Punjab-Haryana High Court
Manjit Singh vs State Of Punjab on 16 February, 2026
116
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-56107-2025 (O&M)
DECIDED ON: 16.02.2026
MANJIT SINGH .....PETITIONER
VERSUS
STATE OF PUNJAB .....RESPONDENT
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.
Present: Mr. Angrej Singh, Advocate
for the petitioner.
Mr. Neeraj Madaan, Sr. DAG, Punjab.
SANJAY VASHISTH, J (ORAL)
1. Criminal Misc. Application bearing No.CRM-6659-2026, under Section 528 of BNSS, has been filed for withdrawal of the main case i.e. CRM-M-56107-2025, which is listed for 22.04.2026
2. Learned counsel for the applicant/petitioner submits that, as per instructions received from the applicant/petitioner and his family members, he does not wish to pursue the main petition any further and seeks permission to withdraw the same, with liberty to avail the remedy available to him before the Trial Court. Therefore, on his oral request, it is prayed that date of hearing in the main case be preponed from 22.04.2026 to 16.02.2026, i.e., today itself, to enable withdrawal of the main petition.
3. Notice of the application.
1 of 2
::: Downloaded on - 17-02-2026 00:16:08 :::
CRM-M-56107-2025 (O&M) -2-
4. Mr. Neeraj Madaan, Sr. DAG, Punjab, who is present in Court, accepts notice on behalf of the non-applicant/respondent - State and pleads no objection to the prayer made therein.
5. Considering the averments made in the application, date of hearing in the main case is preponed from 22.04.2026 to today itself, i.e., 16.02.2026, and the same is taken on board for disposal.
6. As a necessary corollary, the main petition i.e. CRM-M- 56107-2025 is dismissed as withdrawn, with the liberty as sought and recorded here above.
7. Criminal Misc. Application also stands disposed of.
(SANJAY VASHISTH)
16.02.2026 JUDGE
Lavisha
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
2 of 2
::: Downloaded on - 17-02-2026 00:16:09 :::