Punjab-Haryana High Court
Sushma Rani vs State Of Haryana And Ors on 7 November, 2016
Author: Hari Pal Verma
Bench: Hari Pal Verma
129.
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-39428-2016
Date of decision:07.11.2016
Sushma Rani ... Petitioner
versus
State of Haryana and others .... Respondents
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA
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Present: Mr. Kanwaljeet Singh Derabassi, Advocate,
for the petitioner.
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HARI PAL VERMA, J.(Oral)
Prayer in this petition is for registration of FIR. Learned counsel for the petitioner prays for withdrawal of present petition, however, with liberty to invoke the remedies including Section 156(3) Cr.P.C., as available under law.
Dismissed as withdrawn with liberty aforesaid.
(HARI PAL VERMA) JUDGE 07.11.2016 sanjeev Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 19-11-2016 03:20:30 :::