Angrej Singh vs State Of Punjab And Others
2022 Latest Caselaw 14309 P&H

112 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.43699 of 2022 (O&M)
Date of decision : 14.11.2022

Angrej Singh ae Petitioner
versus

StateofPunjab&ors, ee Respondents

CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN

Keke

Present :- Mr. Umesh Aggarwal, Advocate
for the petitioner.

Mr. Arun Gupta, AAG, Punjab.

Keke

PANKAJ JAIN, J. (ORAL)

Learned State counsel on instructions from ASI Tejvir Singh submits that the inquiry has been marked to ACP (West) Amritsar and whenever required the petitioner will be summoned in accordance with law.

In view of the statement suffered by the State counsel, learned counsel for the petitioner submits that his primary grievance has been taken care of and prays for permission to withdraw the present petition at this stage.

Allowed as prayed for.

Dismissed as withdrawn at this stage.

(PANKAJ JAIN ) JUDGE 14.11.2022 Pooja sharma-I Whether speaking/reasoned Yes

Whether Reportable : No

POOJA SHARMA

2022.11.14 15:59

| attest to the accuracy and authenticity of this order/judgment.