Punjab-Haryana High Court
Lakhvir Singh @ Lakha vs State Of Punjab on 21 May, 2018
Author: H.S. Madaan
Bench: H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No. 15599 of 2018
DATE OF DECISION :- May 21, 2018
Lakhvir Singh alias Lakha ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE H.S. MADAAN
Present:- Mr. L.S. Sekhon, Advocate for the petitioner.
Mr. C.L. Pawar, Sr. DAG, Punjab.
***
Learned counsel for the petitioner states that petitioner has since been granted bail under Section 167(2) Cr.P.C. by the trial Court, as such this petition has become infructuous and he be permitted to withdraw the same.
Permission is granted. The petition is dismissed as withdrawn having become infructuous.
(H.S. MADAAN) JUDGE May 21, 2018 p.singh Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 24-05-2018 06:33:01 :::