Kapil Kumar Saini vs State Of Haryana And Another
2023 Latest Caselaw 9626 P&H

Citation : 2023 Latest Caselaw 9626 P&H
Judgement Date : 7 July, 2023

Punjab-Haryana High Court

Kapil Kumar Saini vs State Of Haryana And Another on 7 July, 2023

SANDEEP GROVER
2023.07.07 14:34

2023:PHHC:085475

117 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.32391 of 2023 (O&M)
Date of Decision: 07.07.2023

Kapil Kumar Saini
eses Petitioner
Versus
State of Haryana and another
seseaee Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: Mr. Krishan Singh, Advocate, for the petitioner.

RAJBIR SEHRAWAT, J. (QRAL)

The present petition has been filed by the petitioner under Section 482 Cr.P.C for quashing of order dated 28.04.2023 (Annexure P-6) passed by the JMIC, Sirsa, vide which, the petitioner has been declared proclaimed person, with certain another prayer made in the present petition.

Learned counsel for the petitioner seeks permission to withdraw the present petition.

Dismissed as withdrawn.

(RAJBIR SEHRAWAT) JUDGE 07.07.2023 sandeep Whether Speaking/Reasoned_: Yes/No

Whether Reportable : Yes/No

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