Ashok Chabbra vs Rajinder Prasd
2023 Latest Caselaw 3942 P&H

                                                                    Neutral Citation No:=2023:PHHC:050654




                                                                                   2023:PHHC:050654
229             IN THE HIGH COURT OF PUNJAB AND HARYANA
                            AT CHANDIGARH

                                                          CRM-A-208-2020
                                                          Date of decision: 12.04.2023
Ashok Chabbra                                                                 ...Appellant
                                             Versus
Rajinder Prasd                                                                ...Respondent

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:        Mr. Umesh Kumar Kanwar, Advocate
                for the applicant.

                ***

NAMIT KUMAR, J. (ORAL)

Applicant has filed the present application under Section 378(4)

Cr.PC seeking leave to appeal against the impugned judgment dated 05.11.2019

passed by Ld. JMIC, Jalandhar in criminal complaint No.172/2014 filed by the

applicant under Sections 406/420/467/468/471 of IPC, 1860 wherein the

respondent has been acquitted.

Learned counsel for the applicant submits that the respondent has

unfortunately died and, therefore, he wishes to withdraw the present

application.

Dismissed as withdrawn.

                                                                 (NAMIT KUMAR)
12.04.2023                                                           JUDGE
Parveen kumar

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

Neutral Citation No:=2023:PHHC:050654

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