Sukhvir Kumar vs. Superintendent,CGST Commissioner And Ors

Facts

The petitioner, Sukhvir Kumar, filed a petition under Section 482 of the Code of Criminal Procedure (Cr.P.C.) before the High Court of Punjab and Haryana at Chandigarh. The petition sought to quash or modify an order dated 21.12.2021, which was passed by the learned Chief Judicial Magistrate, Ludhiana. The respondents were the Superintendent, CGST Commissioner, and others. After some arguments were presented, the learned counsel for the petitioner requested permission to withdraw the petition.

Held

The Court did not decide the merits of the petition. Instead, upon hearing the arguments for some time, the learned counsel for the petitioner sought permission to withdraw the present petition. Consequently, the Court dismissed the petition as withdrawn. No specific findings were made on the legality or validity of the order passed by the Chief Judicial Magistrate, Ludhiana, as the matter was concluded by the withdrawal of the petition by the petitioner.

Key Issues

The primary issue before the Court was whether the petition filed under Section 482 Cr.P.C. for quashing/modification of the order dated 21.12.2021 passed by the Chief Judicial Magistrate, Ludhiana, should be allowed. The petitioner's counsel argued for the quashing or modification of the impugned order. The respondents' arguments were not recorded in the judgment. The petitioner sought to withdraw the petition.