Q. Who were the advocates involved in the case Roohi Babbar vs Suresh Babbar?

Mr.Anshul Sharma,Advocate for the petitioner.

Q. What are the equivalent citations for Roohi Babbar vs Suresh Babbar ?

The equivalence citation are ; LQ/PunjHC/2021/13294 ;

Q. What was the bench assigned for the case Roohi Babbar vs Suresh Babbar?

HONBLE MR.JUSTICE RAJESH BHARDWAJ

Roohi Babbar Vs. Suresh Babbar On 13 September, 2021

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Roohi Babbar v. Suresh Babbar

(High Court Of Punjab And Haryana)

CRM-M-37716-2021 | 13-09-2021

RAJESH BHARDWAJ, J.

1. Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

2. Instant petition has been filed under Section 407 Cr.P.C. for transfer of the appeal.

3. After arguing for some time, learned counsel for the petitioner prays for withdrawal of the present petition with liberty to proceed in accordance with law.

4. Permitted to do so.

5. Petition is dismissed as withdrawn with liberty aforesaid.

Advocate List

Mr.Anshul Sharma,Advocate for the petitioner.

Bench

HON'BLE MR.JUSTICE RAJESH BHARDWAJ

Eq Citations

LQ/PunjHC/2021/13294

Head Note

Criminal Procedure Code, 1973 — Ss. 406 to 407 — Transfer of appeal — Liberty to proceed in accordance with law — Permitted to do so — Petition dismissed as withdrawn — Penal Code, 1860 — S. 302 — Murder