Rajiv Yadav vs State Of Haryana And Others
2023 Latest Caselaw 20588 P&H

Punjab-Haryana High Court

Rajiv Yadav vs State Of Haryana And Others on 28 November, 2023

Author: Pankaj Jain

Bench: Pankaj Jain

ASHISH
2023.11.28 12:55

107 2023:PHHC:150513

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRR-2718-2023 (O&M)
Date of Decision: 28.11.2023

Rajiv Yadav ..... Petitioner
Versus

State of Haryana and another .... Respondents

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Mr. K.K. Goel, Advocate
for the petitioner.

Mr. Gaurav Bansal, D.A.G., Haryana.

RRER

PANKAJ JAIN, J. (ORAL)

By way of present revision the petitioner has challenged order dated 01.11.2023 passed by Additional Sessions Judge, Ambala accepting the revision petition partly filed by respondent No.2/complainant against order dated 07.05.2018 passed by Judicial Magistrate First Class, Naraingarh.

After arguing for some time, counsel for the petitioner prays for permission to withdraw this revision petition. However, points out that in terms of the directions passed by Additional Sessions Judge, Ambala in the impugned order the petitioner was to appear before the Trial Court today i.e. on 28.11.2023.

Without commenting anything on merits of the case, the impugned order dated 01.11.2023 is modified only to the extent that the Trial Court shall adjourn the matter from 28.11.2023 without insisting upon the presence of the petitioner to 08.12.2023 i.e. when petitioner shall appear in compliance of directions in the impugned order.

Petition stands dismissed as withdrawn.

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CRR-2718-2023 (O&M) -2-

Needles to say, the petitioner shall be at liberty to raise all pleas before the Trial Court at an appropriate stage in accordance with law.

Copy of this order be given to counsel for the petitioner under the signatures of the Bench Secretary.

Pending application(s), if any, shall also stand disposed off.

( PANKAJ JAIN ) JUDGE November 28, 2023 ashish Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

ASHISH

2023.11.28 12:55

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