ASHOK KUMAR Vs. STATE OF PUNJAB
LAWS(P&H)-2006-10-167
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 10,2006

ASHOK KUMAR Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) THE petitioner has filed this petition under Section 482 Cr.P.C. for issuing direction to the official respondents for registration of a criminal case against respondent No.4 on the basis of the complaint made by the petitioner. Counsel for the petitioner, on instructions from the petitioner, states that the petitioner may be permitted to withdraw this petition. Dismissed as withdrawn.;


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