Kayyum vs State Of Haryana And Others
2022 Latest Caselaw 14546 P&H

112
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                                    CRM-M-41586-2022 (O&M)
                                                    Date of decision: 16.11.2022
Kayyum
                                                                        ... Petitioner
                                              Vs.
State of Haryana
                                                                      .. Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:     Mr. Afzal Hussain, Advocate for the petitioner.

             Mr. Navneet Singh, DAG, Punjab.

                     *******
ARVIND SINGH SANGWAN, J. (ORAL)

Prayer in this petition is for quashing of FIR No.450 dated 18.08.2022 under Section 379 IPC, registered at Police Station Sadar Nuh, District Mewat and all the subsequent proceedings arising therefrom.

Learned State counsel has raised an objection that the matter is still under investigation, therefore, the present petition is premature in view of judgment of the Hon'ble Supreme Court in Niharika Infrastructure Pvt. Ltd. Vs. State of Maharashtra and others, 2021 SCC (Online) SC 315.

Faced with the above, learned counsel for the petitioner seeks permission to withdraw the present petition at this stage.

Dismissed as withdrawn at this stage.

                                              [ ARVIND SINGH SANGWAN ]
16.11.2022                                             JUDGE
vishnu

Whether speaking/reasoned : Yes/No
Whether reportable        : Yes/No




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