Vijay Kumar vs State Of Punjab
2024 Latest Caselaw 6763 P&H

Punjab-Haryana High Court

Vijay Kumar vs State Of Punjab on 1 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:042538

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


                                                                   CRM-M-15676-2024 (O&M)
                                                                   Date of Decision:- 01.04.2024

                 Vijay Kumar                                                         ... Petitioner

                                                           Versus

                 State of Punjab                                                     ... Respondent


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-            Mr. Rahul Arora, Advocate, for the petitioner.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

Today, at the very outset, learned counsel for the petitioner

submits that he may be permitted to withdraw the instant petition with

liberty to file afresh with better particulars.

In view of the aforesaid request, the present petition is

dismissed as withdrawn with liberty aforesaid.

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

                                      Whether Reportable                 Yes / No







integrity of this order/judgment