Naim Sheikh vs State Of Haryana
2024 Latest Caselaw 6392 P&H

Punjab-Haryana High Court

Naim Sheikh vs State Of Haryana on 20 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 040340


                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             249                                        CRM-M-13499-2024
                                                        Date of decision: 20.03.2024

             NAIM SHEIKH                                                        .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Anmol Partap Singh Maan, Advocate and
                                      Mr. Rishav Soni, Advocate
                                      for the petitioner(s).

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

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

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The present petition is ordered to be dismissed as withdrawn.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) 20.03.2024 JUDGE Kusum

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

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