Punjab-Haryana High Court
Hawa Singh Mathur vs Suman Kumar Saini on 29 January, 2013
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Revision No.1711 of 2012 (O&M)
Date of decision: 29.01.2013
Hawa Singh Mathur
....Petitioner
Versus
Suman Kumar Saini
....Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: - Mr. Vijay Pal, Advocate, for the petitioner.
Mr. Rakesh Nehra, Advocate, for the respondent.
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PARAMJEET SINGH, J. (ORAL)
The instant criminal revision petition has been filed for quashing of order dated 17.3.2012 passed by learned Additional Sessions Judge, Rohtak, whereby an application under Section 311 Cr.P.C. for seeking permission to summon enquiry report and the witnesses to prove the bad character of the accused, has been declined.
I have heard learned counsel for the parties and perused the record.
Perusal of the record shows that at the time of leading evidence in the complaint at the preliminary stage, no such evidence was available. This report is with regard to the character of the alleged accused.
At this stage, learned counsel for the petitioner wants to withdraw this petition.
Dismissed as withdrawn.
(Paramjeet Singh) Judge January 29, 2013 R.S.