Barinder Singh vs State Of Punjab And Ors
2024 Latest Caselaw 18856 P&H

Punjab-Haryana High Court

Barinder Singh vs State Of Punjab And Ors on 24 October, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                            Neutral Citation No:=2024:PHHC:139505


115



             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                            CRM-M-53224-2024
                                            DECIDED ON: 24.10.2024

BARINDER SINGH
                                                              .....PETITIONER

                                       VERSUS

STATE OF PUNJAB AND ORS.
                                                              .....RESPONDENTS


CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:     Mr. M.S. Tiwana, Advocate
             for the petitioner.

SANDEEP MOUDGIL, J (ORAL)

1. The jurisdiction of this Court has been invoked under Section 528 of

BNSS 2023 for issuance of direction in light of the judgment passed by the Hon'ble

Supreme Court of India in case of "Lalita Kumari vs. Govt. of U.P., AIR 2014 SC

187" to register an FIR against the accused.

2. After arguing for some time, learned counsel for the petitioner prays

for withdrawal of the present petition with liberty to take appropriate remedies as

envisaged under Section 175(3) of BNSS Act, 2023.

3. Prayer is accepted.

4. Dismissed as withdrawn with liberty aforesaid.

                                                 (SANDEEP MOUDGIL)
24.10.2024                                             JUDGE
Meenu




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



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