Sumit Kumar vs Khem Chand
2024 Latest Caselaw 19761 P&H

Punjab-Haryana High Court

Sumit Kumar vs Khem Chand on 7 November, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

               IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

226                                                CRM-A-826-MA-2016
                                                   Date of decision: 07.11.2024


Sumit Kumar                                           ......Applicant-appellant
                                         Versus
Khem Chand
                                                                   .....Respondent
CORAM:         HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:       Ms. Palak Jain, Advocate for
               Mr. Gopal Sharma, Advocate for the appellant.
               Mr. Suresh Kumar Kaushik, Advocate for the respondent.

SANDEEP MOUDGIL, J (ORAL)

Appellant has preferred instant application under Section 378(4)

Cr.P.C seeking leave to appeal against the judgment of acquittal dated 30.01.2016

passed by learned JMIC, Fatehgarh Sahib, District Fatehgarh Sahib.

Learned counsel for the applicant seeks permission to withdraw the

application.

Dismissed as withdrawn.

( SANDEEP MOUDGIL ) JUDGE 07.11.2024 manoj

1. Whether speaking/ reasoned : Yes /No

2. Whether reportable : Yes /No