Dhruv vs State Of Haryana
2024 Latest Caselaw 10670 P&H

Punjab-Haryana High Court

Dhruv vs State Of Haryana on 2 July, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             233                                        CRM-M-16065-2024
                                                        Date of decision: 02.07.2024

             DHRUV                                                              .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Anirudh Singh Shera, Advocate
                                      for the petitioner(s).

                                      Mr.Vishal Kashyap, DAG, Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

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The present petition is ordered to be dismissed as withdrawn, at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 02.07.2024 Kusum

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

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