Mohit Alias Huter vs State Of Haryana
2023 Latest Caselaw 22333 P&H

Citation : 2023 Latest Caselaw 22333 P&H
Judgement Date : 19 December, 2023

Punjab-Haryana High Court

Mohit Alias Huter vs State Of Haryana on 19 December, 2023

SANDEEP SETHI
2023.12.22 09:44

. 2023:PHHC:162892

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(107)
CRM-M-63935-2023
Date of Decision:-19.12.2023
Mohit @ Huter
becca Petitioner
Versus
State of Haryana
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Alok Mittal, Advocate for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. After arguing vehemently on the merits, learned counsel for the petitioner prays for withdrawal of the present petition.

2. In light of the above, the present petition is dismissed as

withdrawn without expressing any opinion on the merits of the case.

(ALOK JAIN) JUDGE December 19, 2023.

Sandeep

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

| attest to the accuracy and authenticity of this order/judgment

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