Prince vs State Of Punjab And Another
2023 Latest Caselaw 20012 P&H

REENA
2023.11.17 19:02

2023:PHHC:146150
121

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-57816 of 2023
Date of Decision: November 17, 2023

Prince
desees Petitioner
versus

State of Punjab and another
eee Respondents

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

kK

Present:- Mr. Krishan Kanha, Advocate for
Mr. N.S. Lucky, Advocate
for the petitioner

Ms. Navreet K. Barnala, AAG Punjab

36 2 2

Harpreet Singh Brar, J. (Oral)

1. Learned counsel for the petitioner wishes to withdraw the present petition and confines his prayer to the extent that the learned trial Court may be directed to expedite the trial as even after passing of more than three years not even a single prosecution witness has been examined.

2. Keeping in view the limited prayer made by learned counsel for the petitioner, learned trial Court is directed to expedite the trial and conclude the same preferably within six months.

3, Dismissed as withdrawn.

(HARPREET SINGH BRAR) JUDGE November 17, 2023

reena

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

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

Chandigarh