Jang Bahadur And Others vs State Of Punjab And Another
2024 Latest Caselaw 5468 P&H

Punjab-Haryana High Court

Jang Bahadur And Others vs State Of Punjab And Another on 11 March, 2024

MOHIT
2024.03.15 14:22

2024:PHHC:034236
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(133)
CRM-M-6497-2024

Date of Decision: 11.03.2024

JANG BAHADUR AND OTHERS

...Petitioners
Versus
STATE OF PUNJAB AND ANOTHER
...Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
Present:- Mr. L.M. Gulati, Advocate for the petitioners.
Mr. Siddharth Attri, AAG, Punjab.
3h ie 2K 3k 2
ALOK JAIN, J. (Oral)

1. Prayer in this petition is for quashing of the FIR No.0069 dated

31.10.2022, under Section 306 of IPC (Annexure P-1), registered at Police Station Bhaini Miyan Khan, District Gurdaspur and all other subsequent proceedings arising therefrom on the basis of the affidavit dated 18.01.2023 (Annexure P-2).

2. Learned counsel for the petitioners prays for withdrawal of the present petition in light of the judgment passed by the Hon'ble Supreme Court of India in the case of "Daxaben versus State of Gujarat and Others"

(criminal appeal No.1061 of 2022).

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 In light of the above, the present petition stands dismissed as withdrawn.

(ALOK JAIN) March 11, 2024 JUDGE Mohit Bishnoi Whether speaking/reasoned Yes/No Whether reportable Yes/No

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