Punjab-Haryana High Court
Harbans Lal Sapra vs State Of Haryana & Anr on 31 July, 2015
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-35597 of 2014
Date of decision: 31.07.2015
Harbans Lal Sapra
...Petitioner
Versus
State of Haryana & anr.
...Respondents
CORAM: HON'BLE MRS.JUSTICE SNEH PRASHAR
Present: Mr. C.S. Sharma, Advocate
for the petitioner.
Ms. Trishanjali Sharma, AAG, Haryana.
Mr. Rohan Mittal, Advocate
for respondent No.2.
****
SNEH PRASHAR, J.
Prayer in this petition for quashing of FIR No.196 dated 24.03.2010 under Sections 406, 498-A, 323 IPC Police Station Yamunanagar as well as consequential proceedings arising therefrom.
Learned counsel for the petitioner submits that he does not want to proceed with the present petition and may be allowed to withdraw the same.
Dismissed as withdrawn, as prayed.
31.07.2015 (SNEH PRASHAR)
rimpal JUDGE
RIMPAL RANI
2015.08.04 16:52
I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh