Inderjeet Singh Chohan vs State Of Punjab & Anr
2022 Latest Caselaw 17598 P&H

Citation : 2022 Latest Caselaw 17598 P&H
Judgement Date : 22 December, 2022

Punjab-Haryana High Court

Inderjeet Singh Chohan vs State Of Punjab & Anr on 22 December, 2022

214
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-9128-2015(0&M)
Date of Decision: 22.12.2022.

INDERJEET SINGH CHOHAN ...Petitioner

versus

STATE OF PUNJAB & ANR. ...Respondents

CORAM: HON'BLE MRS. JUSTICE AMARJOT BHATTI Present: Mr. Simranjeet Singh, Advocate

for the petitioner.

Mr. MLS. Joshi, Addl. AG, Punjab.

3 2k 3 2 2 ok

AMARJOT BHATTI J. (Oral) Learned counsel for the petitioner pointed out that he does not

want to pursue the present petition under Section 482 Cr.P.C. for quashing of the FIR No. 129 dated 07.07.2011 and order dated 26.04.2013 vide which he was declared proclaimed offender as he wants to file a fresh petition.

In view of this statement, the petition stands dismissed as

withdrawn with liberty as prayed for.

22.12.2022 (AMARJOT BHATTI) lavisha JUDGE Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

LAVISHA

2022.12.23 15:07

I attest to the accuracy and integrity of this order/judgment