Punjab-Haryana High Court
Rajpal Singh vs Gurmeet Singh on 10 January, 2012
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Criminal Miscellaneous No. M-23561 of 2010
Date of Decision: January 10, 2012
Rajpal Singh
.....PETITIONER(S)
VERSUS
Gurmeet Singh
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
PRESENT: - Mr. N.S. Sodhi, Advocate, for the petitioner(s).
None for the respondent.
. . .
Mehinder Singh Sullar, J
1. Having argued the matter at quite some length, when this Court was not inclined to exercise inherent jurisdiction under Section 482 Cr.P.C., then learned counsel for the petitioner intends to withdraw the instant petition to enable the petitioner to take/ re-agitate all the points taken in it during the course of trial before the Trial Court.
2. Dismissed as withdrawn with the aforesaid liberty.
(Mehinder Singh Sullar)
January 10, 2012 JUDGE
avin