Rajinder Dhamija And Another vs State Of Haryana
2024 Latest Caselaw 8568 P&H

Punjab-Haryana High Court

Rajinder Dhamija And Another vs State Of Haryana on 23 April, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                                  Neutral Citation No:=2024:PHHC:054799




                                                         2024:PHHC:054799

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH


107-2                              CRM-M-52144-2023
                                   Date of Decision: 23.04.2024


Rajinder Dhamija and another                                      ......... Pe  oners

                                          Versus

State of Haryana                                                  ......... Respondent

CORAM:        HON'BLE MR. JUSTICE ANOOP CHITKARA

Present       Mr. Ankush Thakral, Advocate
              for the pe  oners.

              Mr. Vikrant Pamboo, Sr. D.A.G, Haryana.
              (through video conferencing).

                         ****
ANOOP CHITKARA, J. (ORAL)

 FIR No.       Dated             Police Sta1on          Sec1ons
 6             28.12.2018        SVB,    Panchkula, 406, 409, 420, 467, 468, 471,
                                 An      Corrup on 120-B IPC and 13(1) (C), 13(1)
                                 Bureau, Haryana    (D) of PC Act

The present pe on has been filed under Sec on 482 CrPC for quashing of

above cap oned FIR along with all subsequent proceedings arising therefrom.

2. Counsel for the pe oners seeks adjournment on the ground that a similar

ques on involved in this pe on is pending before the Hon'ble Supreme Court and prayed

for adjourned the ma:er ll the pronouncement of judgment by the Hon'ble Supreme

Court.

3. Instead of keeping the ma:er pending for the answer of above said ques on

by the Hon'ble Supreme Court, it would be be:er the present pe on is closed with liberty

to file fresh pe on.

4. On the query of this Court, counsel for the pe oners agrees and wants to

withdraw the present pe on with liberty to file a fresh pe on.

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Neutral Citation No:=2024:PHHC:054799

CRM-M-52144-2023 -2- 2024:PHHC:054799

5. Given above, the present pe on is disposed of having been withdrawn with

liberty aforesaid. It is clarified that filing of the present pe on and its withdrawal shall not

come in the way of pe oner in any manner whatsoever, in case, the pe oners file a fresh

pe on. In addi on to that, the pe oners are also at liberty to file a pe on for quashing

on grounds other than the post amendment sanc on. All pending miscellaneous

applica ons, if any, stand disposed of.

                                             (ANOOP CHITKARA)
                                                 JUDGE
23.04.2024
Jyo -II

                         Whether speaking/reasoned          Yes/No
                            Whether Reportable              Yes/No




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