Punjab-Haryana High Court
Jarnail Singh @ Maggi vs State Of Punjab on 10 September, 2014
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M No.26449 of 2014
Date of decision : 10.09.2014
Jarnail Singh @ Maggi
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Vivek K. Thakur, Advocate
for the petitioner.
Mr. J.S. Sekhon, AAG, Punjab
for the State.
****
Mehinder Singh Sullar, J. (Oral)
At the very outset, learned counsel intends to withdraw the instant petition at this stage.
Dismissed as withdrawn, as prayed for.
10.09.2014 (Mehinder Singh Sullar)
sumit.k Judge
KUMAR SUMIT
2014.09.10 17:25
I attest to the accuracy and
integrity of this document