Delhi High Court - Orders
Prithipal Singh vs State Of Nct Delhi on 19 November, 2025
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 856/2022, CRL.M.A. 27117/2022 & CRL.M.(BAIL)
105/2023
PRITHIPAL SINGH .....Petitioner
Through: Petitioner in person (through
Whatsapp Video Call)
versus
STATE OF NCT DELHI .....Respondent
Through: Mr. Satinder Singh Bawa, APP for
State with SI Ashwani Yadav, PS
Kotla Mubarakpur, Delhi.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 19.11.2025
1. Mr. Prithipal Singh has been heard through Whatsapp communication from the mobile phone of the Investigating Officer, SI Ashwani Yadav, P.S. Kotla Mubarakpur, Delhi.
2. Mr. Prithipal Singh confirms that he has now served his sentence and does not wish to pursue the present proceedings. He accordingly seeks withdrawal of the petition.
3. In view of the above, the present petition is dismissed as withdrawn.
SANJEEV NARULA, J NOVEMBER 19, 2025/ab This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/11/2025 at 21:57:39