Gurcharan Singh vs State Of Punjab And Others
2024 Latest Caselaw 6631 P&H

Punjab-Haryana High Court

Gurcharan Singh vs State Of Punjab And Others on 22 March, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

2024:PHHC:041998

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

134 CWP-10406-2020
Date of Decision:22.03.2024
GURCHARAN SINGH PETITIONER

VERSUS

STATE OF PUNJAB AND OTHERS ... RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present: Ms. Komalpreet Kaur, Advocate for
Mr. Sandeep Arora, Advocate
for the petitioner.

Ms. Amrita Garg, AAG, Punjab.

Mr. Gurcharan Dass, Advocate
for respondent No.5.

Mr. Vikas Kumar, Advocate for
Mr. B.D. Sharma, Advocate
for respondent No.7.

2 2
SUVIR SEHGAL, J.(ORAL)

1. On 19.03.2024, this Court passed the following order:-

"Counsel representing respondent No.5 submits that the petition has been filed inter-alia for directing the official respondents to initiate appropriate action against respondent No.7 as he has allegedly misappropriated an amount of Rs.30 lacs of the Society. Upon instructions, he submits that FIR No.0084 dated

06.11.2022 has been lodged for offence under Section

Sheeta 2024.03.22 15:34

es je ac authenticity o High Court, Chandigarh

CWP-10406-2020 -2- 2024:PHHC:041998

408, IPC against respondent No.7 and his petition for anticipatory bail has also been declined. He also states that respondent No.7 has been dismissed from service. List on 22.03.2024.

To be shown in the urgent cause list. "

2. Faced with the above development, counsel for the petitioner

has sought and is granted permission to withdraw the petition.

3. Dismissed as withdrawn.

22.03.2024 (SUVIR SEHGAL)

sheetal JUDGE Whether Speaking/Reasoned Yes/No

Whether Reportable Yes/No

Sheeta 2024.03.22 15:34

est to thenticity

e authen of th High Court, Chandigarh

accuracy an is order/judgment