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Punjab-Haryana High Court

Vinay Singh vs State Of Ut Chandigarh on 22 August, 2022

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

213          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                          CRM-M-34589-2022
                                          DECIDED ON:22nd AUGUST, 2022

VINAY SINGH

                                                                .....PETITIONER

                                     VERSUS

STATE OF U.T. CHANDIGARH

                                                               .....RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL.

Present:     Mr. Dinesh Maurya, Advocate
             for the petitioner.

             Mr. P.S. Paul, Addl. PP, UT Chandigarh.

        ***
SANDEEP MOUDGIL, J (ORAL)

In view of the order dated 04.08.2022 passed by this Court in CRM-M-24774-2022 titled Shivam vs. State of UT Chandigarh, wherein a direction was issued to conclude the trial within two months, learned counsel for the petitioner prays for withdrawal of the present petition.

Prayer is accepted.

Dismissed as withdrawn.

(SANDEEP MOUDGIL) nd 22 AUGUST, 2022 JUDGE sham Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 24-08-2022 08:49:38 :::