Balwinder Singh Sohal vs State Of Punjab And Others
2024 Latest Caselaw 1776 P&H

Punjab-Haryana High Court

Balwinder Singh Sohal vs State Of Punjab And Others on 25 January, 2024

                                                                                      2024:PHHC:010359

               CWP-22407-2023                                                                    -1-

               109

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                          CWP-22407-2023
                                                                          Date of Decision: 25.01.2024


               Balwinder Singh                                                             ....Petitioner



                                                               Versus



               State of Punjab and others                                               ....Respondents


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Manpreet S. Longia, Advocate
                                         for the petitioner.



               HARSH BUNGER, J. (Oral)

1. Petitioner (Balwinder Singh) has filed the instant Writ Petition

under Articles 226/227 of the Constitution of India seeking a writ in the

nature of Certiorari for quashing the chargesheet dated 15.10.2015

(Annexure P-2) and inquiry report dated 17.04.2018 (Annexure P-3) and

order dated 25.02.2020 (Annexure P-4) passed by respondent No.2.

2. Mr. Manpreet S. Longia, Advocate appears and files

Vakalatnama on behalf of the petitioner in Court today, which is taken on

record, subject to all just exceptions.

3. At the outset, learned counsel for the petitioner submits that

there are certain inadvertent errors in the instant Writ Petition and prays that

he may be permitted to withdraw the same with liberty to file a fresh one

with the same cause of action.

authenticity of this document/judgment

2024:PHHC:010359

4. In view of the above, the instant Writ Petition is dismissed as

withdrawn with the liberty aforesaid.

5. All pending application(s), if any, shall also stand closed.

               25.01.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

               Whether speaking/reasoned:                          Yes/No
               Whether reportable:                                 Yes/No

authenticity of this document/judgment