Sarabjit Singh Alias Preet vs State Of Punjab
2023 Latest Caselaw 18967 P&H

             CRM-M-13234-2023                                  1            2023:PHHC: 139713


             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

             235                                        CRM-M-13234-2023
                                                        Date of decision: 02.11.2023

             SARABJIT SINGH ALIAS PREET

                                                                                 .... PETITIONER

                                                               V/S

             STATE OF PUNJAB

                                                                                 ...RESPONDENT

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI


             Present:                 Mr. Vikram Chaudhari, Sr. Advocate with
                                      Mr. Digvijay Singh, Advocate
                                      for the petitioner.

                                      Ms. Ramta K. Chaudhary, DAG, Punjab.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioner seeks permission to

withdraw the present petition as there are multiple cases pending against the

petitioner.

The present petition is ordered to be dismissed as withdrawn.

( JASJIT SINGH BEDI ) JUDGE November 02, 2023 Kusum

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

KUSUM 2023.11.03 17:53 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD