Punjab-Haryana High Court
Balwinder Singh vs State Of Punjab -Respondent on 8 October, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Criminal Misc. No. M-26497 of 2009
Date of decision: October 08, 2009
Balwinder Singh -Petitioner
Versus
State of Punjab -Respondent
Coram Hon'ble Mr. Justice Rajan Gupta
Present: Mr. JBS Gill, Advocate, for the petitioner.
Rajan Gupta, J.(Oral)
Counsel submits that he may be permitted to withdraw the instant petition with liberty to file fresh one with better particulars.
Dismissed as withdrawn with the liberty as aforesaid.
[Rajan Gupta] Judge October 08, 2009.
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