Yogi Shankar Nath vs State Of Punjab And Ors
2024 Latest Caselaw 9550 P&H

Citation : 2024 Latest Caselaw 9550 P&H
Judgement Date : 2 May, 2024

Punjab-Haryana High Court

Yogi Shankar Nath vs State Of Punjab And Ors on 2 May, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

ASHISH
2024.05.07 14:01

116 2024:PHHC:061076
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-21692-2024 (O&M)
Date of Decision: 02.05.2024

Yogi Shankar Nath .....Petitioner
Versus
State of Punjab and others .....Respondents

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Ms. Navjot Kaur, Advocate

for the petitioner.

36 2k 3k ie 3

PANKAJ JAIN, J. (QRAL) CRM-18965-2024

Allowed as prayed for.

CRM-M-21692-2024

After arguing for some time, counsel for the petitioner prays for permission to withdraw this petition with liberty to avail alternate remedy available as per law.

Allowed as prayed for. Dismissed as withdrawn with liberty

as prayed for.

(PANKAJ JAIN ) May 02, 2024 JUDGE ashish

Whether speaking/reasoned _ : Yes/No Whether reportable : Yes/No

| attest to the accuracy and integrity of this judgment/order

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