Krishan Singh And Others vs State Of Punjab
2022 Latest Caselaw 1222 P&H

107
        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                                  CRR-411-2022
                                                  Date of decision : 04.03.2022

Krishan Singh and others                                             ...Petitioners

                                         Versus

State of Punjab                                                     ...Respondent

CORAM:        HON'BLE MR. JUSTICE VIKAS BAHL

Present:      Mr. Ashok Bhardwaj, Advocate for the petitioners.

              Mr. Sarabjit S. Cheema, AAG, Punjab.

              (Through Video Conferencing)

              ****

VIKAS BAHL, J. (ORAL)

Challenge in the present Criminal Revision is to the judgment

dated 04.01.2022 passed by the Additional Sessions Judge, Sangrur vide which

the judgment dated 09.04.2018 passed by the SDJM, Malerkotla has been set

aside and the case has been remanded back to the trial Court.

After arguing for sometime, learned counsel for the petitioners

seeks permission of this Court to withdraw the present Criminal Revision with

liberty to the petitioners to take up all the points as raised in the present

Criminal Revision and are available to them, in accordance with law, before

the trial Court.

In view of the above, the present Criminal Revision is dismissed

as withdrawn with liberty aforesaid.

04.03.2022                                              (VIKAS BAHL)
Pawan                                                      JUDGE

              Whether speaking/reasoned:- Yes/No

              Whether reportable:-                Yes/No



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