Punjab-Haryana High Court
Sunny vs State Of Punjab And Another on 18 November, 2025
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
125
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-59050-2025
Date of decision :18.11.2025
Sunny .....Petitioner
versus
State of Punjab and another .....Respondents
CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Present :- Mr. Satnam Singh Thakur, Advocate
for the petitioner.
Mr. J.S. Arora, D.A.G., Punjab.
RAJESH BHARDWAJ, J. (Oral)
1. Present petition has been filed seeking quashing of FIR No.190 dated 22.08.2024 under Sections 25-54-59 of Arms Act and Sections 132(353 IPC), 221 (186 IPC), 351(1) (503 IPC) of BNS, registered at Police Station City Phagwara. Further prayer has been made for staying the further proceedings before the trial Court.
2. Learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to raise all his pleas before the trial Court, in accordance with law.
3. Allowed to do so.
4. Dismissed as withdrawn with liberty aforesaid.
( RAJESH BHARDWAJ )
18.11.2025 JUDGE
ps-I
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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