Punjab-Haryana High Court
Farheen Prabhakar vs M/S A.M. Traders on 20 March, 2024
Author: Vikas Suri
Bench: Vikas Suri
Neutral Citation No:=2024:PHHC:040278
135 2024:PHHC:040278
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-1545-2024 (O&M)
Date of Decision: 20.03.2024
FARHEEN PRABHAKAR
....Petitioner
VERSUS
M/S A.M. TRADERS
....Respondent
CORAM: HON'BLE MR. JUSTICE VIKAS SURI
Present: Mr. S.K. Yadav, Advocate
for the petitioner.
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VIKAS SURI, J. (Oral)
1. After arguing for some time, learned counsel for the petitioner submits that pursuant to the impugned order, zero FIR has already been registered and a copy thereof has been filed before the executing Court as noticed in its zimni order dated 12.03.2024.
2. Learned counsel for the petitioner has relied upon the Division Bench judgment of the Hon'ble Bombay High Court in Harishchandra s/o Vishwanath Chavan and another vs. The State of Maharashtra through Investigation Officer, Law Finder Doc ID #853444.
3. In view of the fact that the FIR in question stands registered, learned counsel for the petitioner seeks withdrawal of the present petition with liberty to avail his remedy against the aforenoticed FIR.
Dismissed as withdrawn with liberty aforesaid.
(VIKAS SURI)
March 20, 2024 JUDGE
Sangeeta
Whether reasoned/speaking: Yes/No
Whether reportable: Yes/No
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