Punjab-Haryana High Court
Krishan Kumar vs State Of Haryana on 15 January, 2025
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
210 CRM-M-31902-2024
Date of decision: 15.01.2025
KRISHAN KUMAR .... PETITIONER(S)
VERSUS
STATE OF HARYANA ....RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Arpandeep Narula, Advocate
for the petitioner(s).
Mr. Viney Phogat, DAG, Haryana.
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JASJIT SINGH BEDI, J. (Oral)
Status report dated 10.01.2025 by way of an affidavit of Sanjeev Balhara, HPS, Deputy Superintendent of Police, Ellenabad, District Sirsa has been filed on behalf of respondent-State by the learned State counsel and the same is taken on record.
Custody certificate has also been filed by learned State counsel and the same is taken on record.
As there are other cases registered against the petitioner under the NDPS Act, the learned counsel for the petitioner seeks permission to withdraw the present petition.
Ordered accordingly.
(JASJIT SINGH BEDI) JUDGE 15.01.2025 Kusum Whether speaking/reasoned Yes/No Whether Reportable Yes/No KUSUM 2025.01.15 17:10 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, CHD