Mohit Sharma vs State Of Haryana And Others
2023 Latest Caselaw 19237 P&H

2023:PHHC:140771

159 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.55623 of 2023 (O&M)
Date of Decision: 06.11.2023

Mohit Sharma
eses Petitioner
Versus
State of Haryana and others
seseaee Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: Mr. Neeraj Jain, 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 FIR No.49 dated 19.02.2017 registered under Section 420 IPC and Section 3 of Haryana Protection of Interest of Depositors in Financial Establishment Act, 2013 (added later on) at Police Station Sector 14, Panchkula. and all other consequential proceedings arising therefrom.

Learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to take all the legally available pleas before the trial Court during trial.

Dismissed as withdrawn with liberty aforesaid.

(RAJBIR SEHRAWAT) JUDGE 06.11.2023 sandeep Whether Speaking/Reasoned_ : Yes/No

SANDEEP GROVER Whether Reportable : Yes/No

2023.11.06 17:28 | attest to the accuracy and integrity of this order/judgment.