Hari Singh And Ors vs State Of Punjab And Anr
2024 Latest Caselaw 10108 P&H

Punjab-Haryana High Court

Hari Singh And Ors vs State Of Punjab And Anr on 9 May, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             266                                        CRM-M-32463-2019
                                                        Date of decision: 09.05.2024

             HARI SINGH AND ORS.                                                .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB AND ANR.                                           ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Ms. Anu Chaudhary, Advocate and
                                      Mr. Mohd. Salim, Advocate
                                      for the petitioner(s).

                                      Ms. Guramrit Kaur, DAG, Punjab.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioners seeks permission to

withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 09.05.2024 Kusum

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

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