Mohinder Pal vs State Of Punjab And Others
2023 Latest Caselaw 2078 P&H

 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                     CRM-M-46125-2018 (O & M)
                     Date of decision: 31.01.2023
Mohinder Pal                                                      ... Petitioner(s)

           V/s

State of Punjab and ors.                                          ...Respondent(s)


CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

Present:     Mr. Malkiat Singh, Advocate,
             for Mr. R.S. Bajaj, Advocate, the petitioner(s).

             Mr. Maninder Singh Bajwa, DAG, Punjab.

             Mr. Kanwal Goel, Advocate,
             for respondents No.2 and 3.


             *****

JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioner submits that he wishes to

withdraw the present petition as the main accused already stands acquitted

vide judgment dated 25.04.2019 passed by the Chief Judicial Magistrate

(NRI Court), Jalandhar.

In view of the above, the present petition is ordered to be

dismissed as withdrawn.

                                                ( JASJIT SINGH BEDI)
January 31, 2023                                       JUDGE
sukhpreet

                     Whether speaking/reasoned         : Yes/No
                     Whether reportable                : Yes/No




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