Punjab-Haryana High Court
Bakhtawar Singh vs State Of Punjab And Another on 8 December, 2010
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl.Misc.No.M-35984 of 2010
DATE OF DECISION: December 08, 2010
Bakhtawar Singh
.....Petitioner
versus
State of Punjab and another
.....Respondents
CORAM:- HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr.H.S. Baath, Advocate for the petitioner
..
RAJAN GUPTA, J.: (Oral)
Learned counsel for the petitioner submits that he may be allowed to withdraw this petition with liberty to petitioner to present his version before the investigating officer.
Dismissed as withdrawn with liberty as aforesaid. It is, however, directed that before submitting final report under section 173 Cr.P.C., the investigating officer shall consider the version of the petitioner.
December 08, 2010 ( RAJAN GUPTA ) pc JUDGE