Punjab-Haryana High Court
Jagtar Lal @ Tota vs State Of Punjab on 24 August, 2011
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
Criminal Misc.-M No. 15642 of 2011 (O&M)
Date of Decision: 24.08.2011
Jagtar Lal @ Tota
...Petitioner
Versus
State of Punjab
..Respondent
CORAM: Hon'ble Mr. Justice Rajesh Bindal
Present: Mr. Amit Dhawan, Advocate for the petitioner.
Mr. P.S. Bajwa, Deputy Advocate General, Punjab.
.....
RAJESH BINDAL, J.
Learned counsel for the State submitted that entire prosecution evidence has already been led. The case is now fixed for defence evidence and arguments.
Considering the stage of the trial, learned counsel for the petitioner submitted that he does not want to press the present petition at this stage.
Dismissed as not pressed, at this stage.
(RAJESH BINDAL) JUDGE 24.08.2011 sharmila