Punjab-Haryana High Court
State Of Punjab vs Rajinder Kumar Mittal And Others on 25 July, 2012
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Revision No.1435 of 2005 (O&M)
Date of Decision: 25th July, 2012
State of Punjab
....Petitioner
Versus
Rajinder Kumar Mittal and Others
....Respondents
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: Mr. Shilesh Gupta, Additional Advocate General, Punjab.
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Naresh Kumar Sanghi, J.
Learned counsel for the State, on instructions from ASI Krishan Lal, prays for withdrawal of the present revision.
Allowed as prayed for.
Dismissed as withdrawn.
July 25, 2012 (Naresh Kumar Sanghi) seema Judge