Pargat Singh vs State Of Punjab
2024 Latest Caselaw 1935 P&H

Citation : 2024 Latest Caselaw 1935 P&H
Judgement Date : 29 January, 2024

Punjab-Haryana High Court

Pargat Singh vs State Of Punjab on 29 January, 2024

SANDEEP SETHI
2024.01.30 16:56

2024:PHHC:011667

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(225)
CRM-M-2553-2024
Date of Decision:-29.01.2024
Pargat Singh
becca Petitioner
Versus
The State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Sanjeev K. Virk, Advocate for the petitioner.
Mr. P.S. Grewal, DAG, Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. After arguing vehemently on the merits of the case, learned

counsel for the petitoiner prays for withdrawal of the present petition.

2. In light of above, the present petition is dismissed as

withdrawan without expressing any opinion on the merits of the case.

(ALOK JAIN) JUDGE January 29, 2024.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and authenticity of this order/judgment

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