Ajay Alias Kishori vs State Of Haryana
2024 Latest Caselaw 10965 P&H

Punjab-Haryana High Court

Ajay Alias Kishori 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

             206                                        CRM-M-30421-2024
                                                        Date of decision: 05.07.2024

             AJAY ALIAS KISHORI                                              .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Nonish Kumar, Advocate
                                      for the petitioner(s).

                                      Mr. Manish Dadwal, AAG, Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The learned 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The present petition is ordered to be dismissed as withdrawn.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