Punjab-Haryana High Court
Raj Kumar & Another vs Raghubir Singh on 20 September, 2012
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M- No. 13403 of 2012 (O&M)
Date of Decision : September 20, 2012
Raj Kumar & another ...... Petitioners
Versus
Raghubir Singh ...... Respondent
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CORAM : HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present : Mr. J.S. Dadwal, Advocate
for the petitioners.
Mr. Arun Takhi, Advocate
for the respondent.
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Daya Chaudhary, J. (Oral)
Learned counsel appearing for respondent submits that the present petition is against the order of summoning and the petitioner is having remedy of revision which has not been availed and instead of filing revision the present petition under Section 482 Cr.P.C. has been filed.
Learned counsel for the petitioners wants to withdraw this petition with liberty to file revision petition.
Dismissed as withdrawn with the aforesaid liberty.
(Daya Chaudhary) Judge 20.09.2012 Anand