Satpal Singh And Others vs State Of Haryana And Another
2023 Latest Caselaw 20404 P&H

Punjab-Haryana High Court

Satpal Singh And Others vs State Of Haryana And Another on 23 November, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

RAJ KUMAR
2023.11.23 18:40

2023:PHHC: 149634

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
118
CRM-M_No.32835 of 2019
DATE OF DECISION : 23° NOVEMBER, 2023

Satpal Singh & others
...- Petitioners
Versus

State of Haryana & another
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

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Present: | Mr. Rakesh Gupta, Advocate for
Mr. Sumit Gupta, Advocate for the petitioners.

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RAJBIR SEHRAWAT, J. (Oral)

1. This is the petition filed by the petitioner under Section 482 of the Code of Criminal Procedure, for quashing of criminal complaint No.3 dated 14.06.2016 registered under Sections 120-B, 408, 467, 468 & 506 IPC, as well as, summoning order dated 21.07.2017 passed by the JMIC, Bahadurgarh, District Jhajjar; along with certain other prayers.

2. After arguing for some time, the counsel for the petitioners seeks permission to withdraw the present petition, with liberty to avail

any other alternate remedy, but in accordance with law.

3. Dismissed as withdrawn, with liberty as aforesaid.

23" November, 2023 (RAJBIR SEHRAWAT)

raj JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

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