Punjab-Haryana High Court
Hari Chand Chhikara vs State Of Haryana And Others on 3 March, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.7589 of 2014.
Date of Decision : 03.03.2014.
Hari Chand Chhikara ...Petitioner
Versus
State of Haryana and others ...Respondents
CORAM : HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present: Mr. P.C. Yadav, Advocate for the petitioner.
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Tejinder Singh Dhindsa, J.(Oral)
Learned counsel for the petitioner after arguing the matter at some length, prays for withdrawal of the present petition under Section 482 Cr.P.C., wherein challenge was to FIR No. 72 dated 23.07.2009 under Sections 420, 467, 468, 471, 506, 120-B IPC, registered at Police Station Kalka, District Panchkula.
Prayer is allowed.
Petition is dismissed as withdrawn.
It is, however, observed that withdrawal of the present petition shall not preclude the petitioner from raising all pleas available to him strictly in accordance with law at the appropriate stage and before the appropriate forum.
Disposed of.
March 03, 2014. (TEJINDER SINGH DHINDSA) kanchan JUDGE Kanchan 2014.03.05 10:21 I attest to the accuracy and integrity of this document Chandigarh