Yespal Singh vs State Of Haryana And Others
2024 Latest Caselaw 16560 P&H

Punjab-Haryana High Court

Yespal Singh vs State Of Haryana And Others on 9 September, 2024

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 114
                                                   Civil Writ Petition No.10443 of 2024 (O & M)
                                                            Date of Decision: September 09, 2024

                       Yespal Singh

                                                                               ..... PETITIONER(S)
                                                         VERSUS

                       State of Haryana & others
                                                                             ..... RESPONDENT(S)



                       CORAM:          HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA


                       PRESENT: - Mr. Karanvir Singh Khehar, Advocate, for the petitioner.

                                       Ms. Tanushree Gupta, Deputy Advocate General,
                                       Haryana.



                        Tribhuvan Dahiya, J (Oral)

CM No.14503-CWP of 2024

Application is allowed.

Copy of judgment dated 09.08.2024, rendered in Criminal

Appeal No.S-4554-SB of 2016 is taken on record as Annexure P-21.

Main Case

Learned counsel for the petitioner seeks permission to

withdraw the petition with liberty to make a fresh representation to the

respondents to consider his claim in the light of judgment, dated 09.08.2024,

rendered in Criminal Appeal No.S-4554-SB of 2016, whereby the petitioner

stands acquitted of the criminal charges. He was required to do so in terms of

the impugned speaking order, dated 15.12.2023, as well.

2. Dismissed as withdrawn with liberty prayed for.

(Tribhuvan Dahiya) Judge September 09, 2024 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No