IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

Criminal Misc.-M No.14305 of 2012 Date of Decision: May 17, 2012 Murari Lal Saini

...Petitioner

Versus

State of Haryana & another

...Respondents

CORAM: HON'BLE MR.JUSTICE RANJIT SINGH

1. Whether Reporters of local papers may be allowed to see the judgment?

2. To be referred to the Reporters or not?

3. Whether the judgment should be reported in the Digest? Present: Mr.Baljinder Singh Virk, Advocate, for the petitioner.

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RANJIT SINGH, J.

Counsel seeks permission to withdraw this petition to raise all these pleas before the trial Court. Dismissed as withdrawn with liberty as prayed for. May 17, 2012 ( RANJIT SINGH ) ramesh JUDGE