Baldev Singh vs State Of Haryana And Others
2024 Latest Caselaw 7736 P&H

Punjab-Haryana High Court

Baldev Singh vs State Of Haryana And Others on 10 April, 2024

SANDEEP SETHI
2024.04.19 00:48

2024:PHHC:048959
CRWP-2693-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(117)
CRWP-2693-2024 (O&M)
Date of Decision:-10.04.2024
Baldev Singh
beeeee Petitioner
Versus
State of Haryana and others
beeeee Respondents

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

36 2 2 2k

Present: Mr. L.M. Barara, Advocate for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.

3K 2k 2 3k

ALOK JAIN, J. (Oral)

CRM-W-429-2024

For the reasons recorded in the application for placing on record copy of the medical reports dated 11.11.2023 as Annexure P-4, the same is allowed.

Annexure P-4 is taken on record subject to just exceptions.

CRWP-2693-2024

1. The present petition is for grant of protection of life and liberty of the petitioner and his family members from the hands of private respondent Nos.4 to 10.

2. Learned counsel for the petitioner, after vehemently arguing on the merits of the case, submits that all his arguments be kept open and he

be permitted to withdraw the present petition to enable him to raise the

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2024:PHHC:048959 CRWP-2693-2024

same in appropriate proceedings, in accordance with law.

3. Ordered accordingly.

4. In light of the above, the present petition is dismissed as

withdrawn without expressing any opinion on the merits of the case.

(ALOK JAIN) JUDGE April 10, 2024.

Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2024.04.19 00:48

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