Sagar vs State Of Punjab
2024 Latest Caselaw 5742 P&H

Punjab-Haryana High Court

Sagar vs State Of Punjab on 13 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                           2024:PHHC: 036112

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             233                                        CRM-M-12002-2024
                                                        Date of decision: 13.03.2024

             SAGAR                                                              .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB                                                    ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

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

                       ****
             JASJIT SINGH BEDI, J. (Oral)

After arguing for some time, the learned counsel for the

petitioner(s) seeks permission to withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 13.03.2024 Kusum

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

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