Punjab-Haryana High Court
Roop Chand vs State Of Haryana And Others on 8 July, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh.
Criminal Misc. No.M-16685 of 2008 (O&M).
Date of decision : 8.7.2008
Roop Chand ..... Petitioner.
vs.
State of Haryana and others ..... Respondents.
Coram: Hon'ble Mr. Justice Rajesh Bindal.
Present: Mr.Paramjit Singh Jammu, Advocate, for the petitioner. Rajesh Bindal J.
Prayer of the petitioner in the present petition is for protection of his life and liberty. Dispute in the present case is, prima-facie, of civil nature. Respondents no.5 and 6 had agreed to sell one house to the petitioner but the same was sold to somebody else instead of petitioner.
Learned counsel for the petitioner submits that he may be permitted to withdraw the present petition with liberty to avail appropriate remedy available to him in accordance with law.
Dismissed as withdrawn with liberty as prayed for.
8.7.2008 (Rajesh Bindal) vs. Judge