Amandeep vs State Of Haryana
2024 Latest Caselaw 7860 P&H

Punjab-Haryana High Court

Amandeep vs State Of Haryana on 15 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:050276

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

                                                                   CRM-M-17034-2024 (O&M)
                                                                   Date of Decision:- 15.04.2024

                 Amandeep                                                            ... Petitioner

                                                           Versus

                 State of Haryana                                                    ... Respondent


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-            Mr. R.S.Dhull, Advocate, for the petitioner.

                                      Mr. Ramender Singh Chauhan, AAG, Haryana.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

Learned State counsel has today filed custody certificate of the

applicant. The same is taken on record.

Learned counsel for the petitioner however, requests that the

petitioner may be permitted to withdraw the instant petition with liberty to

file afresh with better particulars.

In view of the aforesaid request, the present petition is

dismissed as withdrawn with liberty aforesaid.

                 15.04.2024                                              (GURVINDER SINGH GILL)
                 mohan                                                           JUDGE
                                      Whether speaking /reasoned         Yes / No

                                      Whether Reportable                 Yes / No







integrity of this order/judgment