Punjab-Haryana High Court
Sunil Kumar Gupta And Another vs State Of Haryana And Others on 15 July, 2013
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-12926 of 2013
Date of Decision:- 15.07.2013
Sunil Kumar Gupta and another
.....Petitioners
Versus
State of Haryana and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR.
Present: Mr. Amritpal Singh Dhaliwal, Advocate,
for the petitioners.
Mr. Sagar Deswal, Assistant Advocate General, Haryana
for respondent Nos.1 and 2.
Mr. Adarsh Jain, Advocate, for respondent No.3.
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MEHINDER SINGH SULLAR , J.(oral) At the very outset, learned State counsel, on the instruction from ASI Davinder Kumar, has stated that the police has already prepared the cancellation report to cancel the present criminal case.
Faced with the situation, learned counsel for the petitioners intends to withdraw the instant petition.
Dismissed as withdrawn, as prayed for.
Needless to mention that if the cancellation report is not accepted, then the petitioners would be at liberty to file fresh petition to challenge the impugned FIR, in accordance with law.
July 15, 2013 (MEHINDER SINGH SULLAR) naresh.k JUDGE