Bhupinder Kaur @ Meena vs State Of Punjab And Another
2023 Latest Caselaw 16496 P&H

                                                                                     2023:PHHC:124163

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            127                                                             CRM-M-47821-2023
                                                                            Date of decision: 21.09.2023

            Bhupinder Kaur @ Meena
                                                                                             ....Petitioner
                                                       Versus

            State of Punjab and another
                                                                                           ...Respondents

            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. Sachin Jain, 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

quashing of FIR No.42, dated 30.05.2023, registered under Sections 406, 420,

448, 465, 467, 468, 471 and 120-B IPC at Police Station Rahon, District Shaheed

Bhagat Singh Nagar.

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

for withdrawal of the present petition at this stage.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 21.09.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Ankur Goyal 2023.09.22 16:22 I attest to the accuracy and integrity of this order/judgment