Kuldip Singh Vs State of Punjab

High Court Of Punjab And Haryana At Chandigarh 30 Sep 2002 Criminal Miscellaneous No. 32039-M of 2002 (2002) 09 P&H CK 0036
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous No. 32039-M of 2002

Hon'ble Bench

R.C. Kathuria, J

Advocates

N.C. Doabia, for G.S. Savra, for the Appellant; Inderjit Singh Gehlot, AAG, for the Respondent

Acts Referred
  • Criminal Procedure Code, 1973 (CrPC) - Section 439
  • Penal Code, 1860 (IPC) - Section 237, 420, 489

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

R.C. Kathuria, J.@mdashCounsel for the petitioner states that he may be permitted to withdraw the petition at this stage so as to enable the petitioner to approach the Court of Session. Dismissed as prayed for.

Uttarakhand High Court
Roshni Bisht And Another Vs State Of Uttarakhand And Others
16 Jan 2026
Supreme Court Of India
Tulasareddi @ Mudakappa & Anr Vs State Of Karnataka & Ors
16 Jan 2026
From The Blog
Orissa High Court Quashes Policy Denying NOC to In-Service Doctors for Sponsored DNB Admissions
Jan
22
2026

Court News

Orissa High Court Quashes Policy Denying NOC to In-Service Doctors for Sponsored DNB Admissions
Read More
MP High Court Rules: No Rural Posting Bond for In-Service Doctors After PG
Jan
22
2026

Court News

MP High Court Rules: No Rural Posting Bond for In-Service Doctors After PG
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2002) 09 P&H CK 0036
  • Coram: R.C. Kathuria, J
  • Bench: Single Bench
  • Advocates: N.C. Doabia, for G.S. Savra, for the Appellant; Inderjit Singh Gehlot, AAG, for the Respondent
Referenced Acts & Sections
  • Criminal Procedure Code, 1973 (CrPC) - Section 439
  • Penal Code, 1860 (IPC) - Section 237, 420, 489
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.