Pappu Singh vs State Of Punjab
2022 Latest Caselaw 14952 P&H

Citation : 2022 Latest Caselaw 14952 P&H
Judgement Date : 22 November, 2022

Punjab-Haryana High Court

Pappu Singh vs State Of Punjab on 22 November, 2022

216 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-53250-2022 (O&M)
Date of decision : 22.11.2022

Pappu Singh ae Petitioner
versus

StateofPunjabo ae Respondent

CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN

Keke

Present :- Mr. Charan Jit Sharma, Advocate
for the petitioner.

Mr. Mohit Chaudhary, AAG, Punjab.

Keke

PANKAJ JAIN, J. (ORAL)

Learned counsel for the petitioner states that he does not want to press this petition at this stage. Allowed as prayed for.

Dismissed as not pressed at this stage.

(PANKAJ JAIN ) JUDGE 22.11.2022 Pooja sharma-I Whether speaking/reasoned Yes

Whether Reportable : No

POOJA SHARMA

2022.11.22 18:03

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

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