Rakesh vs State Of Haryana And Another
2024 Latest Caselaw 7592 P&H

Punjab-Haryana High Court

Rakesh vs State Of Haryana And Another on 9 April, 2024

SANDEEP SETHI
2024.04.10 05:36

2024:PHHC:047835

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(123)
CRM-M-62518-2023
Date of Decision:-09.04.2024
Rakesh
becca Petitioner
Versus
State of Haryana and another
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Sanjay Verma, Advocate for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. The present petition is for quashing of the FIR No.222 under

Section 306 of IPC, dated 02.06.2023, registered at Police Station,

Gadhpuri, District Palwal (Annexure P-1).

2. Learned counsel for the petitioner, without adverting to the

merits of the case, prays for withdrawal of the present petition as the

petitioner has already been discharged.

3. In light of the above, the present petition is dismissed as

withdrawn without expressing any opinion on the merits of the case. (ALOK JAIN)

JUDGE April 09, 2024.

Sandeep

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

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