Punjab-Haryana High Court
Gurnam Singh vs State Of Punjab on 9 March, 2022
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
238
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-38230-2015
Date of decision:09.03.2022
GURNAM SINGH ...Petitioner
Versus
STATE OF PUNJAB ...Respondent
CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
Present: Mr. P.P.S. Duggal, Advocate
for the petitioner.
Mr. Bhupender Beniwal, AAG, Punjab.
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SURESHWAR THAKUR, J. (ORAL)
1. Learned counsel for the petitioner submits, that the inquiry officer concerned, has in his report made on 12.05.2015, exonerated the guilt of the accused in the offences carried in FIR No.7 of 09.01.2015, lodged at Police Station Guruharsahai, District Ferozepur, under Sections 22/61/85 of ND&PS Act. Consequently, learned counsel for the petitioner does not at this stage, press for the relief claimed in the petition.
2. Consequently, he prays that he may be permitted to withdraw the petition. Permission granted.
3. Dismissed as withdrawn.
4. However, liberty is reserved to the petitioner to at an appropriate stage, re-motion this Court.
(SURESHWAR THAKUR) JUDGE 09.03.2022 Ithlesh Whether speaking/reasoned:- Yes/No Whether reportable:- Yes/No 1 of 1 ::: Downloaded on - 10-03-2022 04:50:14 :::