Surjit Singh vs Pardeep Kumar @ Deepu
2022 Latest Caselaw 10929 P&H

214

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                            CRM-A-638-MA-2018 (O&M)
                                            DECIDED ON: 09.09.2022



SURJIT SINGH
                                                         .....PETITIONER

                                    VERSUS

PARDEEP KUMAR @ DEEPU
                                                         .....RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL.

Present: Mr. B.K. Mehta, Advocate for the applicant-appellant.

SANDEEP MOUDGIL, J (ORAL)

Learned counsel for the applicant-appellant prays for

withdrawal of the present appeal, which was preferred against the judgment

of acquittal dated 11.01.2018, for an offence alleged to have been committed

under Section 138 of the Negotiable Instruments Act, 1881.

Since the applicant-appellant does not want to pursue the

present appeal, therefore, he is permitted to withdraw the same.

Ordered accordingly.

                                                   (SANDEEP MOUDGIL)
09.09.2022                                               JUDGE
Poonam Negi

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




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