Rajinder Parkash Bhardwaj And Anr vs State Of Haryana And Ors
2025 Latest Caselaw 163 P&H

Punjab-Haryana High Court

Rajinder Parkash Bhardwaj And Anr vs State Of Haryana And Ors on 1 April, 2025

LAVISHA
2025.04.01 18:32
I attest to the accuracy and

BOOS FHHE 043545 GEES

128+259

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-39181-2022 (O&M)
DECIDED ON: 01.04.2025

RAJINDER PARKASH BHARDWAJ AND ANR
esses PETITIONERS
VERSUS
STATE OF HARYANAANDORS a... RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: Mr. D.S. Matya, Advocate, for the petitioners.

Mr. Pawan Kumar Jhanda, DAG, Haryana.

SANJAY VASHISTH, J (QRAL)

1. On the very outset, counsel for the petitioners informs the Court that during the pendency of present petition before this Court, a criminal case has already been registered by the police, and therefore, he be allowed to withdraw the present petition.

2. Learned State counsel has filed status report dated 27.03.2025, in the Court today, and confirms the facts as disclosed by counsel for the petitioners. Status report is ordered to be taken on record.

3. On the basis of the statement made by counsel for the

petitioners, present petition is dismissed, as having been withdrawn.

4. Pending miscellaneous applications, shall also stand disposed of.

(SANJAY VASHISTH) 01.04.2025 JUDGE Lavisha

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

authenticity of this order/judgment Punjab & Haryana High Court,

Chandigarh