Vikas Bajaj vs State Of Punjab
2024 Latest Caselaw 7878 P&H

Punjab-Haryana High Court

Vikas Bajaj vs State Of Punjab on 15 April, 2024

                                        Neutral Citation No:=2024:PHHC:050398




327                                              Neutral Citation No.2024:PHHC:050398
CRM-M-40338-2023                                  -1-


         IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

                                                 CRM-M-40338-2023
                                                 Date of decision: 15.04.2024


VIKAS BAJAJ                                                ....Petitioner

                              Versus

STATE OF PUNJAB                                            ....Respondent


CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY

Present:-      Mr. Rishabh Chaudhary, Advocate for
               Mr. Madhur Panwar, Advocate
               for the petitioner.

               Mr. Japjot Singh, AAG, Punjab.
                            .....

SANJIV BERRY, J. (ORAL)

Learned counsel for the petitioner seeks withdrawal of the

present petition at this stage as the petitioner has since been acquitted by

learned Trial Court vide judgment dated 11.12.2023.

2. Dismissed as withdrawn at this stage.

(SANJIV BERRY) 15.04.2024 JUDGE puneet

i) Whether speaking/reasoned? Yes/No

ii) Whether reportable? Yes/No

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