Amar Bawa And Ors vs State Of Punjab And Anr
2024 Latest Caselaw 8607 P&H

Punjab-Haryana High Court

Amar Bawa And Ors vs State Of Punjab And Anr on 23 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 055057

                                               (Through Video Conferencing)
                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             271                                        CRM-M-4446-2016 (O&M)
                                                        Date of decision: 23.04.2024

             AMAR BAWA AND ORS.                                              .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB AND ANR.                                           ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Sandeep Wadhawan, Advocate
                                      for the petitioner(s).

                                      Mr. Harkanwar Jeet Singh, AAG, Punjab.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

As the compromise has been arrived at between the parties, the

learned counsel for the petitioner(s) seeks permission to withdraw the

present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 23.04.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD