Punjab-Haryana High Court
Tehal Singh And Another vs State Of Punjab And Others on 13 March, 2023
Neutral Citation No:=2023:PHHC:038155
232 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-55454-2019
DATE OF DECISION:-13.03.2023
Tehal Singh and another ...Petitioners.
Vs.
State of Punjab and others ...Respondents..
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Vishal Khatri, Advocate for
Mr. Vipul Jindal, Advocate,
for the petitioners.
Mr. Amit Shukla, AAG, Punjab.
****
HARKESH MANUJA, J. (ORAL)
By way of present petition filed under Section 482 Cr.P.C., prayer has been made for seeking transfer of investigation of case in FIR No.143 dated 02.08.2019, under Sections 18, 21/29, 32 NDPS Act, Section 25 Arms Act, 1959, registered at Police Station B Division, Amritsar City to an independent agency.
Learned counsel for the petitioner wishes to withdraw the present petition with liberty to raise all the pleas available to the petitioner before the trial court.
Allowed as prayed for.
Accordingly, the present petition is dismissed as withdrawn with aforesaid liberty.
13.03.2023 (HARKESH MANUJA) sonika JUDGE
whether speaking/reasoned: Yes/No 1 of 2 ::: Downloaded on - 06-06-2023 07:16:38 ::: Neutral Citation No:=2023:PHHC:038155 whether reportable: Yes/No Neutral Citation No:=2023:PHHC:038155 2 of 2 ::: Downloaded on - 06-06-2023 07:16:38 :::