Mangal Singh Alias Mangal Ram vs State Of Punjab And Another
2024 Latest Caselaw 8771 P&H

Punjab-Haryana High Court

Mangal Singh Alias Mangal Ram vs State Of Punjab And Another on 24 April, 2024

SANDEEP SETHI
2024.05.03 07:29

2024:PHHC:055278
CRM-M-20165-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(127)
CRM-M-20165-2024
Date of Decision:-24.04.2024
Mangal Singh @ Mangal Ram
beeeee Petitioner
Versus
State of Punjab and another
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Gourav Goel, 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 FIR No.93 dated

14.10.2023, under Sections 323, 506, 336, 148 and 149 of IPC and Sections 25 and 27 of the Arms Act, 1959, registered at Police Station Ladhuwal, District Police Commissionerate, Ludhiana (Annexure P-1), as well as all consequent proceedings arising therefrom.

2. Learned counsel for the petitioner prays for withdrawal of the present petition at this stage with liberty to take appropriate steps in accordance with law including liberty to approach this Court at an appropriate stage.

3. In light of the above, the present petition is dismissed as withdrawn with the aforesaid liberty.

4. It is made clear that this Court has not expressed any opinion

| attest to the accuracy and integrity of this Order/Judgment

2024:PHHC:055278 CRM-M-20165-2024

on the merits of the case and the liberty granted is only on the request of the

counsel for the petitioner and is not a direction.

(ALOK JAIN) JUDGE April 24, 2024.

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

SANDEEP SETHI

2024.05.03 07:29

| attest to the accuracy and integrity of this Order/Judgment