, 467, 471 IPC. Appeal against the said judgment/order is pending before the Sessions Court. In these circumstances, at this stage no ground for interference by this court is made out with regard to compromise effected between the parties. Petitioners would be at liberty to take all the pleas available to them before the appellate court including the factum of compromise between the parties. Dismissed.

(SABINA)

JUDGE

August 17, 2012

Gurpreet