Punjab-Haryana High Court
Manav Mahajan vs State Of Punjab on 17 December, 2012
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Crl.R.No.3980 of 2012(O&M)
Date of Decision: December 17, 2012
Manav Mahajan
.....Petitioner
v.
State of Punjab
......Respondent
CORAM: HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr.Yogesh Goel, Advocate
for the petitioner.
......
RAM CHAND GUPTA, J.(Oral)
Crl.M.Nos.75028-29 of 2012 Both the applications are allowed subject to all just exceptions.
Crl.R.No.3980 of 2012 The present revision petition has been filed against judgment dated 4.12.2012 passed by learned Additional Sessions Judge, Mohali, vide which Civil Judicial Magistrate was directed to proceed with the case under sub Section 3 of Section 325 Cr.P.C. by remanding the case in FIR No.168, dated 18.11.2008, under Sections 419, 420, 467, 468, 471, 120-B IPC, registered at Police Station Derabassi.
After arguing for some time learned counsel for the petitioner requests for withdrawal of this petition.
Dismissed as withdrawn.
17.12.2012 (Ram Chand Gupta) meenu Judge