Punjab-Haryana High Court
Sham Singh And Another vs Tanuj Madan And Another on 24 February, 2022
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
117 CRM-M-8108 of 2022
Date of decision :24.02.2022
Sham Singh and another .........Petitioners
VERSUS
Tanuj Madan and another ..........Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present:- Mr. Keshav Pratap Singh, Advocate, with
Mr. Anmol Puri, Advocate, for the petitioners.
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VINOD S. BHARDWAJ, J. (Oral)
The instant petition has been filed raising a challenge to the impugned order dated 17.09.2021 passed by the Additional Sessions Judge, Karnal, vide which the revision petition against the order of summoning dated 06.10.2018 passed by the Judicial Magistrate 1st Class, Karnal, has been set aside and the order of summoning for offences under Section 323/506 read with Section 34 IPC has been upheld.
After arguing the case vehemently at length, learned counsel seeks permission to withdraw the instant petition.
Dismissed as withdrawn.
(VINOD S. BHARDWAJ)
24.02.2022 JUDGE
anil
Whether speaking/reasoned : Yes/No
Whether reportable Yes/No
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