Punjab-Haryana High Court
Arsh Khurana vs State Ut Of Chandigarh on 24 November, 2021
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-36928 of 2021
Date of decision: 24.11.2021
Arsh Khurana
Petitioner
Versus
State of UT of Chandigarh
Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Ms. Sumanjit Kaur, Advocate for the petitioner.
Mr. Amit Kumar Goyal, APP, UT, Chandigarh.
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AVNEESH JHINGAN, J (Oral):
This petition under Section 482 Cr.P.C. is filed seeking quashing of order dated 13.8.2018, passed by Judicial Magistrate Ist Class, Chandigarh declaring the petitioner as proclaimed offender in FIR No. 262 dated 15.10.2017, under Sections 406, 409, 420, 467, 468, 471, 201 and 120-B IPC, registered at Police Station Mani Majra, Chandigarh.
Learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file fresh one as soon as there is a definite programme of the petitioner to come to India.
Dismissed as withdrawn with liberty as prayed for.
[AVNEESH JHINGAN] JUDGE 24th November, 2021 mk
1. Whether speaking/ reasoned : Yes /No
2. Whether reportable : Yes /No 1 of 1 ::: Downloaded on - 25-11-2021 00:04:10 :::