Balbir Chand vs State Of Punjab And Anr
2024 Latest Caselaw 17836 P&H

Punjab-Haryana High Court

Balbir Chand vs State Of Punjab And Anr on 24 September, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                                           Neutral Citation No:=2024:PHHC:126515




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241              IN THE HIGH COURT OF PUNJAB AND HARYANA
                             AT CHANDIGARH


                                                     CRR No.1598 of 2019(O&M)
                                                     Date of Decision: 24.09.2024

Balbir Chand                                                              ... Petitioner

                                         Versus

State of Punjab and Another                                               ...Respondents
CORAM:         HON'BLE MR. JUSTICE ANOOP CHITKARA

Present:       Mr. Umesh Kumar, Advocate
               for the petitioner.

               Mr. Sukhdev Singh, A.A.G., Punjab.

                       ****
ANOOP CHITKARA, J.

Aggrieved by dismissal of appeal whereby the judgment dated 28.02.2017 passed by the trial Court acquitting the respondent-accused was upheld by the First Appellate Court, the petitioner had come up before this Court by way of filing the present revision petition under Section 401 Cr.P.C..

2. At the outset, counsel for the petitioner, on instructions, seeks to withdraw the present petition.

3. Given above, the present petition is disposed of as withdrawn. All pending application(s), if any, stand disposed of.

(ANOOP CHITKARA) JUDGE 24.09.2024 Sonia Puri Whether speaking/reasoned: Yes/No Whether reportable: Yes/No.

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