Hawa Singh vs State Of Haryana And Others
2024 Latest Caselaw 16105 P&H

Punjab-Haryana High Court

Hawa Singh vs State Of Haryana And Others on 3 September, 2024

Author: Rajesh Bhardwaj

Bench: Rajesh Bhardwaj

                     112
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH


                                                      CRM-M-43295-2024
                                                      Date of Decision: September 03, 2024

                     Hawa Singh                                                   ......Petitioner
                                       Versus
                     State of Haryana and others                                   ......Respondents

                     CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

                     Present:      Mr.Ravi Malik, Advocate
                                   for the petitioner.
                                          ........

                     RAJESH BHARDWAJ, J.(ORAL)

Instant petition has been filed under Section 482 Cr.P.C. praying for issuance of directions to respondents No.2 to 4 for investigation and to register an FIR under appropriate Sections of IPC against unknown persons keeping in view the judgment passed by Hon'ble Apex Court in Lalita Kumari vs Govt.of U.P. and others in Writ Petition (Criminal) No.68 of 2008, decided on 12.11.2013.

After arguing for some time, learned counsel for the petitioner prays for withdrawal of this petition with liberty to the petitioner to avail his alternative remedy.

Allowed as prayed for.

Petition is dismissed as withdrawn with liberty aforesaid.

                     September 03, 2024                            ( RAJESH BHARDWAJ )
                     meenuss                                              JUDGE
                     1.   Whether speaking/reasoned ?              Yes/No
                     2.   Whether reportable ?                     Yes/No