Saudagar Mohd vs State Of Punjab And Others
2023 Latest Caselaw 21038 P&H

Punjab-Haryana High Court

Saudagar Mohd vs State Of Punjab And Others on 4 December, 2023

SANDEEP SETHI
2023.12.11 10:39

2023:PHHC:154360

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(252)
CRWP-8615-2023
Date of Decision:-04.12.2023
Saudagar Mohammad
beeeee Petitioner
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Mohd. Yousaf, Advocate for the petitioner.
Mr. Kamalpreet Bawa, AAG, Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. Learned counsel for the petitioners fairly submits that the

present petition be permitted to be withdrawn in light of the status report filed by the State.

2. In light of the above, the present petition is dismissed as withdrawn without expressing any opinion on the merits of the case.

3. It is made clear that filing or pendency of this petition or any order/direction passed in this petition shall not be an alibi or defence to the petitioner, in case, he is found involved in any illegal activity and/or in violation of any law qua which the competent-authorities of the State shall

take appropriate action, in accordance with law.

(ALOK JAIN) JUDGE

December 04, 2023.

Sandeep

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

| attest to the accuracy and integrity of this Order/Judgment