Pinki vs State Of Haryana And Others
2022 Latest Caselaw 7492 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

236-1                                              CRR-2692-2018 (O & M)
                                                   Date of Decision:21.07.2022

PINKI                                                       ...PETITIONER
                                   VERSUS

STATE OF HARYANA AND OTHERS                                ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:       Mr. Ravinder Phogat, Advocate for the petitioner.

                            ***

SUVIR SEHGAL, J.(ORAL)

Instant revision petition has been filed against order dated

28.02.2018 passed by the learned Additional Sessions Judge, Charkhi-Dadri

and judgment dated 01.06.2016 passed by the learned Judicial Magistrate Ist

Class, Charkhi-Dadri whereby the respondents No.2 to 5 have been

acquitted.

Counsel for the petitioner seeks and is granted permission to

withdraw the petition.

Dismissed as withdrawn.

21.07.2022                                                 (SUVIR SEHGAL)
sheetal                                                        JUDGE


             Whether Speaking/Reasoned            Yes/No
             Whether Reportable                   Yes/No




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