Punjab-Haryana High Court
Ajay Sondhi vs State Of Ut Chandigarh And Others on 7 December, 2023
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
Neutral Citation No:=2023:PHHC:156343
275 2023:PHHC:156343
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-55833-2023
Date of decision :07.12.2023
AJAY SONDHI
... Petitioner(s)
Versus
STATE OF UT CHANDIGARH AND OTHERS
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: None for the petitioner(s).
Mr. Vipin Pal Yadav, APP, U.T., Chandigarh.
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JASJIT SINGH BEDI, J. (ORAL)
The prayer in the present petition under Section 482 Cr.P.C. is for quashing the notice under Section 160 Cr.P.C. dated 04.11.2020 (Annexure P-1), notice under Section 160 Cr.P.C. dated 08.06.2022 (Annexure P-2), notice under Section 160 Cr.P.C. dated 17.10.2023 (Annexure P-3), notice under Section 160 Cr.P.C. dated 23.09.2023 (Annexure P-4) and notice under Section 160 Cr.P.C. dated 13.10.2023 (Annexure P-5).
A written request has been received on behalf of the petitioner for an adjournment.
The learned counsel for respondent No.1-U.T., Chandigarh on instructions from S.I. Jasbir Singh states that the Investigating Agency does not intend to summon the petitioner as the case has been found to be one of a civil nature.
In view of the above, no further orders are required to be passed by this Court.
However, in case, at any stage, the Investigating Agency wishes to proceed against the accused, they would be at liberty to file an appropriate petition availing their remedies in accordance with law.
Disposed of.
(JASJIT SINGH BEDI) JUDGE 07.12.2023 JITESH Whether speaking/reasoned:- Yes/No Whether reportable:- Yes/No Neutral Citation No:=2023:PHHC:156343 1 of 1 ::: Downloaded on - 09-12-2023 02:36:28 :::