Navpreet Singh vs State Of Punjab And Another
2024 Latest Caselaw 8615 P&H

Punjab-Haryana High Court

Navpreet Singh vs State Of Punjab And Another on 23 April, 2024

SANDEEP SETHI
2024.05.03 07:29

2024:PHHC:054630
CRM-M-20022-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(129)
CRM-M-20022-2024
Date of Decision:-23.04.2024
Navpreet Singh
beeeee Petitioner
Versus
State of Punjab and another
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Jagjit Singh Gill, Advocate for the petitioner.
Mr. Siddharth Attri, AAG, Punjab.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for quashing of criminal complaint

No.CIS-COMA/41775/2022, under Section 138 of the Negotiable

Instruments Act, 1881 titled as M/s AK International Vs. M/s Nihal

Travels and others.

2. After vehemently arguing on the merits of the case, learned counsel for the petitioner prays for withdrawal of the present petition and further prays that all the contentions made in the present petition be kept open to be raised at an appropriate stage. He further prays that the petitioner be granted the concession of exemption of personal appearance before the trial Court, however, it is not forthcoming as to whether the petitioner has yet put in appearance before the trial Court or not.

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

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2024:PHHC:054630 CRM-M-20022-2024

withdrawn without expressing any opinion on the merits and in case the petitioner applies for exemption of personal appearance on any date, the same shall be considered leniently, in accordance with law.

4. It is made clear that this order shall not be construed as

permanent exemption from personal appearance.

(ALOK JAIN) JUDGE April 23, 2024.

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

SANDEEP SETHI

2024.05.03 07:29

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