Mani @ Foji vs State Of Punjab
2024 Latest Caselaw 7226 P&H

Punjab-Haryana High Court

Mani @ Foji vs State Of Punjab on 4 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 045748

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             231                                        CRM-M-15406-2024
                                                        Date of decision: 04.04.2024

             MANI @ FOJI                                                        .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB                                                    ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Mayank Yadav, Advocate for
                                      Mr. S.K. Yadav, Advocate
                                      for the petitioner(s).

                                      Mr. Harkanwar Jeet Singh, AAG, Punjab.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The learned counsel appearing on behalf of the petitioner(s)

seeks permission to withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

                                                                       (JASJIT SINGH BEDI)
             04.04.2024                                                    JUDGE
             Kusum


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

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