Punjab-Haryana High Court
Sahil vs State Of Haryana And Others on 31 July, 2023
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
2023:PHHC:097408 116 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M No.25688 of 2023 (O&M) Date of Decision: 31.07.2023 Sahil eses Petitioner Versus State of Haryana and others seseaee Respondents
CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT Present: Mr. Amit Khari, Advocate for Mr. Naveen Kumar Jaglan, Advocate for the petitioner. Mr. Krishan K.Chahal, Addl. Advocate General, Haryana with ASI Randhir Singh.
RAJBIR SEHRAWAT, J. (QRAL) CRM-29806-2023 This is an application for placing on record MLR dated 16.06.2023 of the petitioner as Annexure P-7.
For the reasons mentioned in the application, the same is allowed. MLR dated 16.06.2023 of the petitioner is taken on record as Annexure P-7.
Main Case The present petition has been filed by the petitioner under Section 482 Cr.P.C. for transfer of investigation from the hands of official respondents to some independent investigating agency or to constitute Special Investigation Team headed by some IPS Officer, pertaining to FIR No.459 dated 17.03.2023 under Sections 323, 34, 365, 377, 379-B and 511 IPC at Police Station Karnal Civil Lines, District Karnal, with certain other SanDeEP Grover Prayers made in the present petition.
2023.07.31 16:48 | attest to the accuracy and integrity of this order/judgment.
CRM-M No.25688 of 2023 (O&M) --2-- 2023: PHHC:097408 Learned State counsel, being instructed by ASI Randhir Singh, has submitted that the police have prepared the cancellation report in the matter and the same would be presented before the concerned Illaqa Magistrate in due course.
In view of the above, learned counsel appearing for the petitioner seeks permission to withdraw the present petition with liberty to avail the remedy against the cancellation report, if any.
Dismissed as withdrawn with liberty aforesaid.
(RAJBIR SEHRAWAT) 31.07.2023 JUDGE sandeep Whether Speaking/Reasoned_: Yes/No Whether Reportable : Yes/No SANDEEP GROVER 2023.07.31 16:48 | attest to the accuracy and integrity of this order/judgment.