Rajinder Singh Sidhu vs State Of Punjab And Another
2022 Latest Caselaw 10453 P&H

235             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                        CRM-M-12453-2018
                                        Date of decision: 05.09.2022

Rajinder Singh Sidhu                                               ...........Petitioner

                                      versus

State of Punjab and another                                       .......Respondents


CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:       Mr. G.S. Sidhu, Advocate
               for the petitioner.

               Mr. Adhiraj Singh, AAG, Punjab.

NAMIT KUMAR, J. (ORAL)

This petition has been filed under Section 482 Cr.P.C. for

quashing/setting aside the judgment dated 07.08.2014 (Annexure P-13)

passed by the learned Sessions Judge, Bathinda vide which the revision

petition of respondent No.2 has been allowed and cancellation report dated

27.01.2012 submitted under Section 173 Cr.P.C. in case FIR No.262 dated

20.05.2007 registered under Sections 295-A, 298 and 153-A of IPC

registered at Police Station Kotwali Bathinda is ordered to be accepted.

At the outset, learned counsel for the petitioner wishes to

withdraw the present petition with liberty to file afresh with better

particulars.

Allowed to do so.

Dismissed as withdrawn with liberty aforesaid.

                                                 (NAMIT KUMAR)
05.09.2022                                           JUDGE
Neha

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


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