Tejbir Singh vs State Of Punjab
2024 Latest Caselaw 18777 P&H

Punjab-Haryana High Court

Tejbir Singh vs State Of Punjab on 22 October, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

guises
2094-PRHC: 138259-DB ie
See

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

219 CRA-D-1134-2024 (O&M)
Date of decision: 22.10.2024

TEJBIR SINGH
.. Appellant
VERSUS

STATE OF PUNJAB
... Respondent

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

Present: Mr. G.S. Kaura, Advocate
for the appellant.

Mr. Rahul Jindal, AAG, Punjab.

He 2 2 2

DEEPAK SIBAL, J.(ORAL)

1. In the light of the law laid down by the Supreme Court in Judgebir Singh @ Jasbir Singh Samra @ Jasbir and others Vs. National Investigation Agency - (2023) SCC Online SC 543, learned counsel for the

appellant seeks to withdraw the present appeal.

2. Dismissed as withdrawn.

3. All pending miscellaneous application(s) also stand disposed of. (DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA)

JUDGE

October 22, 2024

Nisha Yadav

Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

NISHA

2024.10.28 15:55

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