Punjab-Haryana High Court
Anant Sharma & Anr vs State Of Haryana & Anr on 15 September, 2016
Author: Jaspal Singh
Bench: Jaspal Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.119 CRM NO. M-1102 of 2016 (O&M)
DECIDED ON: September 15, 2016
ANANT SHARMA AND ANOTHER
..PETITIONERS
VERSUS
STATE OF HARYANA AND ANOTHER
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Rakesh Gupta, Advocate,
for the petitioners.
*****
JASPAL SINGH, J. (ORAL)
CRM No.27911 of 2016 This is an application under Section 482 Cr.P.C. for placing on record the true translated copy of challan under Section 173 Cr.P.C. dated 05.12.2014 as Annexure P-2 and for exemption from filing the certified copy of the same.
Heard.
Application is allowed as prayed for. Challan (Annexure P-2) is taken on record subject to all just exceptions and be tagged at its appropriate place. Main Case Learned counsel for the petitioners submits that he may be 1 of 2 ::: Downloaded on - 18-09-2016 03:40:52 ::: CRM NO. M-1102 of 2016 (O&M) --2--
allowed to withdraw the instant petition with liberty to take all the pleas taken in this petition before the trial Court.
Dismissed as withdrawn with aforesaid liberty.
September 15, 2016 (JASPAL SINGH)
Ankur JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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