Dr. Sanjeev Mittal vs State Of Punjab And Antoher
2024 Latest Caselaw 17932 P&H

Punjab-Haryana High Court

Dr. Sanjeev Mittal vs State Of Punjab And Antoher on 25 September, 2024

Author: Rajesh Bhardwaj

Bench: Rajesh Bhardwaj

                                    Neutral Citation No:=2024:PHHC:127024




110          IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                               CRM-M-12946-2024
                                               Date of Decision: 25.09.2024

Dr. Sanjeev Mittal                                    ..... Petitioner

                                  Versus
State of Punjab and another                          .......Respondents

CORAM: HON'BLE MR. JUSTICE RAJESH BHARDWAJ

Present:     Mr. Navinder Jit Singh Dandiwal, Advocate,
             for the petitioner.

Rajesh Bhardwaj, J. (ORAL)

Prayer in the present petition is for quashing of the order of framing

of charges dated 04.10.2018 passed by learned JMIC, Moga, under Sections 465,

467, 471, 120-B IPC in a complaint COMI/38/2012 dated 16.08.2012 under

Sections 420, 465, 467, 468, 471, 120-B IPC, at Police Station City Moga titled

as Suresh Sood vs. Charanjit Singh and others, and judgment dated 31.01.2024

passed by learned Additional Sessions Judge, Moga.

Learned counsel for the petitioner prays for withdrawal of the

present petition with liberty to the petitioner to avail alternative remedy as

available to him under law before learned trial Court.

Allowed to do so.

Dismissed as withdrawn with liberty as prayed for.

                                             (RAJESH BHARDWAJ)
25.09.2024                                         JUDGE
sharmila             Whether Speaking/Reasoned :     Yes/No
                     Whether Reportable        :     Yes/No




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