Rajwinder Singh @ Raju vs State Of Punjab
2024 Latest Caselaw 7468 P&H

Punjab-Haryana High Court

Rajwinder Singh @ Raju vs State Of Punjab on 8 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:047524

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


                                                                   CRM-M-16104-2024 (O&M)
                                                                   Date of Decision:- 08.04.2024


                 Rajwinder Singh @ Raju                                              ... Petitioner

                                                          Versus


                 State of Punjab                                                     ... Respondent


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-            Mr. Prateek Pandit, Advocate, for the petitioner.

                                      Mr. Vinay Kumar Malhotra, DAG, Punjab.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

It has been informed by learned counsel for the petitioner that in

the instant case statement of accused in terms of Section 313 Cr.P.C. already

stands recorded. Learned counsel for the petitioner submits that he may be

permitted to withdraw the instant petition and that some direction to

expedite the trial may kindly be issued.

In view of the aforestated position, the instant petition is

dismissed as withdrawn. The trial Court is directed to take necessary steps to

conclude the trial at the earliest, preferably within less than one month from

today.

                 08.04.2024                                              (GURVINDER SINGH GILL)
                 mohan                                                           JUDGE
                                      Whether speaking /reasoned         Yes / No
                                      Whether Reportable                 Yes / No





integrity of this order/judgment