Punjab-Haryana High Court
Shiv Rattan Singh vs State Of Punjab And Others on 7 February, 2013
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl. Misc. No. M-7416 of 2009 (O&M)
Date of decision : 07.02.2013
Shiv Rattan Singh
...Petitioner
Versus
State of Punjab and others
..Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Raman Sharma, Advocate
for the petitioner.
Mr. R.P.S. Sidhu, Assistant Advocate General, Punjab
for respondent No.1.
Mr. Kanwaljit Singh, Senior Advocate
with Mr. Ajay Singla, Advocate
for respondent Nos. 2 and 3.
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Mehinder Singh Sullar, J. (Oral)
At the very outset, learned counsel intends to withdraw the instant petition to enable the petitioner to take/urge all the points contained in it at the appropriate stage of the trial before the trial Court.
Dismissed as withdrawn, with the aforesaid liberty, as prayed for.
February 07, 2013 (Mehinder Singh Sullar) naresh.k Judge