Ranjeet Singh Alias Ranjit Singh vs State Of Punjab
2024 Latest Caselaw 17356 P&H

Punjab-Haryana High Court

Ranjeet Singh Alias Ranjit Singh vs State Of Punjab on 18 September, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             206                                        CRM-M-36849-2024
                                                        Date of decision: 18.09.2024

             RANJEET SINGH ALIAS RANJIT SINGH                                   .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB                                                    ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

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

                                      Mr. Eklavya Darshi, DAG, Punjab.

                       ****
             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The present petition is ordered to be dismissed as withdrawn.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) 18.09.2024 JUDGE Kusum

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

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