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Bahadur Singh vs State Of Haryana
2022 Latest Caselaw 6094 P&H

Citation : 2022 Latest Caselaw 6094 P&H
Judgement Date : 4 July, 2022

Punjab-Haryana High Court
Bahadur Singh vs State Of Haryana on 4 July, 2022
222 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-25414 of 2022
Date of Decision: 04.07.2022
Bahadur Singh ... Petitioner
Versus

State of Haryana ... Respondent

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present: Mr. Amit Dudeja, Advocate for the petitioner.

38 2k ie JASGURPREET SINGH PURI, J.(ORAL) Learned counsel for the petitioner prays for withdrawal of the present petition.

Dismissed as withdrawn.

(JASGURPREET SINGH PURI) JUDGE July 04, 2022 Manpreet Whether speaking/reasoned _:: Yes/No

Whether reportable : Yes/No

MANPREET SINGH

2022.07.08 14:14

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

 
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