Sanjay Kumar Alias Sanju vs State Of Punjab
2024 Latest Caselaw 19103 P&H

Punjab-Haryana High Court

Sanjay Kumar Alias Sanju vs State Of Punjab on 29 October, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             208                                        CRM-M-53114-2024
                                                        Date of decision: 29.10.2024

             SANJAY KUMAR ALIAS SANJU                                      .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB                                                    ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Ankit Rana, Advocate
                                      for the petitioner(s).

                                      Mr. Rohit Bansal, Sr. DAG, Punjab.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

Custody certificate dated 28.10.2024 has been filed by learned

State counsel and the same is taken on record.

The learned counsel for the petitioner seeks permission to

withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

                                                                       (JASJIT SINGH BEDI)
             29.10.2024                                                     JUDGE
             Kusum


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

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