Som Nath Bobal vs State Of Punjab And Another
2023 Latest Caselaw 14390 P&H

SANDEEP GROVER
2023.08.28 14:33

2023: PHHC:112180
124 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.52952 of 2022 (O&M)
Date of Decision: 28.08.2023
Som Nath Bobal
vee Petitioner
Versus
State of Punjab and another
eeeaeee Respondent

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT Present: Mrs. G.K. Mann, Senior Advocate with

Mr. Aditya Dassaur, Advocate, for the petitioner.

RAJBIR SEHRAWAT, J. (QRAL)

The present petition has been filed by the petitioner under Section 340 read with Section 195 Cr.P.C. for conducting an inquiry into the veracity of the alleged bills (Annexures P-4 to P-6) placed on record by the complainant/respondent No.2 in the affidavit dated 09.08.2022 (Annexure P-2) submitted before this Court in anticipatory bail petition filed by the petitioner i.e. CRM-M-16744-2022 and for taking action against the complainant/respondent No.2 for forging the said bills.

Learned Senior counsel for the petitioner seeks permission to withdraw the present petition with liberty to avail any other alternate remedy, but in accordance with law.

Dismissed as withdrawn with liberty aforesaid.

(RAJBIR SEHRAWAT) 28.08.2023 JUDGE sandeep Whether Speaking/Reasoned_: Yes/No

Whether Reportable : Yes/No

| attest to the accuracy and integrity of this order/judgment.