Pujari vs State Of Punjab
2024 Latest Caselaw 6930 P&H

Punjab-Haryana High Court

Pujari vs State Of Punjab on 2 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                               2024:PHHC: 044014

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             217                                        CRM-M-62310-2023
                                                        Date of decision: 02.04.2024
             PUJARI                                                          .... PETITIONER(S)

                                                             VERSUS

             STATE OF PUNJAB                                                  ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Kunal Choksi, Advocate
                                      for the petitioner(s).

                                      Mr. Harkanwar Jeet Singh, AAG, Punjab.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

As only 02 out of 10 prosecution witnesses remain to be

examined, the learned counsel for the petitioner(s) seeks permission to

withdraw the present petition.

Ordered accordingly.

(JASJIT SINGH BEDI) JUDGE 02.04.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD