Ravinder Vs State of Haryana

High Court Of Punjab And Haryana At Chandigarh 14 Dec 2012 Criminal Miscellaneous No. M-13307 of 2012 (2012) 12 P&H CK 0158
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Criminal Miscellaneous No. M-13307 of 2012

Hon'ble Bench

Naresh Kumar Sanghi, J

Advocates

Jai Vir Yadav, for the Appellant; YPS Malik, AAG, Haryana, for the Respondent

Final Decision

Dismissed

Judgement Text

Translate:

Naresh Kumar Sanghi, J.@mdashLearned counsel for the petitioner prays for withdrawal of the present petition. Dismissed as withdrawn.

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More