Mohinder Pal Singh vs State Of Punjab & Ors
2022 Latest Caselaw 11668 P&H

                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                    AT CHANDIGARH
                          234
                                                                               CRR-1752-2017 (O&M)
                                                                               Decided on : 19.09.2022

                          Mohinder Pal Singh
                                                                                         . . . Petitioner(s)
                                                                  Versus
                          State of Punjab and others
                                                                                      . . . Respondent(s)

                          CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                          PRESENT: Mr. Puneet Kumar Bansal, Advocate
                                   for the petitioner(s).

                                         Mr. J.S. Arora, DAG, Punjab.

                                         None for respondents No.2 & 3.
                                                               ****

                          SANJAY VASHISTH, J. (Oral)

Learned counsel for the petitioner submits that the present

petition was filed by the petitioner against the dismissal of application filed

by him under Section 319 Cr.PC. However, later on trial has been concluded

and the sole accused has been acquitted, therefore, petitioner is not willing to

pursue the present petition and prays for withdrawal of the same.

Dismissed as withdrawn.

(SANJAY VASHISTH) JUDGE September 19, 2022 J.Ram

Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

JAWALA RAM 2022.09.20 11:09 I attest to the accuracy and authenticity of this order/judgment.