Punjab-Haryana High Court
Sunilkumar vs State Of Haryana on 20 May, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
140 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-20637-2022
Date of Decision: 20th May, 2022
Sunil Kumar
... Petitioner
Versus
State of Haryana
... Respondent
CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present : Mr. Gautam Dutt, Advocate and
Mr. Karan Pathak, Advocate for the petitioner.
Ms. Dimple Jain, AAG, Haryana for the respondent-State.
***
AVNEESH JHINGAN , J.(Oral)
This petition is filed for quashing of FIR No. 487, dated 25th June, 2021, under Sections 420, 120-B IPC and later on added Sections 406, 409 IPC and Sections 7, 13(1) (d) of Prevention of Corruption Act, 1988 (amended Act 2018), registered at Police Station Camp Palwal, District Palwal.
Learned counsel for the petitioner seeks permission to withdraw the present petition.
Dismissed as withdrawn.
(AVNEESH JHINGAN ) JUDGE 20th May, 2022 Parveen Sharma Whether reasoned/speaking Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 21-05-2022 23:58:47 :::