Sahil vs State Of Haryana
2023 Latest Caselaw 16626 P&H

                                                                                    2023:PHHC:125067

            215
                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                               AT CHANDIGARH

                                                                                 CRM-M-47048-2023
                                                                           Date of decision: 22.09.2023

            SAHIL
                                                                                           ...Petitioner

                                                         VERSUS

            STATE OF HARYANA
                                                                                         ...Respondent

            CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

            Present:-              Mr. Manoj Chahal, Advocate
                                   for the petitioner.

                                   Mr. Vishal Kashyap, DAG, Haryana.

                                         ****

            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Dismissed as withdrawn at this stage.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