Krishna Monga vs State Of Punjab And Others
2022 Latest Caselaw 7733 P&H

118    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

                                                  CRM-M-31605-2022
                                                  Date of Decision: 25th July, 2022
Krishan Monga
                                                                          ... Petitioner

                               Versus

State of Punjab and others
                                                                       ... Respondents

CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present :        Mr. G.L. Bajaj, Advocate for the petitioner.
                 Mr. Amit Mehta, Sr. DAG, Punjab.

                                      ***

AVNEESH JHINGAN , J.(Oral)

This petition is filed seeking directions to official respondents

to decide and proceed further with the representation dated 15th May, 2022

under Section 173 Cr.P.C. in case of FIR No. 311, dated 5th December,

2020, under Section 420 of Indian Penal Code,1860, registered at Police

Station City Ferozepur.

Learned counsel for the petitioner, in view of the judgments of

the Supreme Court in Sakiri Vasu v. State of U.P. And others, 2008(1)

RCR (Criminal) 392 and M.Subramaniamand another v. S. Janaki and

another, 2020(2) AICLR 42 seeks permission to withdraw the present

petition with liberty to avail remedies in accordance with law.

Dismissed as withdrawn with liberty as prayed for.

(AVNEESH JHINGAN ) JUDGE th 25 July, 2022 Parveen Sharma Whether reasoned/speaking Yes/No Whether reportable Yes/No

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