DEVINDER SINGH Vs. STATE OF PUNJAB

LAWS(P&H)-2006-3-422

HIGH COURT OF PUNJAB AND HARYANA

Decided on March 30,2006

DEVINDER SINGH Appellant

VERSUS

STATE OF PUNJAB Respondents

- (1.) COUNSEL for the petitioner wishes to withdraw this application at this stage. Ordered accordingly. Dismissed as withdrawn.;