Kiran vs State Of Punjab And Others
2024 Latest Caselaw 2048 P&H

Punjab-Haryana High Court

Kiran vs State Of Punjab And Others on 30 January, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                  2024:PHHC: 012126




                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

                      117                                       CRWP-849-2024
                                                                Date of Decision:-30.01.2024

                      KIRAN                                                   ......PETITIONER(S)
                                                             VERSUS

                      STATE OF PUNJAB AND ORS                                 ....RESPONDENT(S)



                      CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

                      Present:          Mr. Jaswinder Singh Rana, Advocate
                                        for the petitioner.

                                        Mr. Kirat Singh Sidhu, DAG, Punjab.

                                        ****

                      JASJIT SINGH BEDI, J. (Oral)

After arguing for some time, the learned counsel for the

petitioner seeks permission to withdraw the present petition with liberty to

avail alternative remedies in accordance with law.

The present petition is ordered to be dismissed as withdrawn

with the liberty as aforesaid.

(JASJIT SINGH BEDI) JUDGE 30.01.2024 KUSUM

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

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