Neeraj vs State Of Haryana And Another
2023 Latest Caselaw 17324 P&H

RAJ KUMAR
2023.10.06 17:33

2023:PHHC: 129903

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
114
CRR No.2288 of 2023
DATE OF DECISION : 6" OCTOBER, 2023
Neeraj
...- Petitioner
Versus
State of Haryana & another

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

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Present: | Mr. Jarnail Singh Saneta, Advocate for the petitioner.
3K OK OK
RAJBIR SEHRAWAT, J. (Oral)

1. This is the petition under Section 401 of the Code of

Criminal Procedure filed by the petitioner for impugning the order dated 26.07.2023 passed by the Additional Sessions Judge (Fast Track Court), Panipat vide which the application under Section 319 Cr.P.C. for summoning of additional accused-Shine Parveen, has been dismissed.

2. The counsel for the petitioner seeks permission to withdraw the present petition, with liberty to avail all the pleas legally available to

the petitioner, before the trial court.

3, Dismissed as withdrawn, with liberty as aforesaid.

6" October, 2023 (RAJBIR SEHRAWAT)

'Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

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