Punjab-Haryana High Court
Central Bureau Of Investigation vs Bhagwan Dass & Anr on 1 September, 2014
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M No.29876 of 2014
Date of decision : 01.09.2014
CBI
...Petitioner
Versus
Bhagwan Dass & another
...Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. S.S. Sandhu, Advocate
for the petitioner.
****
Mehinder Singh Sullar, J. (Oral)
At the very outset, learned counsel intends to withdraw the instant petition to enable the petitioner to avail his alternative legal remedy at the first instance.
Dismissed as withdrawn with the aforesaid liberty, as prayed for.
01.09.2014 (Mehinder Singh Sullar)
sumit.k Judge
KUMAR SUMIT
2014.09.01 17:27
I attest to the accuracy and
integrity of this document