Punjab-Haryana High Court
Narpender @ Narpinder And Another vs State Of Haryana on 21 October, 2013
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
Criminal Misc. No. M-28806 of 2013
Date of Decision: 21.10.2013
Narpender @ Narpinder and another ......Petitioners
Versus
State of Haryana .......Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. J.S.Saneta, Advocate
for the petitioners.
Mr. Satyavir Singh Yadav, Addl. A.G., Haryana.
Mr. H.S.Gill, Senior Advocate with
Mr. K.B.S.Mann, Advocate and
Mr. N.S.Shekhawat, Advocate
for the complainant.
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SABINA, J.
Learned counsel for the petitioners has submitted that he may be permitted to withdraw the petition at this stage.
Dismissed as withdrawn.
(SABINA) JUDGE October 21, 2013 Gurpreet Singh Gurpreet 2013.10.21 16:08 I attest to the accuracy and integrity of this document chandigarh