Amit Kumar vs State Of Haryana And Others
2024 Latest Caselaw 8965 P&H

Citation : 2024 Latest Caselaw 8965 P&H
Judgement Date : 26 April, 2024

Punjab-Haryana High Court

Amit Kumar vs State Of Haryana And Others on 26 April, 2024

SANDEEP SETHI
2024.04.29 23:56

2024:PHHC:057188
CRM-M-20820-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(115)
CRM-M-20820-2024
Date of Decision:-26.04.2024
Amit Kumar
beeeee Petitioner
Versus
State of Haryana and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Ms. Manisha Singh, Advocate for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for issuance of direction to the official

respondents to arrest the accused persons in FIR No.0092 dated 08.04.2024 (Annexure P-1), under Sections 34, 323, 341 and 506 of IPC and Sections 3 (1) (a), 3 (2) (va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities Act, 1989 (Amendment 2015), registered at Police Station Narwana City.

2. Learned counsel for the petitioner has argued that appropriate directions be issued to the official respondents to arrest the accused immediately or this Court may direct that action be taken against them. She submits that after the lodging of the FIR, the authorities are not proceeding in the matter and the petitioner moved a representation before the

Superintendent of Police, Jind vide Annexure P-2 dated 18.04.2024,

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

2024:PHHC:057188 CRM-M-20820-2024

however, no action has been taken till date.

3. After vehemently arguing on the merits of the case, learned counsel for the petitioner prays for withdrawal of the present petition at this

stage, to enable the petitioner to take appropriate steps in accordance with

law.

4. Ordered accordingly.

5. In light of the above, the present petition is disposed of. (ALOK JAIN)

JUDGE

April 26, 2024.

Sandeep