Rajvir Singh vs State Of Punjab And Ors
2024 Latest Caselaw 19018 P&H

Punjab-Haryana High Court

Rajvir Singh vs State Of Punjab And Ors on 28 October, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     263                IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                        CRWP No. 9644 of 2024
                                                                        Date of Decision: 28.10.2024

                     Rajvir Singh                                               ...Pe   oner

                                                                     Versus

                     State of Punjab and others                                 ...Respondents

                     CORAM:            HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:          Mr. Atul Kumar, Advocate
                                       for the pe oner.

                                       Mr. Jasjit Singh, D.A.G., Punjab.

                                              ****
                     ANOOP CHITKARA, J.

1. Seeking issuance of direc on to respondents No.2 to 6 to protect the life and liberty of the pe oner, the pe oner has come up before this Court under Ar cle 226 of Cons tu on of India.

2. Counsel for the pe oner, at the very outset, wishes to withdraw the present pe on.

3. Given above, the present pe on is disposed of as withdrawn. All pending applica ons, if any also stands disposed.

(ANOOP CHITKARA) JUDGE 28.10.2024 Jyo Sharma

Whether speaking/reasoned: Yes Whether reportable: No.

authenticity of this order/judgment High Court, Sector 1, Chandigarh