Sanjeev Kumar vs State Of Haryana And Another
2024 Latest Caselaw 13402 P&H

Punjab-Haryana High Court

Sanjeev Kumar vs State Of Haryana And Another on 1 August, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             121                                       CRM-M-36092-2020 (O&M)
                                                       Date of decision: 01.08.2024

             SANJEEV KUMAR                                                      .... PETITIONER(S)

                                                             VERSUS

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

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Diwan S. Adlakha, Advocate
                                      for the petitioner(s).

                                      Mr. Parveen Kumar Aggarwal, DAG, Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioner seeks permission to

withdraw the present petition with liberty to raise all the grounds raised

herein before the Trial Court at the appropriate stage.

The present petition is ordered to be dismissed as withdrawn,

with the liberty aforesaid.

All the pending miscellaneous applications, if any, stand

disposed of.

(JASJIT SINGH BEDI) JUDGE 01.08.2024 Kusum

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

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