Narender Bhutani vs Anjali Bhutani
2024 Latest Caselaw 20064 P&H

Punjab-Haryana High Court

Narender Bhutani vs Anjali Bhutani on 12 November, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                         Neutral Citation No:=2024:PHHC:146912




CR-6563-2024                      -1-


            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH
(109)
                                            CR-6563-2024
                                            Date of Decision: - 12.11.2024

Narinder Bhutani
                                                                   ....Petitioner

                                    Versus

Anjali Bhutani
                                                                 .....Respondent


CORAM : HON'BLE MR. JUSTICE VIKAS BAHL


Present:-     Mr. Lokesh Vohra, Advocate,
              for the petitioner.

                           ****

VIKAS BAHL, J. (ORAL)

1. Present revision petition has been filed under Article 227 of

the Constitution of India read with Section 151 CPC for initiating

appropriate criminal proceedings under Section 340 of Cr.PC against the

respondent/wife.

2. Learned counsel for the petitioner has submitted that earlier

CRM-M-15892-2018 titled as "Narinder Bhutani vs. Anjali Bhutani" was

filed by the petitioner and vide order dated 22.08.2024, the said petition

was withdrawn in view of the judgment passed by the Coordinate Bench

of this Court in CRM-M-19553-2023 titled as "Jaspal Kaur alias Pinki

and others vs. State of Punjab and others" decided on 24.04.2023. It is

submitted that as per the judgment dated 25.10.2024 of the Division

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Neutral Citation No:=2024:PHHC:146912

Bench of this Court passed in CR no.3407 of 2024 titled as "Hemant

Bhagat and others vs. Prekshi Sood Bhagat and other connected

matters" the petition under Section 482 Cr.P.C. has been held to be

maintainable. It is submitted that in view of the bar under the Cr.P.C., the

order dated 22.08.2024 passed in CRM-M-15892-2018 cannot be recalled

and thus, the petitioner be permitted to withdraw the present petition with

liberty to file a fresh petition under Section 482 Cr.P.C.

3. In view of the statement made by learned counsel for the

petitioner, the present petition is dismissed as withdrawn with the

aforesaid liberty.

                                                               ( VIKAS BAHL )
November 12, 2024                                                   JUDGE
naresh.k

                       Whether reasoned/speaking?        Yes/No
                       Whether reportable?               Yes/No




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