Manjeet vs State Of Haryana
2024 Latest Caselaw 5878 P&H

Punjab-Haryana High Court

Manjeet vs State Of Haryana on 14 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 036668

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             224                                        CRM-M-12326-2024 (O&M)
                                                        Date of decision: 14.03.2024

             MANJEET                                                            .... PETITIONER(S)
                                                               VERSUS
             STATE OF HARYANA                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Aditya Sanghi, Advocate
                                      for the petitioner(s).

                                      Mr. Kanwar Sanjiv Kumar, Asstt. A.G., Haryana.

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

Mr. Mayank Yadav, Advocate has appeared and filed

memorandum of appearance on behalf of the complainant 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, at this stage.

The present petition is ordered to be dismissed as withdrawn, at

this stage.

All pending miscellaneous applications, if any, stand disposed

of.

(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