Rahmat Ali vs State Of Punjab And Others
2023 Latest Caselaw 20418 P&H

Punjab-Haryana High Court

Rahmat Ali vs State Of Punjab And Others on 23 November, 2023

SANDEEP SETHI
2023.11.24 10:21

2023:PHHC:149225

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(115)
CRWP-10258-2023
Date of Decision:-23.11.2023
Rahmat Ali
cecaes Petitioner

Versus

State of Punjab and others
beeeee Respondent

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3K 2k 2 3k

Present: Mr. Vishnu Dutt, Advocate for the petitioner.
Mr. Siddharth Attri, AAG, Punjab.

36 2 2 2k

ALOK JAIN, J. (Oral)

1. Learned counsel for the petitioner prays for withdrawal of the present petition.

2. Accordingly, the present petition is dismissed as withdrawn without expressing any opinion on the merits of the case.

3. It is made clear that filing or pendency of this petition or any order/direction passed in this petition shall not be an alibi or defence to the petitioner, in case, he is found involved in any illegal activity and/or in violation of any law qua which the competent-authorities of the State shall take appropriate action, in accordance with law.

(ALOK JAIN)

JUDGE November 23, 2023.

sandeep

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

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