Punjab-Haryana High Court
Laxman Bhatia vs State Of Haryana & Another on 21 December, 2008
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Criminal Miscellaneous No. M-6732 of 2008
Date of Decision: December 22, 2008
Laxman Bhatia
.....PETITIONER(S)
VERSUS
State of Haryana & Another
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. N.P. Sharma, Advocate, for the
petitioner.
Mr. Narender Sura, Assistant
Advocate General, Haryana.
Mr. P.S. Bajwa, Advocate, for
respondent No.2.
. . .
AJAI LAMBA, J (Oral)
This petition has been filed under Section 482 Cr.P.C. for quashing FIR No.488/2003 lodged under Sections 498-A, 406, 506 IPC with Police Station, City, Gurgaon and consequent proceedings.
Learned counsel for the petitioner wants to withdraw the petition.
Dismissed as withdrawn on the statement of learned counsel.
(AJAI LAMBA)
December 22, 2008 JUDGE
avin