Ravinder Walia vs State Of Haryana And Others
2024 Latest Caselaw 7879 P&H

Punjab-Haryana High Court

Ravinder Walia vs State Of Haryana And Others on 15 April, 2024

                                    Neutral Citation No:=2024:PHHC:049776


116                                                           2024:PHHC:049776

        IN THE HIGH COURT OF PUNJAB & HARYANA
                     AT CHANDIGARH

                                             CRM-M-18533-2022 (O&M)
                                            Date of decision: 15.04.2024

RAVINDER WALIA                                                  ....PETITIONER

                                   Versus

STATE OF HARYANA AND OTHERS                                   ....RESPONDENTS


CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY

Present: -    Mr. K.B. Raheja, Advocate
              for the petitioner.

              Mr. Surender Singh, AAG, Haryana.

              Mr. Sanjiv Kumar Aggarwal, Advocate
              for respondent Nos. 2 to 5.

SANJIV BERRY, J. (ORAL)

1. Learned counsel for the petitioner at the very outset seeks

withdrawal of the instant petition with liberty to take appropriate legal

remedy as the accused has since been acquitted by the learned Judicial

Magistrate Ist Class, Panipat, vide judgment dated 27.03.2024 in case

No. CIS No. CHI-4919-2013 titled as 'State Vs. K.K. Gupta and

others', copy of the judgment is placed on record and marked as

Annexure 'A'.

2. Dismissed as withdrawn with the aforesaid liberty.

3. Pending miscellaneous application, if any, also stands

dismissed.

(SANJIV BERRY) JUDGE 15.04.2024 Anu

i) Whether speaking/reasoned? Yes/No

ii) Whether reportable? Yes/No

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