Punjab-Haryana High Court
Sanjay @ Mongli And Another vs State Of Haryana And Another on 25 November, 2013
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-32924-2013 (O&M)
Date of decision : 25.11.2013
Sanjay @ Mongli and another
...Petitioners
Versus
State of Haryana and another
...Respondents
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. Parminder Singh, Advocate,
for the petitioners.
Mr. Kshitij Sharma, AAG, Haryana,
assisted by ASI Ashwani Kumar.
Mr. R.K. Arya, Advocate for the complainant.
JITENDRA CHAUHAN, J. (Oral)
Reply filed on behalf of the respondent-State, filed in the court, is taken on record.
The affidavit of the complainant has also been furnished in the Court, which is taken on record.
At this stage, the learned counsel for the petitioners seeks permission to withdraw the instant petition.
Dismissed as withdrawn.
25.11.2013 (JITENDRA CHAUHAN) atulsethi JUDGE Sethi Atul 2013.11.28 17:11 I attest to the accuracy and integrity of this document Chandigarh