AI Structured Summary
Not yet generated for this judgment
Judgment
Suvir Sehgal, J
CRM-8319-2021
Prayer made in the application is for preponement of the hearing of the main case, which is fixed for 26.05.2021.
Notice of the application to the non-applicant-State-respondent
No.1, as notice in the main petition was restricted to the non-applicant- State-respondent No.1 only.
On asking of the Court, Mr. Apoorv Garg, DAG, Haryana accepts notice on behalf of the non-applicant-State-respondent No.1. He does not have any objection to the advancement of the date of hearing.
Application is allowed.
The hearing of the main case is preponed to today and is taken on Board.
Instant petition has been filed under Section 482 of Code of Criminal Procedure, 1973 seeking setting aside the order dated 03.07.2019 (Annexure P-10) passed by Ld. JMIC, Kurukshetra in CRM-70-2019, vide which application for monitoring the investigation in FIR No. 860 dated 29.08.2018 (Annexure P-1) under Sections 420, 467, 468, 471 and 120-B of Indian Penal Code, 1860, registered at Police Station Thanesar City, District Kurukshetra was disposed of on the cancellation report dated 17.12.2018 filed by the police and order dated 20.08.2019 (Annexure P-12) passed by Ld. JMIC, Kurukshetra in CIS No.COMI/124/2019, vide which the protest petition filed by the petitioner was treated as complaint without passing any specific order on the cancellation report.
On the basis of prayer made in the application (CRM-8324-2021), which is supported by an affidavit of the petitioner, counsel for the petitioner prays for withdrawal of the main petition.
Permitted to do so.
Dismissed as withdrawn.