Punjab-Haryana High Court
Mukhtiar Singh vs State Of Punjab And Anr on 10 November, 2016
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
257
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRR-3847-2016 (O&M)
Date of decision: 10.11.2016
MUKHTIAR SINGH
...Petitioner(s)
Versus
STATE OF PUNJAB AND ANR.
...Respondent(s)
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present : Mr. H.R. Bhardwaj, Advocate
for the petitioner (s).
Mr. Mehardeep Singh, Addl. A.G., Punjab
****
Jitendra Chauhan, J. (Oral)
The learned counsel for the petitioner contends that proceedings under Sections 145 and 146 Cr.P.C. stand withdrawn. Accordingly, the present petition has been rendered infructuous.
Dismissed as having been rendered infructuous.
10.11.2016 (JITENDRA CHAUHAN)
ashok JUDGE
Whether speaking/reasoned: Yes / No
Whether reportable: Yes / No
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