Sarabjot Singh And Others vs State Of Punjab And Another
2024 Latest Caselaw 5876 P&H

Punjab-Haryana High Court

Sarabjot Singh And Others vs State Of Punjab And Another on 14 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 036695

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             130                                        CRM-M-12994-2024
                                                        Date of decision: 14.03.2024

             SARABJOT SINGH AND OTHERS                                          .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB AND ANOTHER                                        ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Gaurav Vir Singh Behl, Advocate
                                      for the petitioner(s).

                                      Ms. Ramta K. Chaudhary, DAG, Punjab.

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

Mr. Matinder Brar, Advocate has appeared and filed his

vakalatnama on behalf of respondent Nos.2 to 6 today in the Court and the

same is taken on record.

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The present petition is ordered to be dismissed as withdrawn.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 14.03.2024 Kusum

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

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