Punjab-Haryana High Court
Lal Krishan Advani vs Abhishek Verma on 2 May, 2016
Author: Kuldip Singh
Bench: Kuldip Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M 11656 of 2007 (O&M)
Date of decision: 02.05.2016
Lal Krishan Advani
0..Petitioner
versus
Abhishek Verma
00Respondent
CORAM: Hon'ble Mr.Justice Kuldip Singh
Present: Mr.S.P.Jain, Senior Advocate with
Mr.Dheeraj Jain, Advocate for the petitioner
Mr.R.Prashant Bhrigv, Advocate for the respondent
Mr.Krishan M. Vohra, Advocate for
Mr.Sumeet Goel, Advocate for CBI
1. Whether Reporters of Local Newspapers may be allowed to see
the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
Kuldip Singh, J. (Oral)
Learned counsel for the respondent states at the bar that he withdraws the criminal complaint No.223 of 2006 titled as Mr.Abhishek Verma vs. Sh.L.K.Advani and another (Annexure P3) pending before the Illaqa Magistrate, Gurgaon under Sections 471, 499, 500 read with Section 34 of IPC read with Section 66 of the Information Technology Act, 2000, for allegedly making and publishing false and defamatory statements against the complainant.
It being so, the said complaint pending before Illaqa Magistrate, Gurgaon stands dismissed as withdrawn.
The present petition for quashing the same stands disposed of as infructuous.
02.05.2016 (Kuldip Singh)
gk Judge
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