IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No.M- 14237 of 2012(O&M)

Date of decision : 17.08.2012

Saurav alias Sonu ..... Petitioner versus

State of Punjab ...Respondent CORAM: HON'BLE MR. JUSTICE VIJENDER SINGH MALIK Present: Mr. S.P.S. Sidhu,Advocate for the petitioner.

Mr. K.D. Sachdeva, Addl. AG, Punjab

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VIJENDER SINGH MALIK , J. (ORAL)

Learned State counsel, on the instructions of Ram Sarup, SI, submits that cancellation report has been prepared in this case and has been approved by Senior Superintendent of Police, Ferozepur. On this statement, learned counsel for the petitioners wishes to withdraw the petition.

Dismissed as withdrawn with the direction to the police that if in case the cancellation report is not accepted or there is any necessity to arrest the petitioner in this case, he may be given four days' notice before his arrest.

August 17, 2012 (VIJENDER SINGH MALIK) dinesh JUDGE