Ashish Tyagi vs State Of Haryana And Another
2023 Latest Caselaw 4168 P&H

                                                                                       2023:PHHC:051277

                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                        Sr. No.123                       CRM-M-17309-2023
                                                         Date of Decision : April 13, 2023

                        Ashish Tyagi                                                  ...Petitioner

                                                           Versus

                        State of Haryana and another                                  ...Respondents


                        CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL


                        Present:     Mr. Naveen Bawa, Advocate, for the petitioner.

                                     *****

                        SUDHIR MITTAL, J. (ORAL)

This petition has been filed for quashing of order dated

29.11.2022 (Annexure P-5) passed by a Magistrate declaring the petitioner

as proclaimed person and for quashing of FIR No.981, dated 06.12.2022,

registered at Police Station Panipat City, District Panipat, under Section

174-A IPC which is outcome of order dated 29.11.2022.

For the aforementioned relief, the petitioner had earlier filed

CRM-M-12847-2023 which was dismissed vide order dated 15.03.2023.

Thus, the present petition is not maintainable and is dismissed as such.

                        April 13, 2023                                       (SUDHIR MITTAL)
                        Ankur                                                    JUDGE
                        Whether speaking/reasoned             Yes/No
                        Whether Reportable                    Yes/No




ANKUR GOYAL
2023.04.13 16:10
I attest to the accuracy and
integrity of this order/judgment