Manpreet Singh vs State Of Punjab
2024 Latest Caselaw 5583 P&H

Punjab-Haryana High Court

Manpreet Singh vs State Of Punjab on 12 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:035402

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         224                                              CRM-M-11486-2024 (O&M)
                                                                          Date of Decision : 12.03.2024

                         MANPREET SINGH                                                      .... Petitioner

                                                             VERSUS

                         STATE OF PUNJAB                                                   .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Karanbir Singh, Advocate for the petitioner.

                         ALKA SARIN, J. (ORAL)

1. Learned counsel for the petitioner seeks permission to withdraw

the present petition with liberty to file a fresh one with better particulars.

2. Dismissed as withdrawn with the liberty aforesaid. Pending

applications, if any, also stand disposed off.

                         12.03.2024                                             (ALKA SARIN)
                         Aman Jain                                                 JUDGE

                                    NOTE:     Whether speaking/non-speaking: Speaking
                                              Whether reportable: YES/NO







integrity of this judgment/order.