Jammu & Kashmir High Court
Jagdev Singh And Others vs U.T Of J&K And Others on 2 January, 2025
Sr.No. 24
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case: TrP (Crl) No. 1/2025
CrlM No. 12/2025
Jagdev Singh and others ....Appellant/Petitioner(s)
Through :- Mr. Abhishek Gupta, Advocate.
V/s
U.T of J&K and others ....Respondent(s)
Through :-
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
02.01.2025 After arguing for a while, learned counsel for the petitioners seeks permission of this Court to withdraw the instant petition as the same is not maintainable. His statement is taken on record.
In view of the above, the instant petition is dismissed as withdrawn along with connected application(s).
However, trial Court is requested to expedite the proceedings in criminal challan/case, titled, "U.T of J&K Vs. Jagdev Singh and others".
(Wasim Sadiq Nargal) Judge Jammu:
02.01.2025 Renu Renu Bala 2025.01.02 17:02 I attest to the accuracy and integrity of this document