Brijesh vs State Of Haryana
2024 Latest Caselaw 136 P&H

Punjab-Haryana High Court

Brijesh vs State Of Haryana on 5 January, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2023:PHHC: 000503

                                      THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                  CHANDIGARH

                      208                                         CRM-M-16621-2023
                                                                  Date of Decision:-05.01.2024
                      BRIJESH
                                                                         ......PETITIONER(S)

                                                           VERSUS
                      STATE OF HARYANA
                                                                         ......RESPONDENT(S)

                      CORAM:          HON'BLE MR. JUSTICE JASJIT SINGH BEDI

                      Present:        Mr. Randeep S. Dhull, Advocate
                                      for the petitioner(s).

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

                                      ****
                      JASJIT SINGH BEDI, J. (Oral)

Status report has been filed on behalf of respondent-State by

the learned State counsel by way of an affidavit of Shamsher Singh, HPS,

Deputy Superintendent of Police, City Jhajjar, District Jhajjar and the same

is taken on record.

After arguing for some time, the learned counsel for the

petitioner wishes to withdraw the present petition with liberty to file a fresh

one after first approaching the Trial Court at the first instance as two co-

accused have been granted the concession of bail by the trial Court after the

instant petition came to be filed.

The present petition is ordered to be dismissed as withdrawn

with the liberty aforesaid.

(JASJIT SINGH BEDI) JUDGE 05.01.2024 KUSUM

Whether speaking/reasoned Yes/No

Whether Reportable Yes/No

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