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Gurpreet Singh @ Gopi v. State Of Punjab

Gurpreet Singh @ Gopi v. State Of Punjab

(High Court Of Punjab And Haryana)

CRM-M-46034-2021 (O&M) | 27-07-2022

GURVINDER SINGH GILL, J

1. Today, at the very outset, the learned counsel for the petitioner submits that he may be permitted to withdraw the present petition.

2. In view of the aforesaid request, the present petition is dismissed as withdrawn.

Advocate List

  • Mr. Puneet Singla, Advocate for the petitioner.

  • Mr. Luvinder Sofat, AAG, Punjab, assisted by ASI Satwinder Singh.

Bench
  • HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/16738
Head Note

Constitution of India — Arts. 32 and 226 — Dismissal as withdrawn — Petitioner's request to withdraw petition allowed