Deen Mohd vs State Of Haryana And Ors
2024 Latest Caselaw 18855 P&H

Punjab-Haryana High Court

Deen Mohd vs State Of Haryana And Ors on 24 October, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

109

POPS PHHE 140166

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRR-3964-2018 (O&M)
DECIDED ON: 24.10.2024

DEEN MOHD 7 -- ------ eens PETITIONER
VERSUS
STATE OF HARYANAAND ORS ~--__sbse=ee.... RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: Mr. M.D. Khan, Advocate for the petitioner.
Mr. B.S. Virk, Sr. DAG, Haryana.

Mr. J.S. Hooda, Advocate for respondents No.2 to 6.

SANDEEP MOUDGIL, J (ORAL)

The present revision petition has been preferred against the judgment dated 10.09.2018 passed by learned Sessions Judge, Palwal whereby the application filed by the prosecution under Section 319 Cr.P.C. was dismissed.

Learned counsel for the petitioner seeks withdrawal of his Power of Attorney.

Prayer is accepted.

Learned counsel for the petitioner is permitted to withdraw his Power of Attorney.

In the light of the aforesaid development, the present petition which was preferred in the year 2018 is lying pending wherein no representation is available on record on behalf of the petitioner and the same

is dismissed for non-prosecution.

(SANDEEP MOUDGIL) 24.10.2024 JUDGE

Whether speaking/reasoned Yes/No

poonam neMhether reportable Yes/No