Parhlad Singh vs Sanjay Kumar And Anr
2024 Latest Caselaw 7239 P&H

Punjab-Haryana High Court

Parhlad Singh vs Sanjay Kumar And Anr on 4 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                2024:PHHC: 045553


                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             261                                       CRR-860-2022 (O&M)
                                                       Date of decision: 04.04.2024

             PARHLAD SINGH                                                     .... PETITIONER(S)

                                                             VERSUS

             SANJAY KUMAR AND ANR                                              ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Laxman Chaudhary, Advocate for
                                      Mr. Raje Ram Kaushik, Advocate
                                      for the applicant/petitioner(s).

                                      Mr. Rajiv Goel, DAG, Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioner wishes to withdraw the

present petition with liberty to approach the Sessions Court at the first

instance.

The present petition is ordered to be dismissed as withdrawn,

with the liberty aforesaid.

All the pending miscellaneous applications, if any, stand

disposed of.

                                                                      (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