Sumit Kumar vs State Of Punjab
2024 Latest Caselaw 19232 P&H

Punjab-Haryana High Court

Sumit Kumar vs State Of Punjab on 23 October, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

2024:PHHC: 130296 §

110 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRA-S-3476-2024 (O&M)
DECIDED ON:23.10.2024

SUMIT KUMAR
..-. APPELLANT
VERSUS
STATE OF PUNJAB
»eee RESPONDENT
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL.

Present: Mr. Jagmeet Singh Moudgil, Advocate
for the appellant.

36 2 2s 2 2

SANDEEP MOUDGIL, J (ORAL)

By way of present appeal, the appellant has challenged the judgment dated 17.08.2024 passed by Sessions Judge, Faridkot whereby, all the accused- persons namely Jaspreet Singh @ Jassi, Jaskaran Singh, Simranjit Singh @ Sunny and Manish Kumar @ Mohit, stand acquitted.

Learned counsel for the appellant prays for withdrawal of the present appeal with liberty to approach the Court at appropriate stage.

Prayer is accepted.

Dismissed as withdrawn with liberty as prayed for.

Pending criminal misc. application, if any shall also disposed off.

(SANDEEP MOUDGIL) 23.10.2024 JUDGE Sham Whether speaking/reasoned Yes/No

Whether reportable Yes/No