Krishan Yadav vs Shiv Dutt & Anr
2024 Latest Caselaw 7219 P&H

Punjab-Haryana High Court

Krishan Yadav vs Shiv Dutt & Anr on 4 April, 2024

                                                                                      2024:PHHC:045960

               CRM-M-48742-2017                                                                 -1-

               202

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****

                                                                         CRM-M-48742-2017
                                                                         Date of Decision: 04.04.2024

               Krishan Yadav                                                              ....Petitioner



                                                               Versus



               Shiv Dutt and another                                                    ....Respondents


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Varun Gupta, Advocate
                                         for the petitioner.

                                         Mr. Shashi Kant Gupta, Advocate
                                         for respondent No.1.

                                         Mr. Surender Singh, AAG, Haryana.

                                                           ***

               HARSH BUNGER, J. (Oral)

1. The present petition has been filed under Section 482 of the

Code of Criminal Procedure for quashing the order dated 17.11.2017

(Annexure P-6), passed by learned Additional Sessions Judge, Narnaul and

the Complaint No.142 of 2015 along with Notice of Accusation order dated

03.10.2017 and charge (Annexures P-3 and P-4) passed by learned Judicial

Magistrate Ist Class, Narnaul.

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

submits that the proceedings before the trial Court have reached at its fag

end as the entire evidence already stands recorded/concluded and prays that

authenticity of this document/judgment

2024:PHHC:045960

he may be permitted to withdraw the instant petition with liberty to raise all

his submissions made in this petition before the trial Court in accordance

with the law.

3. In view of the above, the instant Petition is dismissed as

withdrawn with the liberty aforesaid.

4. All pending application(s), if any, shall also stand closed.

               04.04.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

               Whether speaking/reasoned:                   Yes/No
               Whether reportable:                          Yes/No

authenticity of this document/judgment