Citation : 2022 Latest Caselaw 1730 P&H
Judgement Date : 16 March, 2022
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
214
CRM-A-392-MA-2017
Decided on : 16.03.2022
M/s Dhuri Polymers
. . . Applicant
Versus
Gurdeep Singh Jhamat and another
. . . Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Mr. Anil Shukla, Advocate
for the applicant.
Mr. Ishan Gupta, Advocate
for respondent No. 1.
Mr. Sarabjit S. Cheema, AAG, Punjab.
(Through Video Conferencing)
****
VIKAS BAHL, J. (Oral)
The present application has been filed by the complainant/applicant under Section 378(4) Cr.P.C. read with Section 482 Cr.P.C. for the grant of special leave to appeal against the judgment of acquittal dated 18.01.2017, passed by the Additional Sessions Judge, Sangrur reversing the judgment of conviction of the applicant dated 30.01.2015 passed by Judicial Magistrate 1st Class, Dhuri.
Learned counsel for the applicant, at the outset, submits that the present matter has been compromised, thus, the applicant does not wish to pursue the present application and seeks permission of this Court to withdraw the same.
In view of the statement made by learned counsel for the applicant, the present application praying for the grant of special leave to appeal is dismissed as withdrawn.
(VIKAS BAHL)
th
March 16 , 2022 JUDGE
Mehak
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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