Punjab-Haryana High Court
Leelawati vs State Of Haryana And Others on 15 September, 2011
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT FOR THE STATES OF PUNJAB & HARYANA AT
CHANDIGARH
Crl. Misc. No.M-28096 of 2011 (O & M)
Date of decision: 15.09.2011
Leelawati
..... Petitioner
Versus
State of Haryana and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr.Ashok Kaushik, Advocate,
for the petitioner.
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RAJAN GUPTA, J.: (Oral)
Learned counsel for the petitioner submits that he may be allowed to withdraw this petition with liberty to petitioner to present his version before the investigating officer.
Dismissed as withdrawn with liberty as aforesaid. It is, however, directed that before submitting final report under section 173 Cr.P.C., the investigating officer shall consider the version of the petitioner.
(RAJAN GUPTA) JUDGE September 15, 2011 sukhpreet