Nirdosh Kumar vs State Of Haryana
2026 Latest Caselaw 771 P&H

Citation : 2026 Latest Caselaw 771 P&H
Judgement Date : 31 January, 2026

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Punjab-Haryana High Court

Nirdosh Kumar vs State Of Haryana on 31 January, 2026

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                               IN THE HIGH COURT OF PUNJAB & HARYANA AT
                                             CHANDIGARH
                   104                              CRM-M-62789-2025 (O&M)
                                                    Date of Decision:-31.01.2026

                   NIRDOSH KUMAR                                            ......PETITIONER
                                                          VS.
                   STATE OF HARYANA                                       .....RESPONDENT

                   CORAM:-HON'BLE MR. JUSTICE JASJIT SINGH BEDI

                   Present:        Mr. Sunpreet Singh, Advocate for the petitioner.

                                   (THROUGH VIDEO CONFERENCING)

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                   JASJIT SINGH BEDI, J.(ORAL)

CRM-2674-2026

This is an application filed under Section 528 of BNSS for preponing the date of hearing in the case i.e. fixed for 12.02.2026.

For the reasons mentioned in the application, the same is allowed and the hearing of the main petition is preponed to today and the matter is taken up for hearing. CRM-2675-2026

Allowed as prayed for.

CRM-M-62789-2025

1. The learned counsel for the petitioner wishes to withdraw the present petition.

2. Ordered accordingly.

3. All the pending miscellaneous applications, if any, stand disposed of.

(JASJIT SINGH BEDI) 31.01.2026 JUDGE Jitesh Whether speaking/reasoned Yes/No Whether reportable Yes/No