Ajay Kumar Alias Ajay Anand Ajay Kumar ... vs State Of Punjab And Others
2024 Latest Caselaw 7472 P&H

Punjab-Haryana High Court

Ajay Kumar Alias Ajay Anand Ajay Kumar ... vs State Of Punjab And Others on 8 April, 2024

                                         Neutral Citation No:=2024:PHHC:047370



                                                                  2024:PHHC:047370

     132 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                               CHANDIGARH

                                                 CRM-M-10866-2024
                                                 Decided on:-08.04.2024

Ajay Kumar @ Ajay Anand Ajay Kumar Mehta                           ....Petitioner..

                                  vs.

State of Punjab and others                                         ....Respondents.


CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA

Present:     Mr. Atinderpal Singh, Advocate for the petitioner.

             ****

HARKESH MANUJA J. (Oral)

1. By way of present petition filed under Section 482 of the Code

of Criminal Procedure, 1973, prayer has been made for setting aside the

judgment dated 29.07.2023 passed by the Court of Judicial Magistrate Ist

Class, Amrisar, vide which, the complaint moved under Section 156(3)

Cr.P.C. was dismissed.

2. Having argued for sometime, learned counsel for the petitioner

submits that he does not want to press the present petition so as to avail

remedy by way of filing first revision petition before the Court of Sessions

Judge, Amritsar.

3. In view of the above, the present petition is dismissed being not

pressed with aforesaid liberty.

08.04.2024                                                 (HARKESH MANUJA)
sonika                                                           JUDGE
           Whether speaking/reasoned:            Yes/No
           Whether reportable:                   Yes/ No




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