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Mahipal vs State Of Haryana
2023 Latest Caselaw 19344 P&H

Citation : 2023 Latest Caselaw 19344 P&H
Judgement Date : 7 November, 2023

Punjab-Haryana High Court
Mahipal vs State Of Haryana on 7 November, 2023
SANDEEP SETHI
2023.11.14 13:15

2023:PHHC:141493

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(101)
CRM-M-53296-2023
Date of Decision:-07.11.2023
Mahipal
becca Petitioner
Versus
State of Haryana
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Sharad Choudhary, Advocate for the petitioner.
Mr. Anmol Malik, DAG, Haryana.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. Mr. R.A. Sheoran, Advocate, has put in appearance on behalf

of the complainant and filed his vakalatnama, which is taken on record.

2. After arguing on merits at length, learned counsel for the

petitioner prays for withdrawal of the present petition.

3. 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withdrawn without expressing any opinion on the merits of the case.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 November 07, 2023.

sandeep

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

| attest to the accuracy and integrity of this Order/Judgment

 
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