Joginder Singh vs State Of Punjab And Others
2023 Latest Caselaw 21384 P&H

Punjab-Haryana High Court

Joginder Singh vs State Of Punjab And Others on 7 December, 2023

SANDEEP SETHI
2023.12.11 10:24

2023:PHHC:156474

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(111)
CRM-M-61703-2023
Date of Decision:-07.12.2023
Joginder Singh
becca Petitioner
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Rishu Garg, Advocate for the petitioner.
Mr. Siddharth Attri, AAG, Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. After arguing vehemently on the merits of the case, learned

counsel for the petitioner prays for withdrawal of the present petition with liberty to approach the Court of competent jurisdiction by invoking provisions of Section 156 (3) of Cr.P.C. and raise all the pleas agitated in the present petition.

2. In light of the above, without expressing any opinion on the

merits, the present petition is dismissed as withdrawn with the aforesaid

liberty.

(ALOK JAIN) JUDGE December 07, 2023.

Sandeep

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

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