Punjab-Haryana High Court
Davinder Singh vs State Of Haryana And Others on 26 April, 2011
Author: Jora Singh
Bench: Jora Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Writ Petition No. 846 of 2011
Date of Decision: April 26, 2011
Davinder Singh
..... Petitioner.
Versus
State of Haryana and others.
.....Respondents.
CORAM: HON'BLE MR. JUSTICE JORA SINGH
Present: Mr. Rakesh Bakshi, Advocate
for the petitioner.
Mr. Raveesh Kaushik, AAG, Haryana
for respondent-State.
*****
JORA SINGH, J (ORAL)
Learned counsel for the petitioner states that he may be permitted to withdraw the present petition. Prayer is allowed.
In view of the statement made above, the instant petition is dismissed as withdrawn.
April 26, 2011 (JORA SINGH) sham JUDGE