Gaurav Alias Gauri vs State Of Haryana And Anr
2024 Latest Caselaw 259 P&H

Punjab-Haryana High Court

Gaurav Alias Gauri vs State Of Haryana And Anr on 8 January, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                      2023:PHHC: 001128

                                      THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                      242                                      CRA-S-3810-2023 (O&M)
                                                               Date of Decision:-08.01.2024

                      GAURAV ALIAS GAURI                                       ......PETITIONER(S)

                                                              VERSUS

                      STATE OF HARYANA AND ANR.                                ....RESPONDENT(S)

                      CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

                      Present:           Mr. Prateek Rathee, Advocate
                                         for the petitioner(s).

                                         Mr. Rajiv Goel, DAG, Haryana.

                                         ******

                      JASJIT SINGH BEDI, J. (Oral)

CRM-53819-2023

This application has been filed under Section 5 of Limitation Act seeking condonation of delay of 202 days in filing the appeal.

Prayer made in this application is accepted, subject to all just exceptions and delay of 202 days in filing the appeal is hereby condoned.

Application stands disposed of. CRA-S-3810-2023

Status report has been filed on behalf of respondent-State by the learned State counsel by way of an affidavit of Pawan Kumar, HPS, Deputy Superintendent of Police, Rewari, District Rewari and the same is taken on record.

After arguing for some time, the learned counsel for the petitioner seeks permission 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The present petition is ordered to be dismissed as withdrawn at this stage.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 08.01.2024 KUSUM

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

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