Satgur Singh vs State Of Punjab
2022 Latest Caselaw 8032 P&H

276    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

                                                  CRR-780-2020 (O&M)
                                                  Date of Decision: 28th July, 2022
Satgur Singh
                                                                          ... Petitioner

                               Versus

State of Punjab
                                                                        ... Respondent

CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present :        Mr. Ravinder Pal Singh, Advocate for the petitioner.
                 Mr. Sandeep kumar, DAG, Punjab.

                                      ***

AVNEESH JHINGAN , J.(Oral)

This petition is filed against judgment and order of sentence

dated 17th May, 2019 passed by the Ld. Additional Sessions Judge, Patiala

in case of FIR No. 305, dated 27th December, 2011, under Sections

279/337/ 304-A Indian Penal Code, 1860, registered at Police Station

Sadar Patiala, District Patiala.

Learned counsel for the petitioner seeks permission to

withdraw the present criminal revision petition.

Dismissed as withdrawn.

Since the main petition has been withdrawn, pending

applications, if any, are rendered infructuous.

(AVNEESH JHINGAN ) JUDGE th 28 July, 2022 Parveen Sharma Whether reasoned/speaking Yes/No Whether reportable Yes/No

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