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Yusuf And Others v. State Of Haryana And Others

Yusuf And Others v. State Of Haryana And Others

(High Court Of Punjab And Haryana)

CRM-M-54636-2019 | 06-05-2022

DEEPAK SIBAL, J.

1. Through the present petition filed under Section 482 Cr.P.C. the petitioners seek quashing of FIR No.27 dated 21.11.2019 registered under Section 346 IPC at Police Station Utawar, District Palwal.

2. At the outset, learned State counsel submits that after investigation the State has prepared and filed a report seeking cancellation of the impugned FIR.

2. In view of the above statement, learned counsel for the petitioners, at this stage, does not press the present petition.

3. Dismissed as not pressed.

Advocate List

  • Ms.Niharika Sharma, Advocate, for Mr.Mohammad Arshad, Advocate, for the petitioners.

  • Ms.Sheenu Sura, DAG, Haryana. None for respondent No.2.

Bench
  • HON'BLE MR. JUSTICE DEEPAK SIBAL
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/9239
Head Note

Criminal Procedure Code, 1973 — S. 482 — Quashing of FIR — Dismissed as not pressed