Punjab-Haryana High Court
Sanjiv Sharma And Others vs State Of Haryana on 13 December, 2011
Author: K.C. Puri
Bench: K.C. Puri
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl.M.No. M-37579 of 2011 (O&M)
Date of decision : 13.12.2011
...
Sanjiv Sharma and others
................Petitioners
vs.
State of Haryana
.................Respondent
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Sh. Vikram Singh, Advocate
for the petitioners
...
K.C. Puri, J.
Learned counsel for the petitioners wants to withdraw the present petition with liberty to raise all the points before the Sessions Judge.
The petition stands dismissed as withdrawn with the aforesaid liberty.
The Sessions Judge shall frame the charge after hearing both the parties.
( K.C. Puri ) 13.12.2011 Judge chugh