Dhruv Ralhan And Another vs State Of Haryana And Another
2024 Latest Caselaw 6779 P&H

Punjab-Haryana High Court

Dhruv Ralhan And Another vs State Of Haryana And Another on 1 April, 2024

SANDEEP SETHI
2024.04.02 23:57

2024:PHHC:043256

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(270)
CRM-M-1280-2024
Date of Decision:-01.04.2024

Dhruv Ralhan and another

beeeee Petitioners
Versus
State of Haryana and another
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Kanav Goyal, Advocate for the petitioners.
Mr. Anmol Malik, DAG, Haryana.
Mr. Karan Sachdeva, Advocate for respondent No.2.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. The present petition is for quashing of the FIR No.0006 dated

19.02.2021 under Sections 406, 419 and 420 of IPC, registered at police Station Cyber Crime, Faridabad, on the basis of compromise dated 14.10.2021 (Annexure P-2).

2. Report of the trial Court dated 19.03.2024 has been received as per which the parties did not appear for getting their statements recorded.

3. Learned counsel for the petitioners prays for withdrawal of the present petition.

4. Accordingly, the present petition is dismissed as withdrawn

without expressing any opinion on the merits of the case.

(ALOK JAIN) JUDGE April 01, 2024.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment