Paramjit Singh Alias Pamma vs State Of Punjab
2024 Latest Caselaw 1921 P&H

Punjab-Haryana High Court

Paramjit Singh Alias Pamma vs State Of Punjab on 29 January, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 011408




                                      THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                  CHANDIGARH

                      241                                      CRM-M-3288-2024
                                                               Date of Decision:-29.01.2024

                      PARAMJIT SINGH @ PAMMA                                ......PETITIONER(S)
                                                            VERSUS

                      STATE OF PUNJAB                                       ....RESPONDENT(S)

                      CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

                      Present:         Mr. Prateek Pandit, Advocate
                                       for the petitioner.

                                       Mr. Harkanwar Jeet Singh, AAG, Punjab.

                                       ****

                      JASJIT SINGH BEDI, J. (Oral)

After arguing for some time, the learned counsel for the

petitioner wishes to withdraw the present petition, at this stage.

The present petition is ordered to be dismissed as withdrawn,

at this stage.

(JASJIT SINGH BEDI) JUDGE 29.01.2024 KUSUM

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

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