Mandeep Singh @ Mani vs State Of Punjab And Another
2024 Latest Caselaw 9128 P&H

Punjab-Haryana High Court

Mandeep Singh @ Mani vs State Of Punjab And Another on 29 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 057916


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             279                                        CRM-M-6512-2024
                                                        Date of decision: 29.04.2024

             MANDEEP SINGH @ MANI                                               .... PETITIONER(S)

                                                               VERSUS

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

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. P.K.S. Phoolka, Advocate
                                      for the petitioner(s).

                                      Mr. Baljinder Singh, DAG, Punjab.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

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The present petition is ordered to be dismissed as withdrawn.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