Punjab-Haryana High Court
Jeeta Alias Ajit Masih And Another vs State Of Punjab And Another on 20 September, 2012
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
In the High Court of Punjab and Haryana at
Chandigarh.
Crl.Misc.No.M-20055 of 2012 (O&M).
Date of Decision:- 20.09.2012.
Jeeta alias Ajit Masih and another
Petitioners.
Versus
State of Punjab and another Respondents.
CORAM : HON'BLE MR.JUSTICE NARESH KUMAR
SANGHI.
Present: - Mr.Randeep Singh Sagar, Advocate,
for the petitioners.
NARESH KUMAR SANGHI,J.
After arguing the case for some time, learned counsel for the petitioners prays for withdrawal of the present petition.
Allowed as prayed for. Dismissed as withdrawn.
(NARESH KUMAR SANGHI) JUDGE 20.09.2012 Anoop