Rajiv Singla vs State Of Punjab And Others
2024 Latest Caselaw 18012 P&H

Punjab-Haryana High Court

Rajiv Singla vs State Of Punjab And Others on 26 September, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     116                 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                           CRM-M No. 47355 of 2024
                                                                           Date of Decision: 26.09.2024

                     Rajiv Singla                                                 ...Pe   oner

                                                                        Versus

                     State of Punjab and others                                   ...Respondents

                     CORAM:            HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:          Mr. Satvir Singh, Advocate for
                                       Mr. Swarn Tiwana, Advocate
                                       for the pe oner.

                                               ****
                     ANOOP CHITKARA, J.

FIR No. Dated Police Sta on Sec ons 183 29.06.2021 Mandi Gobindgarh, 307, 379-B, 452, 323, 324, Fatehgarh Sahib 506, 34, 120-B IPC

Seeking direc ons to respondents No.2 and 3 to arrest the respondents No.4 and 5 in the FIR cap oned above, the pe oner has come up before this Court under Sec on 528 BNSS, 2023.

At the outset, counsel for the pe oner wishes to withdraw the present pe on with liberty to file fresh one.

Disposed of as withdrawn with the liberty aforesaid. All pending applica ons, if any, stand disposed.

(ANOOP CHITKARA) JUDGE 26.09.2024 Jyo Sharma

Whether speaking/reasoned: Yes Whether reportable: No.

authenticity of this order/judgment High Court, Sector 1, Chandigarh