Priyanka Verma vs Sandeep Verma And Ors
2022 Latest Caselaw 12739 P&H

117+238
     IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                CRM-36541-2022 in/and
                                CRR-2645-2018
                                Date of Decision: September 30, 2022

Priyanka Verma                                    .....Petitioner
                Versus
Sandeep Verma and others                          ......Respondents

CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

Present:    Ms.Shalini Sharma, Advocate
            for the petitioner-complainant.
                   ........

RAJESH BHARDWAJ, J.(ORAL)

CRM-36541-2022

Instant application filed under Section 482 Cr.P.C. for withdrawal of the main case.

For the reasons mentioned in the application, the same is allowed.

CRR-2645-2018 Petitioner has approached this Court impugning the order dated 26.04.2018 passed by learned Additional Sessions Judge, Faridabad, affirming the judgment of acquittal dated 11.05.2015 passed by learned JMIC, Faridabad.

In view of the prayer made in the above-mentioned application, the present petition is dismissed as withdrawn.

September 30, 2022                            ( RAJESH BHARDWAJ )
meenuss                                              JUDGE
1.    Whether speaking/reasoned ?             Yes/No
2.    Whether reportable ?                    Yes/No




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