Ravi Singh vs State Of Punjab
2023 Latest Caselaw 3965 P&H

                                                                               2023:PHHC:050511

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        205-A
                                                               CRM-M-9065-2021

                                                               Date of Decision: 12.04.2023

                        Ravi Singh
                                                                                  .... Petitioner

                                                  Versus

                        State of Punjab
                                                                                  .... Respondent

                        CORAM: HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

                        Present: -    Mr. J.S. Sandhu, Advocate for the petitioner.

                                      Mr. J.P. Ratra, Senior DAG, Punjab.

                        ASHOK KUMAR VERMA, J. (ORAL)

At the outset, learned counsel for the State on instructions

from ASI Sher Singh, submits that all the prosecution witnesses have

been examined and the trial is likely to be concluded very soon.

Learned counsel for the petitioner submits that he may be

permitted to withdraw the instant petition and prays that the trial Court

may be directed to conclude the trial expeditiously.

In view of the above, the present petition is dismissed as

withdrawn. The trial Court is directed to conclude the trial expeditiously,

but preferably within a period of 03 months from the date of receipt of

certified copy of this order.

                        12.04.2023                                 (ASHOK KUMAR VERMA)
                        rishu                                             JUDGE


                                      Whether speaking/reasoned             Yes/No

                                      Whether Reportable                    Yes/No
RISHU KATARIA
2023.04.13 13:37
I attest to the accuracy and

authenticity of this order/judgment