Punjab-Haryana High Court
Simardeep Singh @ Goldy vs State Of Punjab on 24 April, 2017
Author: Deepak Sibal
Bench: Deepak Sibal
104 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No.12226 of 2017 in/and
CRM-M No.10085 of 2017
Date of Decision: 24.04.2017
Simardeep Singh @ Goldy ..... Petitioner
Versus
State of Punjab ..... Respondent
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: None for the applicant/petitioner.
DEEPAK SIBAL J. (ORAL)
CRM No.12226 of 2017 Through this application filed under Section 482 Cr.P.C., the applicant/petitioner seeks to withdraw the main petition as the matter has been settled between the parties.
Notice of the application to the Advocate General, Punjab. Mr. Kirat Singh Sidhu, DAG, Punjab, who is present in Court, accepts notice on behalf of the respondent-State.
After going through the contents of the application and hearing learned counsel for the State, the application is allowed and the date of hearing of the main case is preponed and the same is taken on board for today.
CRM stands disposed of.
CRM-M No.10085 of 2017 Since the matter has been settled between the parties, the main petition is ordered to be dismissed as withdrawn.
April 24, 2017 (DEEPAK SIBAL)
rittu JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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