Abhishek vs State Of Haryana And Others
2023 Latest Caselaw 9339 P&H

                                     IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH


                          211                                            CRWP-4320-2023
                                                                         Date of Decision: 04.07.2023


                          Abhishek                                                                ......... Pe   oner
                                                                        Versus

                          State of Haryana and others                                             ......... Respondent

                          CORAM:            HON'BLE MR. JUSTICE ANOOP CHITKARA

                          Present:-         Mr. Balkar Singh, Advocate for the pe    oner.

                                            Mr. Manish Bansal, Sr. D.A.G, Haryana.

                                            Mr. Pratham Sethi, Advocate for respondent No. 5.

                                                          ****

                          ANOOP CHITKARA, J. (ORAL)

Counsel for respondent No. 5 submits that there is no reason of fear for the

pe oner from respondent No. 5, who is wife of the pe oner. He further submits that

respondents No. 1 to 4 are official respondents.

2. Given the above said statement, no further order is required to be passed in

the present pe on.

                          3.                At this stage, counsel for the pe       oner wants to withdraw the present

                          pe        on.

                          4.                Given above, the present pe          on stands disposed of having been

withdrawn. All pending miscellaneous applica ons, if any, stand disposed of.

(ANOOP CHITKARA) JUDGE 04.07.2023 Jyo -II

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

JYOTI 2023.07.05 14:01 I attest to the accuracy and integrity of this order/judgment.