Tejinderpal Singh @ Tejinder vs State Of Punjab
2023 Latest Caselaw 21604 P&H

Punjab-Haryana High Court

Tejinderpal Singh @ Tejinder vs State Of Punjab on 11 December, 2023

SANDEEP SETHI
2023.12.12 09:56

2023:PHHC:157919

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(207)
CRM-M-44565-2023
Date of Decision:-11.12.2023

Tejinderpal Singh @ Tejinder

becca Petitioner
Versus
State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. L.S. Sekhon, Advocate for the petitioner.
Mr. Kamalpreet Bawa, AAG, Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. Custody certificate filed by the learned State counsel is taken on record.

2. At the outset, learned State counsel submits that 09 out of 12 witnesses have been examined and the trial is at the fag end.

3. Faced with the above, learned counsel for the petitioner does not press the present petition.

4. In light of the above, the present petition stands dismissed as

not pressed without commenting on the merits of the case, at this stage.

(ALOK JAIN) JUDGE December 11, 2023.

Sandeep

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

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