Naseeb Singh vs State Of Haryana
2024 Latest Caselaw 9305 P&H

Punjab-Haryana High Court

Naseeb Singh vs State Of Haryana on 30 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 059074


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             210                                        CRM-M-9245-2024
                                                        Date of decision: 30.04.2024

             NASEEB SINGH                                                    .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Rao Ajender Singh, Advocate
                                      for the petitioner(s).

                                      Mr. Kanwar Sanjiv Kumar, Asstt. A.G., Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

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The present petition is ordered to be dismissed as withdrawn.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 30.04.2024 Kusum

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

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