HARJANT SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2006-3-314
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 27,2006

HARJANT SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Jasbir Singh, J. - (1.) AFTER arguing for some time, counsel wishes to withdraw this petition with a view to raise all the objections, which he has taken in this petition, before the trial Court. Dismissed as withdrawn.;


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