Kirpal Singh And Ors vs Priya
2024 Latest Caselaw 19086 P&H

Punjab-Haryana High Court

Kirpal Singh And Ors vs Priya on 29 October, 2024

Author: Vikas Suri

Bench: Vikas Suri

                                Neutral Citation No:=2024:PHHC:142570




        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

121

                                                 CR-6322-2024 (O&M)
                                                 Date of Decision: 29.10.2024
Kirpal Singh and others
                                                                   ...Petitioners

                                        Versus
Priya
                                                                  ...Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present:-   Mr. Gautam Goyal, Advocate,
            for the petitioners.

                   *****

VIKAS SURI, J. (ORAL)

1. This revision petition under Article 227 of the Constitution of

India has been filed by the petitioners assailing order dated 29.07.2023

(Annexure P-1) passed in an appeal preferred under Section 29 of the

Protection of Women from Domestic Violence Act, 2005, upholding the ex

parte order dated 08.12.2022 (Annexure P-2) passed in complaint case

bearing number COMA-108-2020, under Section 12 of the Act (supra)

2. A Division Bench of this Court in a recent judgment given in

CR-3407-2024, titled as Hemant Bhagat and others vs. Prekshi Sood

Bhagat, decided on 25.10.2024 along with bunch of cases, has held that

Section 482 Cr.P.C./528 B.N.N.S. is applicable qua proceedings arising out

of a complaint under Section 12 of the Protection of Women from Domestic

Violence Act, 2005.

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Neutral Citation No:=2024:PHHC:142570

CR-6322-2024 (O&M) -2-

3. Faced with the above situation, learned counsel for the

petitioners seeks withdrawal of the present petition with liberty to invoke

appropriate remedy on the same cause of action, in accordance with law, for

redressal of grievances raised in the present petition.

4. Dismissed as withdrawn with liberty aforesaid.

                                                    ( VIKAS SURI )
October 29, 2024                                        JUDGE
harish



         Whether speaking/reasoned         Yes/No

         Whether reportable                Yes/No




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