Shyam Sunder vs State Of Haryana And Others
2023 Latest Caselaw 14877 P&H

Citation : 2023 Latest Caselaw 14877 P&H
Judgement Date : 1 September, 2023

Punjab-Haryana High Court

Shyam Sunder vs State Of Haryana And Others on 1 September, 2023

SANDEEP GROVER
2023.09.01 14:57

2023:PHHC:114630

112 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.20424 of 2023 (O&M)
Date of Decision: 01.09.2023

Shyam Sunder
eses Petitioner
Versus
State of Haryana and others
seseaee Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: Mr. Karan Singh, 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.1032 dated 23.08.2019 registered under Sections 120-B, 406, 419, 420, 467, 468 and 471 IPC at Police Station Jagadhri City and all other consequential proceedings arising therefrom.

Learned counsel for the petitioner seeks permission to withdraw the present petition.

Dismissed as withdrawn.

(RAJBIR SEHRAWAT) JUDGE 01.09.2023 sandeep Whether Speaking/Reasoned_: Yes/No

Whether Reportable : Yes/No

| attest to the accuracy and integrity of this order/judgment.