Sukhwant Singh vs State Of Punjab And Another
2022 Latest Caselaw 45 P&H

112
        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                                  CRM-M-54419-2021 (O&M)
                                                  Date of decision : 05.01.2022
Sukhwant Singh                                                      ...Petitioner
                                         Versus
State of Punjab and another                                       ...Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL

Present:     Mr. P.S. Jammu, Advocate for the petitioner.

             Mr. Sarabjit S. Cheema, AAG, Punjab.

             Mr. Santosh Kumar Yadav, Advocate for respondent No.2.
             (Through Video Conferencing)
             ****

VIKAS BAHL, J. (ORAL)

This is a petition filed under Section 482 of Cr.P.C. for

quashing of FIR No.83 dated 12.08.2011 registered under Sections 420, 34

of the Indian Penal Code, 1860 at Police Station Kot Bhai, District Sri

Muktsar Sahib and the subsequent judgments convicting the petitioner.

Learned counsel for the petitioner seeks permission of this

Court to withdraw the present petition with liberty to file appropriate

petition.

In view of the above, the present petition is dismissed as

withdrawn with liberty aforesaid.

All the pending miscellaneous applications, if any, stand

disposed of in view of the abovesaid order.

05.01.2022                                              (VIKAS BAHL)
Pawan                                                      JUDGE

             Whether speaking/reasoned:-               Yes/No

             Whether reportable:-                      Yes/No



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