Simranjeet Singh vs State Of Punjab And Others
2022 Latest Caselaw 7828 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                CRM-M-21532 of 2022
                                Date of Decision: 26th July, 2022
Simranjit Singh
                                                                  ... Petitioner

                         Versus

State of Punjab and others
                                                              ... Respondents

CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present :   Mr. Vinod Ghai, Senior Advocate with
            Mr. E. Masih, Advocate for the petitioner.
            Mr. Amit Mehta, Senior DAG, Punjab.
                  ***

AVNEESH JHINGAN , J.(Oral)

This petition is filed seeking directions to respondent No. 3 to decide the representation submitted by the petitioner.

Learned counsel for the petitioner, in view of the judgments of the Supreme Court in Sakiri Vasu v. State of U. P. and others, 2008(1) RCR (Criminal) 392 and M. Subramaniam and another v. S. Janaki and another, 2020(2) AICLR 42 seeks permission to withdraw the present petition with liberty to avail remedies in accordance with law.

Dismissed as withdrawn with liberty as prayed for.

(AVNEESH JHINGAN ) JUDGE 26th July, 2022 mk Whether reasoned/speaking Yes Whether reportable No

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