Pushpinder Singh vs State Of Punjab And Another
2024 Latest Caselaw 7490 P&H

Punjab-Haryana High Court

Pushpinder Singh vs State Of Punjab And Another on 8 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 047163

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             277                                        CRM-M-19810-2023
                                                        Date of decision: 08.04.2024

               PUSHPINDER SINGH                                           .... PETITIONER(S)

                                                              VERSUS

             STATE OF PUNJAB AND ANOTHER                                  ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Vipin Mahajan, Advocate
                                      for the petitioner(s).

                                      Mr. Mohit Saroha, AAG, Punjab.

                                      Mr. Shub Karman, Advocate for the respondent No.2.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioner(s) seeks permission to

withdraw the present petition with liberty to file fresh petition, if and when

an appropriate settlement is arrived at with the victim/aggrieved Prabhdeep

Singh as well.

Ordered accordingly.

(JASJIT SINGH BEDI) JUDGE 08.04.2024 Kusum

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

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