Amit Mahajan vs State Of Punjab
2024 Latest Caselaw 5694 P&H

Punjab-Haryana High Court

Amit Mahajan vs State Of Punjab on 13 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                   2024:PHHC: 036139

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             101+210                                                 CRM-M-1568-2023 (O&M)
                                                                     Date of decision: 13.03.2024

             AMIT MAHAJAN                                                       .... PETITIONER(S)
                                                               VERSUS
             STATE OF PUNJAB & ORS.                                             ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. G.S. Sirphiki, Advocate
                                      for the petitioner(s).

                                      Ms. Ramta K. Chaudhary, DAG, Punjab.

                       Mr. Vivek Salathia, Advocate
                       for respondent No.2.
                       ****
             JASJIT SINGH BEDI, J. (Oral)

CRM-10912-2024

This is an application under Section 482 of Cr.P.C. for placing on record counter affidavit of complainant/respondent No.2 alongwith Annexures R-2/1 to R2/5.

For the reasons mentioned in the application, the same is allowed and Annexures R-2/1 to R2/5 are taken on record, subject to all just exceptions.

CRM-M-1568-2023

After arguing for some time, the learned counsel for the petitioner(s) seeks permission to withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 13.03.2024 Kusum Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD