VIKAS BAHL, J.(ORAL)
CRM-49475-2022
This is an application under Section 482 Cr.P.C. for preponing the date of hearing in the main case from 01.02.2023 to an early date. Notice in the application.
Learned counsel for the U.T.Chandigarh has submitted that the present petition has been filed for quashing of the FIR on the basis of compromise and has no objection in case the present application is allowed. Keeping in view the above said facts and circumstances, the application is allowed and the main case is preponed from 01.02.2023 to today itself.
CRM-M-30687-2018
This is a petition under Section 482 Cr.P.C. praying for quashing of FIR No.230 dated 06.08.2014 registered under Sections 419, 420, 507 IPC and Section 24 of the Immigration Act added subsequently, at
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Police Station Sector 17, Chandigarh and all other consequential proceedings arising therefrom on the basis of compromise. In pursuance of the order passed by a coordinate Bench of this Court on 23.07.2018, report was submitted by the Judicial Magistrate Ist Class, Chandigarh to the effect that the petitioner has been declared proclaimed offender on 02.05.2016 and had not appeared before the Court. Learned counsel for the petitioner submits that the said proclaimed offender order has been set aside and thus, seeks to withdraw the present petition with liberty to file a fresh petition after annexing all the relevant documents.
In view of the statement made by learned counsel for the petitioner, the present petition is dismissed as withdrawn with the aforesaid liberty.
(VIKAS BAHL)
JUDGE
December 22, 2022
Davinder Kumar Whether speaking / reasoned Yes/No Whether reportable Yes/No
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