XXXXX v. XXXXX

137 IN THE HIGH COURT OF PUNJAB & HARYANA AT

CRM-M-27622-2022 Date of decision : 30.06.2022

Ram Naval Maurya

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petitioner, the present petition is dismissed as withdrawn with the aforesaid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