Punjab-Haryana High Court
Rakesh Sharma Alias Goldy vs State Of Haryana And Another on 10 November, 2022
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
223
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRA-AS-21-2022
Date of decision : 10.11.2022
RAKESH SHARMA ALIAS GOLDY
... Petitioner(s)
Versus
STATE OF HARYANA AND ANOTHER
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Anoop Verma, Advocate for the appellant(s).
Mr. Kanwar Sanjiv Kumar, Asstt. A.G., Haryana.
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JASJIT SINGH BEDI, J. (ORAL)
The learned counsel for the appellant seeks permission to withdraw the present petition.
Dismissed as withdrawn.
(JASJIT SINGH BEDI) JUDGE 10.11.2022 JITESH Whether speaking/reasoned:- Yes/No Whether reportable:- Yes/No 1 of 1 ::: Downloaded on - 11-11-2022 04:44:24 :::