Punjab-Haryana High Court
Kabul Singh vs State Of Haryana And Another on 25 April, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. R. No.3203 of 2010
Date of Decision:25.4.2011
Kabul Singh
.... Petitioner
Versus
State of Haryana and another
.... Respondents
CORAM: Hon'ble Ms. Justice Nirmaljit Kaur
Present: Mr. Kuldeep Tewari, Advocate for the petitioner.
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1.Whether Reporters of Local Newspapers may be allowed to
see the judgment?
2.To be referred to the Reporters or not?
3.Whether the judgment should be reported in the Digest?
NIRMALJIT KAUR, J.(Oral)
Learned counsel for the petitioner prays that he may be allowed to withdraw the present petition.
Dismissed as withdrawn.
25.4.2011 ( NIRMALJIT KAUR ) rajeev JUDGE