Punjab-Haryana High Court
Arvinder Singha Alias Tatoo vs State Of Punjab on 4 April, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
2024:PHHC: 045744
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
236 CRM-M-15496-2024
Date of decision: 04.04.2024
ARVINDER SINGH ALIAS AMAN TATOO .... PETITIONER(S)
VERSUS
STATE OF PUNJAB ...RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. M.K. Dhot, Advocate
for the petitioner(s).
Mr. Harkanwar Jeet Singh, AAG, Punjab.
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JASJIT SINGH BEDI, J. (Oral)
The learned counsel for the petitioner(s) seeks permission to withdraw the present petition, at this stage.
The present petition is ordered to be dismissed as withdrawn, at this stage.
(JASJIT SINGH BEDI) JUDGE 04.04.2024 Kusum Whether speaking/reasoned Yes/No Whether Reportable Yes/No KUSUM 2024.04.05 10:16 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD