Amrinder Singh And Others vs State Of Punjab
2023 Latest Caselaw 19503 P&H

RAJ KUMAR
2023.11.09 10:30

2023:PHHC: 142923

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
250
CRM-M No.44404 of 2018
DATE OF DECISION : 8" NOVEMBER, 2023
Amrinder Singh & others
...- Petitioners
Versus
State of Punjab

.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

KRESS
Present: | Mr. Amaninder Singh Sekhon, Advocate for the petitioners.
Mr. Jaspal Singh Guru, AAG, Punjab.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

1. This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.04 dated 15.01.2013 registered under Sections 452, 323, 148 & 149 of IPC, 1860 and 27K, 25 (54)/59 of the Arms Act at Police Station Gidderbaha District Sri Muktsar Sahib (Annexure P-1), along with all consequential proceedings, in the interest of justice.

2. The counsel for the petitioner seeks permission to withdraw

the present petition.

3. Dismissed as withdrawn.

8 November, 2023 (RAJBIR SEHRAWAT)

'Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

| attest to the accuracy and integrity of this document/judgment