Jasdeep Singh vs State Of Punjab
2023 Latest Caselaw 3716 P&H

2023:PHHC:049061

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(110) CRM-M-14584-2023 (O&M)
Date of Decision: 11.04.2023
JASDEEP SINGH .-.Petitioner
VERSUS
STATE OF PUNJAB ... Respondent

CORAM: HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present: Mr. Lupil Gupta, Advocate for the petitioner.

38 OK 2K ok

VIKRAM AGGARWAL, J (QRAL)

CRM-14434-2023

For the reasons mentioned in the application, the same is allowed subject to just exceptions. Copies of zimni orders (Annexure P-8) in continuation of annexures already attached with the main petition are taken on record and exemption from filing the certified/true typed copy of the same is granted.

CRM-M-14584-2023

After arguing for some time, learned counsel for the petitioner submits that he may be permitted to withdraw the present petition. In view of the statement given by learned counsel for the

petitioner, the present petition is dismissed as having been withdrawn.

(VIKRAM AGGARWAL) JUDGE 11.04.2023 Hemant Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

HAMANT

2023.04.11 19:55

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