Anil Kumar vs State Of Haryana
2024 Latest Caselaw 20291 P&H

Punjab-Haryana High Court

Anil Kumar vs State Of Haryana on 14 November, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                  Neutral Citation No:=2024:PHHC:149134




131
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                          CRR-2272-2024 (O&M)
                          DATE OF DECISION: 14.11.2024

      ANIL KUMAR          ...PETITIONER

                   Versus

      STATE OF HARYANA            ... RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:     Mr. M.S. Kundu, Advocate for the petitioner(s).

             Mr. Chetan Sharma, DAG, Haryana.


        ***
SANDEEP MOUDGIL, J (ORAL)

This petition has been filed for setting aside the impugned

judgment and order dated 11.05.2017 passed by Presiding Officer,

Special Environment Court, Kurukshetra and judgment dated

24.09.2024 passed by Addl. Sessions Judge, Kurukshetra.

After arguing for some time, learned counsel for the

petitioner prays for withdrawal of the instant case.

Allowed as prayed for.

Dismissed as withdrawn.

(SANDEEP MOUDGIL) JUDGE 14.11.2024 anuradha Whether speaking/reasoned Yes/No Whether reportable Yes/No

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