Navab Ali And Another vs State Of Haryana And Another
2022 Latest Caselaw 14949 P&H

Citation : 2022 Latest Caselaw 14949 P&H
Judgement Date : 22 November, 2022

Punjab-Haryana High Court

Navab Ali And Another vs State Of Haryana And Another on 22 November, 2022

243

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-3214-2017
Date of Decision:- 22.11.2022.

NAVAB ALI AND ANR. ....Petitioners
Vs.

STATE OF HARYANA AND ANR. ...Respondents

CORAM:-HON'BLE MRS. JUSTICE AMARJOT BHATTI

Present:- Mr. Sudhanshu Sharma, Adv. for Mr. Chander Shekhar, Adv. for
the petitioners.
Ms. Ambika Sood, Additional A.G, Haryana.

36 2 3 ok 3K ok

AMARJOT BHATTI, J. (Oral)

Learned counsel for the petitioner has placed on record copy of judgment dated 06.09.2022 in FIR No.1156 dated 07.12.2015 under Sections 323/406/498-A and 506 read with Section 34 IPC in which both Rajo and Nawab Ali have been acquitted of the charges framed against them. Therefore, the petitioners does not want to pursue this petition having become infructuous and withdraw the same.

Accordingly, the petiton stands dismissed as withdrawn.

22.11.2022 (AMARJOT BHATTI) snd JUDGE

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

SANDEEP

2022.11.23 20:53

I attest to the accuracy of this document