Muni Lal vs State Of Haryana And Anr
2026 Latest Caselaw 5107 P&H

Punjab-Haryana High Court

Muni Lal vs State Of Haryana And Anr on 22 May, 2026

                               IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH

                      250                                    CRM-M-63554-2024
                                                             Date of decision: 22nd May, 2026
                      Muni Lal
                                                                                               ...Petitioner
                                                                 Versus

                      State of Haryana and another
                                                              ...Respondents
                      CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

                      Present:         Mr. Tarun Kumar Sharma, Advocate for the petitioner.

                                       Mr. Neeraj Poswal, Assistant Advocate General, Haryana.

                                       Mr. Jashandeep Singh Bains, Advocate for respondent No.2.
                                             ***

MANISHA BATRA, J (ORAL):-

Reply on behalf of respondent No.2 has been filed. The same is

taken on record. Copy thereof is supplied to learned counsel for the petitioner.

Learned counsel for the petitioner, after arguing for some time,

seeks permission to withdraw the present petition.

Permitted to do so.

Dismissed as withdrawn.

Since the main case has been dismissed as withdrawn, pending

application, if any, is rendered infructuous.

[MANISHA BATRA] JUDGE 22nd May, 2026 Parveen Sharma

1. Whether speaking/ reasoned : Yes / No

2. Whether reportable : Yes / No