Ankit @ Baba vs State Of Haryana
2024 Latest Caselaw 8975 P&H

Punjab-Haryana High Court

Ankit @ Baba vs State Of Haryana on 26 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 057243


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             218                                         CRM-M-14223-2024
                                                         Date of decision : 26.04.2024

             ANKIT @ BABA                                                     .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA                                                 ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Aditya Partap, Advocate and
                                      Mr. Sumit Mani, Advocate for
                                      Mr. R.S. Randhawa, Advocate
                                      for the petitioner(s).

                                      Mr. Rajiv Goel, DAG, Haryana.


                                      ****

             JASJIT SINGH BEDI, J. (Oral)

Reply has been filed on behalf of respondent-State by the

learned State counsel by way of an affidavit of Subhash Chander, HPS,

Deputy Superintendent of Police, Charkhi Dadri and the same is taken on

record.

After arguing at length, 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The present petition is ordered to be dismissed as withdrawn.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 26.04.2024 Kusum

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

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