Punjab-Haryana High Court
Arun Saluja vs Ut Of Chandigarh on 29 May, 2018
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARAYANA AT CHANDIGARH
216
CRM-M-22492-2018
Date of decision:29.05.2018
Arun Saluja ...PETITIONER
Vs.
Union Territory, Chandigarh ...RESPONDENT
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Dr. Anmol Rattan Sidhu, Sr. Advocate,
with Mr. Pratham Sethi, Advocate,
for the petitioner.
Mr. Sukant Gupta, Addl. P.P.,
for U.T. Chandigarh.
***
AUGUSTINE GEORGE MASIH, J. (ORAL)
Learned senior counsel for the petitioner, after arguing for some time, prays for withdrawal of the present petition with liberty to approach the trial Court under Section 437 (6) of the Code of Criminal Procedure.
Dismissed as withdrawn with liberty aforesaid.
May 29, 2018 (AUGUSTINE GEORGE MASIH) pj JUDGE
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