Sachin Goyal vs State Of Punjab
2024 Latest Caselaw 7084 P&H

Punjab-Haryana High Court

Sachin Goyal vs State Of Punjab on 3 April, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

126 2024: PHHC:044629

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-13962-2024
DECIDED ON: 03.04.2024

SACHIN GOYAL
sees PETITIONER

VERSUS

STATE OF PUNJAB
cncee RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present: Mr. Sandeep Chopra, Advocate
for the petitioner.

SANDEEP MOUDGIL, J (ORAL)

The jurisdiction of this Court has been invoked under Section 482 Cr.P.C. for quashing of FIR No. 54, Dated 16.02.2021, registered at Police Station Kotwali (Patiala), under Sections 153-A, 295-A, 504, 507, 419 IPC and 66 (D) IT Act (Annexure P-1} alongwith all subsequent and consequent proceedings including Challan (Annexure P-2) and the order dated 15.02.2024 passed by the Ld. Court of Sh Vijay Kumar (Annexure P-

4).

After arguing for some time, learned counsel for the petitioner prays for withdrawal of the present petition.

Prayer is accepted.

Dismissed as withdrawn.

(SANDEEP MOUDGIL) 03.04.2024 JUDGE Poonam Negi Whether speaking/reasoned Yes/No

Whether reportable Yes/No

POONAM NEGI

2024.04.03 17:08

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