137
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M-27622-2022
Date of decision : 30.06.2022
Ram Naval Maurya
... Petitioner
Versus
State of Haryana and another
... Respondents
CORAM: HON'BLE MR.JUSTICE VIKAS BAHL
Present: Ms.Kanu Sharma, Advocate
for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.
VIKAS BAHL, J.(ORAL)
This is a petition under Section 482 Cr.P.C. seeking quashing
of FIR no.084 dated 05.05.2020 registered under Sections 354A, 354D, 506,
509, 34 IPC at Police Station Women MIT, District Faridabad, Haryana.
Learned counsel for the petitioner has submitted that it has been
learnt that the challan under Section 173 Cr.P.C. has been presented and
seeks to withdraw the present petition with liberty to file a fresh petition
after going through the challan under Section 173 Cr.P.C. and after
annexing the relevant documents.
In view of the statement made by learned counsel for the
petitioner, the present petition is dismissed as withdrawn with the aforesaid
liberty.
(VIKAS BAHL)
JUDGE
June 30, 2022
Davinder Kumar
Whether speaking / reasoned Yes/No
Whether reportable Yes/No
Neutral Citation No:=2022:PHHC:073336
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Neutral Citation No:=2022:PHHC:073336