Punjab-Haryana High Court

Kripa vs State Of Haryana And Others on 1 May, 2024

SANDEEP SETHI
2024.05.07 00:07

2024:PHHC:059527

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(127)
CRM-M-21399-2024
Date of Decision:-01.05.2024
Kripa
becca Petitioner
Versus
State of Haryana and others
beeees Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Surender Saini, Advocate for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. The present petition is for quashing of the FIR No.162 dated

27.03.2024 under Section 346 IPC, registered at Police Station Kharkhoda, Sonipat (Annexure P-2) along with all subsequent proceedings arising therefrom.

2. After vehemently arguing on the merits of the case, learned counsel for the petitioner prays for withdrawal of the present petition with liberty to take appropriate steps, in accordance with law.

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

withdrawn without expressing any opinion on the merits of the case.

(ALOK JAIN) JUDGE May 01, 2024.

Sandeep

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

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