Punjab-Haryana High Court
Devender Dhawan vs C.B.I on 27 September, 2010
Author: Jaswant Singh
Bench: Jaswant Singh
Crl. Misc.No.M 26965 of 2010(O&M) #1#
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
Crl. Misc.No.M 26965 of 2010(O&M)
Date of Decision:-27.09.2010
Devender Dhawan.
......Petitioner.
Versus
C.B.I, Chandigarh.
......Respondent.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH.
Present:- Mr. N.C. Kinra, Advocate
for the Petitioner.
***
JASWANT SINGH, J.(ORAL)
Crl. Misc.No.48085 & 48086 of 2010 Allowed as prayed for.
Crl. Misc.No.M 22982 of 2010 Prayer is under Section 482 Cr.PC for quashing of FIR dated 25.7.2001 No.RC-S.I.1.2001.S00012, under Sections 120-B, r/w 420, 467, 468, 471A of IPC and under Section 120-B r/w 420, 467, 468, 471, 477 A of Ranbir Penal Code, Section 5(1)(d) r/w Section 5(2) of P.C. Act and Section 13(2) read with Section 13(1)(d) of P.C. Act, 1988 and Section 25 of the Arms Act, 1959, P.S. CBI.SCRI, New Delhi (Annexure P-1) and report under Section 173 Cr.PC (Annexure P-5) Crl. Misc.No.M 26965 of 2010(O&M) #2# and all subsequent proceedings arising out of the aforesaid FIR against the petitioner.
After arguing for some time learned counsel for the petitioner seeks permission to withdraw the present petition at this stage with liberty to raise all pleas before the learned trial court at the time of framing of charge.
Dismissed as withdrawn with liberty to raise all such pleas before the learned trial court at the time of framing of charge.
( JASWANT SINGH ) JUDGE 27th September, 2010 Vinay