Rahul Malik vs State Of Haryana
2024 Latest Caselaw 16454 P&H

Punjab-Haryana High Court

Rahul Malik vs State Of Haryana on 6 September, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             201                                        CRM-M-42768-2024
                                                        Date of decision: 06.09.2024

             RAHUL MALIK                                                     .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

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

                                      Ms. Shubhra Singh, AAG, Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

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The present petition is ordered to be dismissed as withdrawn.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) JUDGE 06.09.2024 Kusum

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

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