Shamsher Singh vs State Of Haryana And Anr
2022 Latest Caselaw 6393 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                CRM-A-1512-MA-2016 (O&M)

                                DECIDED ON:7th July, 2022
Shamsher Singh
                                                                   .....PETITIONER
                                    VERSUS
State of Haryana
                                                                  .....RESPONDENT


CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN.

Present:    Mr. Sandeep Lather, Advocate for petitioner.

            Mr. Gurmeet Singh, AAG Haryana.

                 ***

AVNEESH JHINGAN, J (ORAL)

This is an application under Section 378 (3) Cr.P.C. for grant of

special leave to appeal against the judgment dated 13.5.2016 passed by learned

Additional Sessions Judge, Jind.

Learned counsel for the applicant-appellant seeks permission to

withdraw the present application.

Dismissed as withdrawn.

Since the main case has been withdrawn, the pending application, if

any is rendered infructuous.

                                                (AVNEESH JHINGAN)
 th
7 July, 2022                                         JUDGE
reema

Whether speaking/reasoned       Yes/No
Whether reportable              Yes/No




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