Zabir Alias Kala vs State Of Haryana
2024 Latest Caselaw 9127 P&H

Punjab-Haryana High Court

Zabir Alias Kala vs State Of Haryana on 29 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 057927


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             222                                        CRM-M-11317-2024
                                                        Date of decision: 29.04.2024

             ZABIR ALIAS KALA                                                   .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Pranshul Dhull, Advocate and
                                      Ms. Mamta Wadhwa, Advocate
                                      for the petitioner.

                                      Mr. Kanwar Sanjiv Kumar, Asstt. A.G., 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 Pardeep Khatri, HPS,

Deputy Superintendent of Police, Punhana, District Nuh and the same is

taken on record.

The learned counsel for the petitioner wishes to withdraw the

present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 29.04.2024 Kusum

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

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