Sunil vs State Of Haryana
2024 Latest Caselaw 10964 P&H

Punjab-Haryana High Court

Sunil vs State Of Haryana on 5 July, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             202                                        CRM-M-29069-2024
                                                        Date of decision: 05.07.2024

             SUNIL                                                            .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Atul Lakhanpal, Sr. Advocate with
                                      Mr. Arvindpal Singh Grover, Advocate
                                      for the petitioner(s).

                                      Mr. Manish Dadwal, AAG, Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

Mr. Deepak, Advocate has appeared and filed his vakalatnama

on behalf of the complainant today in the Court and the same is taken on

record.

The learned Senior counsel for the petitioner seeks permission

to withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 05.07.2024 Jitesh/Kusum

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

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