Kulwinder Singh vs State Of Punjab
2024 Latest Caselaw 6634 P&H

Punjab-Haryana High Court

Kulwinder Singh vs State Of Punjab on 22 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 041858

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             210                                        CRM-M-13953-2024
                                                        Date of decision: 22.03.2024

             KULWINDER SINGH                                                    .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB                                                  ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Ms. Gurdeep Kaur, Advocate
                                      for the petitioner(s).

                                      Mr. Harkanwar Jeet Singh, AAG, Punjab.

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

After arguing for some time, the learned counsel for the

petitioner seeks permission to withdraw the present petition, at this stage.

The present petition is ordered to be dismissed as withdrawn, at

this stage.

(JASJIT SINGH BEDI) JUDGE 22.03.2024 Kusum

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

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