Balbir Kumar Saini vs Union Territory, Chandigarh And ...
2022 Latest Caselaw 17672 P&H

113          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                        CRM-M-60372-2022
                                        Date of decision: 23.12.2022

Balbir Kumar Saini                                               ...........Petitioner

                                    versus



Union Territory, Chandigarh and others                          .......Respondents


CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. Rajesh Punj, Advocate
             for the petitioner.

             Mr. Viranjeet Singh Mahal, Addl.P.P.,
             for the respondent-U.T. Chandigarh.

NAMIT KUMAR, J. (ORAL)

This petition has been filed under Section 482 Cr.P.C. seeking

issuance of directions to the official respondents to register an FIR against

the persons mentioned in Para 12 on the basis of complaint dated

29.11.2021 (Annexure P-8) disclosing commission of cognizable offence as

per the judgment of Constitutional Bench of the Hon'ble Supreme Court in

a case titled as 'Lalita Kumari Vs. State of U.P.' 2013 (4)-RCR-Criminal-

979 within a stipulated period and the report under Section 173 Cr.P.C.

After arguing the case for some time, learned counsel for the

petitioner wishes to withdraw the present petition with liberty to avail

alternative remedy in accordance with law.

Dismissed as withdrawn with liberty aforesaid.

                                               (NAMIT KUMAR)
23.12.2022                                        JUDGE
Neha
             Whether speaking/reasoned               :      Yes/No
             Whether reportable                      :      Yes/No


                                     1 of 1