Punjab-Haryana High Court
Dalbir Singh And Others vs State Of Haryana And Another on 13 March, 2024
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
Neutral Citation No:=2024:PHHC:035668
121 2024:PHHC:035668
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-46762-2023 (O&M)
DECIDED ON: 13.03.2024
DALBIR SINGH AND OTHERS
.....PETITIONERS
VERSUS
STATE OF HARYANA AND ANOTHER
.....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: Mr. Karan Singh, Advocate
for the petitioners.
SANDEEP MOUDGIL, J (ORAL)
CRM-11112-2024 This is an application under Section 482 Cr.P.C. for placing on record the correct translated copy of statement of complainant Sunil Kumar son of Dilbag Rai (Annexure P-3) in compliance of order dated 13.02.2024.
For the reasons mentioned in the application, the same is allowed subject to all just exceptions. Annexure P-3 is taken on record.
The application stands disposed off.
CRM-M-46762-2023 This is a petition under Section 482 Cr.P.C. for quashing of FIR No.139, dated 10.06.2020 (Annexure P-1), under Sections 147, 148, 447, 448, 452 & 506 of the Indian Penal Code, 1860 and Section 25 of Arms Act, 1959, registered at Police Station Uchana, District Jind with all the consequential proceedings arising therefrom.
1 of 2 ::: Downloaded on - 16-03-2024 09:10:35 ::: Neutral Citation No:=2024:PHHC:035668 CRM-M-46762-2023 (O&M) -2- After arguing for some time, learned counsel for the petitioners prays for withdrawal of the present petition with liberty to take all such pleas before the trial Court at an appropriate stage.
Prayer is accepted.
Dismissed as withdrawn with liberty aforesaid.
(SANDEEP MOUDGIL)
13.03.2024 JUDGE
Poonam Negi
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
Neutral Citation No:=2024:PHHC:035668 2 of 2 ::: Downloaded on - 16-03-2024 09:10:35 :::