Punjab-Haryana High Court
Hc Jaswinder Pal Singh vs State Of Punjab on 11 February, 2013
Author: Ranjit Singh
Bench: Ranjit Singh
221
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Revision No.3108 of 2009 (O&M).
Date of Decision: February 11, 2013.
HC Jaswinder Pal Singh
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Gagandeep Singh Simble, Advocate
for the petitioner.
Mr. Kirat Singh Sidhu, DAG Punjab
for the State.
*****
RANJIT SINGH, J.
Counsel for the petitioner seeks permission to withdraw this petition with liberty to raise all these pleas before the trial Court.
Dismissed as withdrawn as prayed for.
February 11, 2013 (RANJIT SINGH) Manoj Kumar-III JUDGE