Punjab-Haryana High Court
Jagdev Singh & Anr vs State Of Punjab & Anr on 23 February, 2017
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-1804-2014 (O & M)
Date of decision: February 23, 2017
Jagdev Singh and another
...Petitioners
Versus
State of Punjab and another
...Respondents
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Brijeshwar Singh, Advocate,
for the petitioners.
Mr. Deep Singh, AAG, Punjab.
****
INDERJIT SINGH, J.
CRM-5961-2017 This is an application under Section 482 Cr.P.C. seeking permission to withdraw the main petition.
Heard.
In view of the grounds mentioned in the application, instant application is allowed and the petitioners are permitted to withdraw the main petition.
CRM-M-1804-2014 In view of order passed in CRM-5961-2017 above, instant petition is dismissed as withdrawn.
February 23, 2017 (INDERJIT SINGH)
parveen kumar JUDGE
Whether speaking/reasoned : No
Whether Reportable : No
1 of 1
::: Downloaded on - 26-02-2017 10:20:03 :::