Ashok Kumar vs State Of Haryana And Another
2023 Latest Caselaw 1126 P&H

CRM-M-22407-2019 -1-

247

IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH

kee

CRM-M-22407-2019
Date of Decision: 18.01.2023

ASHOK KUMAR
heeee Petitioner

Versus

STATE OF HARYANA AND ANR
bees Respondents

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Pardeep Sihmar, Advocate for the petitioner.

Mr. Ram Kumar Singla, DAG, Haryana.

3 2 2fe 2c ie

HARSH BUNGER J. (ORAL)

Prayer in this petition filed under Section 482 Cr.P.C. is for quashing the FIR No.0299 dated 21.04.2019, registered under Sections 34, 323 and 341 of IPC registered at Police Station Sadar Bhiwani, District Bhiwani (Annexure P-2) and all the subsequent proceedings arising

therefrom.

Learned State counsel on instructions from SI Bhushan, Police Station Sadar Bhiwani submits that during investigation the petitioner herein was found to be innocent and the report in this regard already stands submitted on 28.06.2019.

In view of the above submissions, learned counsel for the petitioner submits that he may be permitted to withdraw the petition at this

HIMANI GUPTA

2023.01.20 16:57 stage.

l attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh

In view of the above, present petition is dismissed as

withdrawn at this stage.

18.01.2023 (HARSH BUNGER) Himani JUDGE

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No

HIMANI GUPTA

2023.01.20 16:57

l attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh