Dipesh Grover vs State Of Punjab
2024 Latest Caselaw 6718 P&H

Punjab-Haryana High Court

Dipesh Grover vs State Of Punjab on 1 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:043157

                                   In The High Court for the States of Punjab and Haryana
                                                 At Chandigarh

                                                                   CRM-M-4126-2024 (O&M)
                                                                   Date of Decision:- 01.04.2024

                 Dipesh Grover                                                       ... Petitioner

                                                           Versus

                 State of Punjab                                                     ... Respondent


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. Sant Pal Singh Sidhu, Advocate, for the petitioner.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

It has been informed that all the PWs already stand examined

and the matter is now at the stage of recording statement of accused under

the provisions of Section 313 Cr.P.C. and he may be permitted to withdraw

the instant petition. Learned counsel further submits that the petitioner does

not intend to lead any evidence in his defence and that even in case any

evidence is to be led it shall be led in the shortest possible time and that

some directions may be issued for expeditious disposal of the trial.

In view of the aforestated submission, the instant petition is

dismissed as withdrawn with a direction to the trial Court to take all

necessary steps, as may be possible, so that the trial is concluded at the

earliest. It is directed that as and when evidence is concluded by the accused

the trial shall be concluded within 15 days thereafter.

                 01.04.2024                                              (GURVINDER SINGH GILL)
                 mohan                                                           JUDGE
                                      Whether speaking /reasoned         Yes / No

                                      Whether Reportable                 Yes / No




integrity of this order/judgment