Seema Rani Deol@Seema Rani vs State Of Punjab Through Drugs ...
2023 Latest Caselaw 14124 P&H

Citation : 2023 Latest Caselaw 14124 P&H
Judgement Date : 24 August, 2023

Punjab-Haryana High Court

Seema Rani Deol@Seema Rani vs State Of Punjab Through Drugs ... on 24 August, 2023

116 2023:PHHC:110798

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.21025 of 2023
Date of Decision: 24.08.2023
Seema Rani Deol @ Seema Rani ..... Petitioner
Versus

State of Punjab ....Respondent

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Mr. B.S. Bhalla, Advocate

for the petitioner.
KEK

PANKAJ JAIN, J. (ORAL)

Present petition has been filed under Section 482 Cr.P.C. impugning order dated 17.12.2022 (Annexure P-14) passed by Chief Judicial Magistrate, Moga, whereby the petitioner has been declared as proclaimed person in a complaint case.

At the outset, counsel for the petitioner submits that he wishes to withdraw this petition at this stage.

Dismissed as withdrawn at this stage.

Pending application(s), if any, shall also stand disposed of.

( PANKAJ JAIN ) JUDGE August 24, 2023 ashish Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

ASHISH

2023.08.24 14:42

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