Punjab-Haryana High Court
Mohd. Dilshad @ Bhangi vs State Of Punjab on 16 September, 2014
Author: Amol Rattan Singh
Bench: Amol Rattan Singh
IN THE HIGH COURT FOR THE STATESOF PUNJAB AND
HARYANA AT CHANDIGARH
Crl. Misc. No.M-31213 of 2014
Date of Decision: September 16, 2014
Mohd. Dilshad @ Bhangi
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE AMOL RATTAN SINGH
Present:- Mr. Sunny K. Singla, Advocate
for the petitioner.
***
Amol Rattan Singh, J. (ORAL)
Learned counsel for the petitioner submits that he may be permitted to withdraw the present petition, at this stage.
Dismissed as withdrawn, at this stage.
(AMOL RATTAN SINGH) JUDGE September 16, 2014 vcgarg VIKAS CHANDER 2014.09.19 11:17 I attest to the accuracy and integrity of this document Chandigarh