Rahul @ Kali vs State Of Punjab
2024 Latest Caselaw 8006 P&H

Punjab-Haryana High Court

Rahul @ Kali vs State Of Punjab on 16 April, 2024

                                      Neutral Citation No:=2024:PHHC:050710



                                                                    2024:PHHC:050710


103-2        IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


                                                   CRA-S-1494-2024 (O&M)
                                                   Date of decision: 16.04.2024


Rahul @ Kali                                                        ....Appellant

                                     Versus

State of Punjab                                                     ...Respondent


CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR

Present:     Mr. Varun Sharma, Advocate
             for the appellant.

             Mr. Subhash Godara, Addl.A.G., Punjab.

HARPREET SINGH BRAR, J. (ORAL)

Learned counsel for the appellant wishes to withdraw the present

appeal on the ground that the appeal filed by the appellant against the impugned

judgment of conviction is already registered vide CRA-S-1490-2024 and due to

inadvertence, the present appeal has been filed.

In view of the above, dismissed as withdrawn.

Pending miscellaneous application(s), if any, shall also stand

disposed of as withdrawn.

(HARPREET SINGH BRAR) JUDGE 16.04.2024 Neha

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

1 of 1