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Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
Acts
  • Section 173 Cr.P.C.
  • Section 482 Cr.P.C.
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
Acts
  • Section 173 Cr.P.C.
  • Section 482 Cr.P.C.
To access the original judgment, please Sign In or Subscribe.

    XXXXX v. XXXXX

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    petitioner, the present petition is dismissed as withdrawn with the aforesaid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

    1 of 1 ::: Downloaded on - 02-04-2023 06:09:39 :::

    Neutral Citation No:=2022:PHHC:073336

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    XXXXX v. XXXXX
    (Jun 30, 2022)