Punjab-Haryana High Court
Naresh Kumar Bansal And Others vs State Of Punjab And Others on 17 May, 2012
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl.Misc.No.M-13646 of 2012(O&M)
Date of decision: 17.05.2012
Naresh Kumar Bansal and others ......Petitioner(s)
Versus
State of Punjab and others ......Respondent(s)
CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG
* * *
Present: Mr. Param Preet Singh Brar, Advocate for the petitioner(s).
Rakesh Kumar Garg, J. (Oral)
Crl.Misc.No.29836 of 2012 Application is allowed subject to all just exceptions. Shri Mantaar Singh Brar, M.L.A. Kotkapura, District Faridkot, is impleaded as respondent No.4 in this petition.
Crl.Misc.No.M-13646 of 2012 Learned counsel for the petitioners wishes to withdraw the present petition with liberty to the petitioners to approach the higher Authorities of the State of Punjab for redressal of their grievances as mentioned in this petition.
With the aforesaid liberty, this petition is ordered to be dismissed as withdrawn.
May 17, 2012 (RAKESH KUMAR GARG) ps JUDGE