Harbans Singh vs State Of Punjab And Others
2024 Latest Caselaw 6398 P&H

Punjab-Haryana High Court

Harbans Singh vs State Of Punjab And Others on 20 March, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

CRM-M-54680-2019 2024:PHHC:040467

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

246 CRM-M-54680-2019
DATE OF DECISION: 20.03.2024

HARBANS SINGH «PETITIONER

Versus

STATE OF PUNJAB AND OTHERS .- RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present: Mr. Shahid Anwer Chaudhary, Advocate for the petitioner(s).

Mr.J.S. Rattu, DAG, Punjab.

Mr. Sahil, Advocate for Mr. Nitin Kaushal, Advovate for respondent No. 5.

3K 2k

SANDEEP MOUDGIL, J (QRAL)

Prayer in the petition filed under Section 482 of the Code of Criminal Procedure, 1973 is for directing the respondents to ensure the safety and security of the petitioner so that he can execute the work allotted to him as per the work order dated 20.11.2019 (Annexure P-1) and to take action upon the applications (Annexure P-3 to P-5) moved by him.

Learned counsel for the petitioner seeks withdrawal of the case stating that the petition has become infructuous.

Dismissed as withdrawn.

(SANDEEP MOUDGIL) JUDGE 20.03.2024 anuradha Whether speaking/reasoned Yes/No sora Whether reportable Yes/No 2024.03.22 10:04 | attest to the accuracy and

authenticity of this order/judgment Chandigarh