Jaswinder Singh And Another vs State Of Punjab And Others
2024 Latest Caselaw 5877 P&H

Punjab-Haryana High Court

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

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 036646


                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             267                                        CRM-M-9002-2022
                                                        Date of decision: 14.03.2024

             JASWINDER SINGH AND ANOTHER                                        .... PETITIONER(S)

                                                             VERSUS

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

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Naresh Kaushik, Advocate
                                      for the petitioner(s).

                                      Mr. Mohit Saroha, AAG, Punjab.

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

As the offence under Section 306 cannot be compounded, the

learned counsel for the petitioner(s) seeks permission to withdraw the

present petition.

Ordered accordingly.

(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