Punjab-Haryana High Court
Mukhtiar Ali & Ors vs State Of Punjab & Anr on 18 January, 2016
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-738 of 2016
Date of decision: 18.01.2016
Mukhtiar Ali and others ...Petitioner
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Sandeep Arora, Advocate,
for the petitioners.
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INDERJIT SINGH, J.
Learned counsel for the petitioners states that he may be allowed to withdraw this petition with liberty to raise all the please before the learned trial Court.
Dismissed as withdrawn with the aforesaid liberty. As the FIR was registered in the year 2012 and it is stated by the learned counsel for the petitioners that the challan has already been presented before the Court, therefore, learned trial Court is directed to expedite the trial by giving short adjournments or by adjourning the case on day to day basis, if requires.
[ INDERJIT SINGH ] JUDGE January 18, 2016 Suresh Kumar SURESH KUMAR 2016.01.25 12:38 I attest to the accuracy and authenticity of this document