Sohan Lal vs State Of Punjab
2023 Latest Caselaw 21165 P&H

Punjab-Haryana High Court

Sohan Lal vs State Of Punjab on 5 December, 2023

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                     2023:PHHC: 155039


                                      THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                      230                                      CRM-M-59998-2023
                                                               Date of Decision:-05.12.2023


                      SOHAN LAL
                                                                              ......PETITIONER(S)

                                                              VERSUS

                      STATE OF PUNJAB
                                                                              ......RESPONDENT(S)


                      CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

                      Present:           Mr. Ajaivir Singh, Advocate
                                         for the petitioner(s).

                                         Mr. Harkanwar Jeet Singh, AAG, Punjab.

                                         ******

                      JASJIT SINGH BEDI, J. (Oral)

After arguing for some time, the learned counsel for the

petitioner seeks permission to withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 05.12.2023 KUSUM

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

authenticity of this order/judgment Punjab & Haryana High Court, CHD