Puran Lal vs Union Of India And Other
2024 Latest Caselaw 10112 P&H

Punjab-Haryana High Court

Puran Lal vs Union Of India And Other on 9 May, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
117 LPA-1159-2024
Date of decision: 09.05.2024
PURAN LAL .. Appellant
VERSUS
UNION OF INDIA AND OTHER ...Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present: Mr. Nav Chahal, Advocate for the appellant.

He 2 ie 2

DEEPAK SIBAL, J.(OQRAL)

(1) Learned counsel for the appellant seeks to withdraw the present appeal with liberty to the appellant to take recourse to the remedy available to the appellant under Section 156 (3) Cr.P.C.

(2) Dismissed as withdrawn with liberty as prayed for.

(3) To allay the apprehension expressed on behalf of the appellant, we direct that if an application, the liberty for which has been sought and got through the instant order, is filed by the appellant the same shall be

expeditiously disposed of by the competent Court, in accordance with law.

(DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA) JUDGE May 09, 2024 Nisha Yadav Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

2024.05.13 17:17 | attest to the accuracy and authenticity of this order/judgment.