Punjab-Haryana High Court
Davinder Singh vs State Of Punjab And Others on 20 April, 2022
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
CRWP-2692-2022 -1-
111
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CRWP-2692-2022
Date of Decision: 20.04.2022
Davinder Singh
..... Petitioner
Versus
State of Punjab and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present: Mr. I.S. Dhaliwal, Advocate,
for the petitioner.
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JASGURPREET SINGH PURI, J. (ORAL)
The present writ petition has been filed under Article 226/227 of the Constitution of India with a prayer for the protection of the life and liberty of the petitioner and also for taking action against the accused persons, who had allegedly snatched mobile phone from the petitioner and had given beating to him.
At the outset, Mr. Davinder Bir Singh, DAG, Punjab has stated on instruction from A.S.I. Lakhwinder Singh that a complaint was received from the petitioner and consequently, FIR has also been registered bearing FIR No.81 dated 13.04.2022 under Sections 323, 325 and 34 of the IPC against respondent No.4 and investigation with regard to snatching is still underway as to whether actually the snatching has taken place or not.
Learned counsel for the petitioner has stated that in view of the statement made by the learned State counsel, he does not wish to press the 1 of 2 ::: Downloaded on - 22-04-2022 04:53:24 ::: CRWP-2692-2022 -2- present petition and prays for withdrawal of the same.
Dismissed as withdrawn.
20.04.2022 (JASGURPREET SINGH PURI)
Bhumika JUDGE
1. Whether speaking/reasoned: Yes
2. Whether reportable: Yes/No
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