Inderjit Singh And Another vs State Of Punjab And Another
2022 Latest Caselaw 16258 P&H

Citation : 2022 Latest Caselaw 16258 P&H
Judgement Date : 8 December, 2022

Punjab-Haryana High Court

Inderjit Singh And Another vs State Of Punjab And Another on 8 December, 2022

CRM-M-57317-2022 -1-

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(139) CRM-M-57317-2022
Date of Decision: 08.12.2022

INDERJIT SINGH AND ANOTHER ...Petitioner
VS
STATE OF PUNJAB AND ANOTHER ... Respondent

CORAM: HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present: Mr. Gulzar Mohammed for the petitioners.

38 OK 2K ok

VIKRAM AGGARWAL, J (QRAL)

Learned counsel for the petitioners states that he may permit to

withdraw the present petition with liberty to take all pleas before the learned

trial Court because charges have already been framed.

In view of the statement of learned counsel for the petitioners,

the present petition is dismissed as having been withdrawn with liberty

aforesaid.

(VIKRAM AGGARWAL) JUDGE 08.12.2022 Hemant Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

HAMANT

2022.12.10 13:36

| attest to the accuracy and authenticity of this order/judgment

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Inderjit Singh And Another vs State Of Punjab And Another
2022 Latest Caselaw 16258 P&H

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Inderjit Singh And Another vs State Of Punjab And Another2022 Latest Caselaw 16258 P&H

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : MAIMS

Inderjit Singh And Another vs State Of Punjab And Another
2022 Latest Caselaw 16258 P&H