Saurabh Sharma Alias Sebi vs State Of Haryana
2024 Latest Caselaw 6393 P&H

Punjab-Haryana High Court

Saurabh Sharma Alias Sebi vs State Of Haryana on 20 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                2024:PHHC: 040402


                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             230                                       CRM-M-56522-2023
                                                       Date of decision: 20.03.2024

             SAURABH SHARMA ALIAS SEBI                                         .... PETITIONER(S)

                                                             VERSUS

             STATE OF HARYANA                                                  ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Abhimanyu Singh, Advocate
                                      for the petitioner(s).

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

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

After arguing for some time, the learned counsel for the

petitioner(s) seeks permission to withdraw the present petition with liberty to

file a fresh petition, when all the 09 relevant prosecution witnesses are

examined.

The present petition is ordered to be dismissed as withdrawn,

with the liberty aforesaid.

(JASJIT SINGH BEDI) JUDGE 20.03.2024 Kusum

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

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