Punjab-Haryana High Court
M.S.Kadian vs State Of Haryana And Others on 21 February, 2012
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRR NO. 7503 of 2011 (O&M)
DECIDED ON: 21.02.2012
M.S.Kadian ......Petitioner
Versus
State of Haryana and others ........Respondents
CORAM HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present:- Mr. Gaurav Sethi, Advocate, for the petitioner.
Mr. Yashpal Malik, DAG, Haryana.
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NARESH KUMAR SANGHI,J(ORAL) Learned counsel for the State has brought to the notice of this Court that untraced report was filed by the investigating agency and the same was accepted by the learned Area Magistrate. The victim has come present in Court and has been identified by SI Gurmej Singh, Police Station Ambala Cantt., Ambala and states that she does not want to pursue with the present case.
In view of the above, learned counsel for the petitioner does not press this petition and wants to withdraw the same with permission to take alternative recourse available to him, as per law.
Allowed as prayed for.
Dismissed as withdrawn with liberty aforesaid.
21.02.2012 (NARESH KUMAR SANGHI) mamta JUDGE