Baldev Kumar Dhillon vs State Of Punjab And Others
2023 Latest Caselaw 16350 P&H

                                                                                     2023:PHHC:123313

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            114                                                             CRM-M-47485-2023
                                                                            Date of decision: 20.09.2023

            Baldev Kumar Dhillon
                                                                                             ....Petitioner
                                                       Versus

            State of Punjab and others

                                                                                           ...Respondents
            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. Rakesh Nehra, Senior Advocate with
                                   Mr. Reetesh Kumar, Advocate and
                                   Mr. Sauhard Singh, Advocate for the petitioner.

                                   Ms. Himani Arora, AAG, Punjab.

                                               *****

AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 482 Cr.P.C. for

directing the respondent Nos.1 to 3 to conduct investigation with regard to the

complaint filed before the NRI Wing Punjab Police dated 28.04.2023, Annexure

P-5 and to verify the authenticity of the Will dated 25.10.2019.

2. After arguing for some time, learned Senior counsel for the petitioner

prays for withdrawal of the present petition to pursue alternate remedy as may be

available in accordance with law.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 20.09.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Ankur Goyal 2023.09.22 08:21 I attest to the accuracy and integrity of this order/judgment