Balwinder Singh And Others vs State Of Punjab And Others
2023 Latest Caselaw 15552 P&H

2023:PHHC: 118905

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
106
CRR_No.2001 of 2023
DATE OF DECISION ; 11" SEPTEMBER , 2023

Balwinder Singh & others
.... Petitioners

Versus

State of Punjab & another
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

RREKRKSE

Present: Mr. T.P.S. Makkar, Advocate for the petitioners.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

1. This is the petition under Section 401 of the Code of Criminal Procedure filed by the petitioners for impugning the order dated 18.07.2023 whereby the Additional Sessions Judge, Bathinda has framed the charges in file No.40 dated 19.08.2013 bearing criminal complaint NO.COMI 69 of 2019 under Sections 307, 332, 323, 353, 186, 148 & 149 IPC against the petitioners as well as the co-accused.

2. The counsel for the petitioners seeks permission to withdraw the present petition, with liberty to avail all the legally available pleas

before the trial court during the trial.

3. Dismissed as withdrawn, with liberty as aforesaid.

11™ September , 2023 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.09.11 17:24

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