Punjab-Haryana High Court
Pooja Gupta vs State Of Haryana And Ors on 1 April, 2022
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
238
CRM-M-39018-2020(O&M)
Date of decision: 01.04.2022
POOJA GUPTA
....Petitioner
Versus
STATE OF HARYANA AND ORS
...Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
*****
Present : Mr. Sudhir Rana, Advocate
for the petitioner.
Mr. Kanwar Sanjiv Kumar, AAG Haryana.
*****
VINOD S. BHARDWAJ. J. (ORAL)
Instant petition had been filed under Section 482 CrPC seeking quashing of kalandra dated 23.09.2020 under Sections 107/150 of the CrPC qua the petitioner.
Learned counsel for the petitioner submits that he has instructions not to pursue the instant case.
Dismissed as not pressed.
(VINOD S. BHARDWAJ) JUDGE April 01, 2022 S.Sharma(syr) Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 02-04-2022 23:21:45 :::