Sadanand Sharma vs State Of Haryana
2024 Latest Caselaw 8570 P&H

Punjab-Haryana High Court

Sadanand Sharma vs State Of Haryana on 23 April, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                                        Neutral Citation No:=2024:PHHC:054792




                                                                          2024:PHHC:054792
                  IN THE HIGH COURT OF PUNJAB AND HARYANA
                               AT CHANDIGARH


108                                      CRM-M-57575-2023
                                         Date of Decision: 23.04.2024


Sadanand Sharma                                                           ......... Pe   oner

                                                Versus

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

CORAM:            HON'BLE MR. JUSTICE ANOOP CHITKARA

Present           Mr. Chirag Kundu, Advocate
                  for the pe oner.

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

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

 FIR No.           Dated               Police Sta2on          Sec2ons
 29                01.09.2022          SVB Karnal, District 7, 13(1) (b), 13(2) of PC Act
                                       Karnal, Haryana      and 120-B, 180 IPC


                  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 oner 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 oner 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:054792

CRM-M-57575-2023 -2- 2024:PHHC:054792

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 Given above, the present pe on is disposed of having been withdrawn with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 oner files a fresh

pe on. In addi on to that, the pe oner is 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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