Dhian Singh vs State Of Punjab And Another
2024 Latest Caselaw 18925 P&H

Punjab-Haryana High Court

Dhian Singh vs State Of Punjab And Another on 25 October, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

229/2

2024:PHHO:140792

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRWP-2258-2024
DECIDED ON: 25.10.2024

DHIAN SINGH
sees PETITIONER

VERSUS

STATE OF PUNJAB AND ANR.
cncee RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present: Mr. Suvir Sidhu, Advocate
for the petitioner.

Mr. Malkiat Singh, DAG, Punjab.

Mr. Gaurav Datta, Advocate
for respondent No.2.

SANDEEP MOUDGIL, J (ORAL)

The jurisdiction of this Court has been invoked under Article 227 of the Constitution of India for issuance of a writ in the nature of mandamus for taking the convict Harmanjot Singh i.e. respondents No.2 into lawful custody to undergo sentence as per judgment passed by learned ASJ, Rupnagar dated 29.01.2024 whereby the punishment imposed on Harmanjot Singh/respondent No.2 for 6 months of rigorous imprisonment under Section 323 IPC is upheld.

Learned counsel for the petitioner prays for withdrawal of the present petition.

Prayer is accepted.

Dismissed as withdrawn.

(SANDEEP MOUDGIL) 25.10.2024 JUDGE

Whether speaking/reasoned Yes/No

poonam neMhether reportable Yes/No