Punjab-Haryana High Court
Shivpoojan @ Shiv Pujan @ Shiva vs State Of Haryana on 5 July, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
204 CRM-M-30275-2024
Date of decision: 05.07.2024
SHIVPOOJAN @ SHIV PUJAN @ SHIVA .... PETITIONER(S)
VERSUS
STATE OF HARYANA ...RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Narinder Sharma, Advocate
for the petitioner(s).
Mr. Manish Dadwal, AAG, Haryana.
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JASJIT SINGH BEDI, J. (Oral)
The learned counsel for the petitioner seeks permission to withdraw the present petition.
The present petition is ordered to be dismissed as withdrawn.
(JASJIT SINGH BEDI) JUDGE 05.07.2024 Jitesh/Kusum Whether speaking/reasoned Yes/No Whether Reportable Yes/No KUSUM 2024.07.05 14:03 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD