Amit Bharumal Jain vs State Of Haryana
2024 Latest Caselaw 19573 P&H

Citation : 2024 Latest Caselaw 19573 P&H
Judgement Date : 6 November, 2024

Punjab-Haryana High Court

Amit Bharumal Jain vs State Of Haryana on 6 November, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH
             101                                                      CRM-42343-2024 in/and
                                                                      CRM-M-46543-2024
                                                                      Date of decision: 06.11.2024

             AMIT BHARUMAL JAIN                                                  .... PETITIONER(S)
                                                                VERSUS
             STATE OF HARYANA                                                    ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                  Mr. Varinder Singh Rana, Advocate
                                       for the petitioner(s).

                                       Mr. Ashok Singh Chaudhary, AAG, Haryana.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

CRM-42343-2024 This is an application under Section 482 of Cr.P.C for withdrawal of the main petition, as the matter has been compromised with the complainant party. Oral request has also been made for preponement of the date of hearing in the main petition.

For the reasons mentioned in the application, the same is allowed and the date of hearing in the main petition is preponed from 20.01.2025 to today.

CRM-M-46543-2024 The learned counsel for the petitioner seeks permission to withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.




                                                                       (JASJIT SINGH BEDI)
             06.11.2024                                                     JUDGE
             Kusum
                                      Whether speaking/reasoned         Yes/No
                                       Whether Reportable               Yes/No

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