Punjab-Haryana High Court
Avinash Alias Bablu Alais Basanti vs State Of Punjab on 15 April, 2024
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
2024:PHHC:050271
In The High Court for the States of Punjab and Haryana
At Chandigarh
CRM-M-17013-2024 (O&M)
Date of Decision:- 15.04.2024
Avinash @ Bablu @ Basanti ... Petitioner
Versus
State of Punjab ... Respondent
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present:- Ms. Divya Gulati, Advocate, for the petitioner.
Mr. Vinay Kumar Malhotra, DAG, Punjab.
*****
GURVINDER SINGH GILL, J. (Oral)
Learned State counsel has today filed custody certificate of the applicant. The same is taken on record.
Learned counsel for the petitioner however, requests that the petitioner may be permitted to withdraw the instant petition with liberty to file afresh with better particulars.
In view of the aforesaid request, the present petition is dismissed as withdrawn with liberty aforesaid.
15.04.2024 (GURVINDER SINGH GILL)
mohan JUDGE
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
MOHAN SINGH
2024.04.15 05:32
I attest to the accuracy and
integrity of this order/judgment