Jam Singh vs State Of Haryana
2024 Latest Caselaw 17355 P&H

Punjab-Haryana High Court

Jam Singh vs State Of Haryana on 18 September, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             210                                        CRM-M-45493-2024
                                                        Date of decision: 18.09.2024

             JAM SINGH                                                        .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. R.S. Dhull, Advocate
                                      for the petitioner(s).

                                      Mr. Ashok Singh Chaudhary, 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The present petition is ordered to be dismissed as withdrawn.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 18.09.2024 Kusum

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

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