Punjab-Haryana High Court
Sumit Gupta vs State Of Haryana And Ors on 19 October, 2015
Author: Shekher Dhawan
Bench: Shekher Dhawan
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
127 CRM-M-35979 of 2015
DATE OF DECISION: 19.10.2015.
Sumit Gupta
....Petitioner.
VERSUS
State of Haryana and others
....Respondents.
CORAM : HON'BLE MR. JUSTICE SHEKHER DHAWAN
Present: Mr. Abhinav Sood, Advocate for
Mr. Vikram Singh, Advocate
for the petitioner.
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Shekher Dhawan, J. (Oral)
Learned counsel appearing for the petitioner wants to withdraw the present petition with liberty to approach the concerned Court for alteration of conditions of bail granted.
Dismissed as withdrawn.
(SHEKHER DHAWAN) JUDGE 19.10.2015.
komal KOMAL 2015.10.19 15:54 I attest to the accuracy and integrity of this document