Eshant Arora vs State Of Haryana And Others
2024 Latest Caselaw 8007 P&H

Punjab-Haryana High Court

Eshant Arora vs State Of Haryana And Others on 16 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:050603

                                   In The High Court for the States of Punjab and Haryana
                                                 At Chandigarh

                                                                   CRM-M-18118-2024 (O&M)
                                                                   Date of Decision:- 16.04.2024

                 Eshant Arora                                                        ... Petitioner

                                                           Versus

                 State of Haryana and others                                         ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-            Mr. Manoj Kaushik, Advocate, for the petitioner.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

Today, at the very outset, learned counsel for the petitioner

submits that he may be permitted to withdraw the instant petition with

liberty to file afresh particularly to challenge order dated 13.2.2024 passed

by the Illaqa Magistrate vide which cancellation report filed by the

prosecution has been accepted.

In view of the aforesaid request, the present petition is

dismissed as withdrawn with liberty aforesaid.

                 16.04.2024                                              (GURVINDER SINGH GILL)
                 mohan                                                           JUDGE
                                      Whether speaking /reasoned         Yes / No

                                      Whether Reportable                 Yes / No







integrity of this order/judgment