Yog Dutt Sharma Alias Yag Dutt vs State Of Haryana
2024 Latest Caselaw 9627 P&H

Punjab-Haryana High Court

Yog Dutt Sharma Alias Yag Dutt vs State Of Haryana on 3 May, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                  2024:PHHC: 061298


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             239                                        CRM-M-56489-2023
                                                        Date of decision: 03.05.2024

             YOG DUTT SHARMA ALIAS YAG DUTT                                 .... PETITIONER(S)

                                                              VERSUS

             STATE OF HARYANA                                                  ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Vikas Bishnoi, Advocate
                                      for the petitioner(s).

                                      Mr. Kanwar Sanjiv Kumar, Asstt. A.G., Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioner seeks permission to

withdraw the present petition.

In view of the above, the present petition stands dismissed as

withdrawn.

(JASJIT SINGH BEDI) JUDGE 03.05.2024 Kusum

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

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