Vikram Singh Alias Laddi vs State Of Punjab
2023 Latest Caselaw 16624 P&H

                                                                                    2023:PHHC:125048

            213
                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                               AT CHANDIGARH

                                                                                 CRM-M-46967-2023
                                                                           Date of decision: 22.09.2023

            VIKRAM SINGH ALIAS LADDI
                                                                                           ...Petitioner

                                                         VERSUS

            STATE OF PUNJAB
                                                                                         ...Respondent

            CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

            Present:-              Mr. A. S. Barnala, Advocate for
                                   Mr. Ritesh Pandey, Advocate
                                   for the petitioner.

                                   Mr. Sarabjit Singh Cheema, DAG, Punjab.

                        ****
            JASGURPREET SINGH PURI, J. (Oral)

After arguing for some time, learned counsel for the petitioner

prays for withdrawal of the present petition at this stage.

Dismissed as withdrawn at this stage.

(JASGURPREET SINGH PURI) 22.09.2023 JUDGE M.Sikka

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

MAMTA 2023.09.25 16:55 I attest to the accuracy and integrity of this order/judgment