Paramjit Singh Alias Paramjeet Singh ... vs State Of Punjab
2024 Latest Caselaw 825 P&H

Punjab-Haryana High Court

Paramjit Singh Alias Paramjeet Singh ... vs State Of Punjab on 15 January, 2024

SANDEEP SETHI
2024.01.20 11:27

2024:PHHC:004767

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(219)
CRM-M-27377-2023
Date of Decision:-15.01.2024

Paramjit Singh @ Paramjeet Singh alias Pamma

becca Petitioner
Versus
The State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Parunjeet Singh, Advocate for the petitioner.
Mr. Kamalpreet Bawa, AAG, Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. Custody certificate filed by the learned State counsel is taken on record.

2. At the outset, learned State counsel, on instructions from ASI

Kulwant Singh, has submitted that all the prosecution witnesses have been examined and the trial is at the fag end.

3. Faced with the above, learned counsel for the petitioner does not press the present petition at this stage and prays that the trial be completed expeditiously.

4. In light of the above, without commenting upon the merits, the present petition is dismissed as withdrawn.

5. Considering the fact that the prosecution witnesses have been

examined the trial Court is requested to expedite the trial.

(ALOK JAIN) JUDGE January 15, 2024.

Sandeep

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

| attest to the accuracy and integrity of this Order/Judgment