Punjab-Haryana High Court
Seema Verma And Another vs State Of Punjab And Another on 18 July, 2013
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Crl.M.No.M-36886 of 2012(O&M)
Date of Decision: July 18, 2013
Seema Verma and another
.....Petitioners
v.
State of Punjab and another
......Respondents
CORAM: HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr.Nakul Sharma, Advocate
for the petitioners.
.....
RAM CHAND GUPTA, J.(Oral)
Crl.M.No.70137 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-36886 of 2012 The present petition filed under Section 482 Cr.P.C. is for quashing of FIR No.137, dated 8.10.2011, under Sections 406/498-A IPC, registered at Police Station Goraya, District Jalandhar.
However, petitioners have not complied with the order of this Court dated 10.1.2013 despite taking sufficient opportunities.
Learned counsel for the petitioners requests for withdrawal of this petition on the plea that he will file another one with better particulars alongwith all the documents.
Dismissed as withdrawn with aforesaid liberty.
18.7.2013 (Ram Chand Gupta)
meenu Judge
Meenu
2013.07.19 13:18
I attest to the accuracy and
integrity of this document
chandigarh