Kawaljeet Singh Alias Karan vs State Of Punjab
2024 Latest Caselaw 7492 P&H

Punjab-Haryana High Court

Kawaljeet Singh Alias Karan vs State Of Punjab on 8 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                  2024:PHHC: 047176

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             117                                        CRA-S-1389-2024
                                                        Date of decision: 08.04.2024

             KAWALJEET SINGH ALIAS KARAN                                   .... APPELLANT(S)

                                                               VERSUS

             STATE OF PUNJAB                                             ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Shiv Kumar, Advocate
                                      for the appellant(s).

                                      Ms. Ramta K. Chaudhary, DAG, Punjab.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

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

withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

(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