Vijay Kumar And Others vs State Of Punjab
2023 Latest Caselaw 9630 P&H

2023:PHHC:085434
107 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-24044-2023 in/and

CRR No.1130 of 2023 (O&M)
Date of Decision: 07.07.2023

Vijay Kumarandothers esses Petitioners
Versus

StateofPunjab nea Respondent

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: Mr. J.S. Dhaliwal, Advocate for the applicant-petitioners.

RAJBIR SEHRAWAT, J. (QRAL)

CRM-24044-2023

This is an application filed under Section 482 Cr.P.C. for withdrawal of the main revision petition.

For the reasons mentioned in the application, the same is allowed as prayed for. Permission is granted to the petitioners to withdraw the main revision petition. The main petition is ordered to be preponed and taken up today for hearing.

Main Case

This is a revision petition filed by the petitioners for quashing of order dated 26.10.2021 passed by the Chief Judicial Magistrate, Mansa, whereby, the charges under Sections 325 and 34 IPC has been ordered to be framed against the petitioners.

Since the application for withdrawal of the petition is allowed,

the present revision petition stands dismissed as withdrawn.

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

SANDEEP GROVER Whether Reportable : Yes/No 2023.07.07 14:45

| attest to the accuracy and

integrity of this order/judgment.