Manim And Others vs State Of Haryana And Others
2022 Latest Caselaw 1348 P&H

        In The High Court for the States of Punjab and Haryana
                      At Chandigarh



                                            CRM-M-30667-2021 (O&M)
                                            Date of Decision:- 8.3.2022


Manim and others                                             ... Petitioners


                                 Versus



State of Haryana and others                                  ... Respondents



CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL



Present:-   Mr. Saleem Ahmed, Advocate, for the petitioners.


            (Proceedings conducted through video conferencing)

            *****

GURVINDER SINGH GILL, J. (Oral)

Today, at the very outset, the learned counsel for the petitioners

submits that the trial already stands concluded vide judgment dated

13.1.2022 whereby the petitioners who had been charged for offence under

Section 307 IPC, have been convicted in respect of lesser offences i.e. under

Sections 323, 324 of IPC only.

Learned counsel submits that he may be permitted to withdraw

the instant petition at this stage with liberty to avail of other alternate

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efficatious remedies as may be available to them so as to challenge the

judgment vide which the petitioners have been convicted.

In view of the aforesaid request, the present petition is

dismissed as withdrawn with liberty aforesaid.

8.3.2022                                      (GURVINDER SINGH GILL)
mohan                                                 JUDGE


            Whether speaking /reasoned        Yes / No

            Whether Reportable                Yes / No




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