Prahlad Singh vs Sumer Singh
2023 Latest Caselaw 5148 P&H

                                                      Neutral Citation No:=2023:PHHC:058828




                                                               2023:PHHC:058828
115      IN THE HIGH COURT OF PUNJAB & HARYANA
                     AT CHANDIGARH
                                         ****

CRM-M-16362-2023 (O&M) Date of Decision: 24.04.2023 Prahlad Singh ..... Petitioner Versus Sumer Singh ..... Respondent

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Raje Ram Kaushik, Advocate for the petitioner.

*****

HARSH BUNGER J. (ORAL)

Petitioner (Prahlad Singh) has filed the present petition under

Section 482 of the Code of Criminal Procedure for setting aside order dated

17.02.2023 (Annexure P-4) passed by the Court of Additional Sessions

Judge, Fatehabad, in the appeal bearing CRA No.144 of 2018 filed against

order dated 04.04.2018 passed in N.I.A. Complaint No.116 of 2013 dated

08.04.2013. Further prayer is made for setting aside judgment of conviction

dated 04.04.2018 and order of sentence dated 09.04.2018 (Annexure P-1)

passed by the Court of Judicial Magistrate Ist Class, Tohana, District

Fatehabad.

At the outset, learned counsel for the petitioner submits that

there are certain inadvertent errors in the instant petition, therefore, he may

be permitted to withdraw the same with liberty to file fresh one.

In view of the above, the present petition is dismissed as

withdrawn with the liberty aforesaid.

24.04.2023                                        (HARSH BUNGER)
Apurva                                                JUDGE

             1. Whether speaking/reasoned :            Yes/No
             2. Whether reportable        :            Yes/No

Neutral Citation No:=2023:PHHC:058828

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