Gagandeep vs State Of Haryana on 17 November, 2010

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Punjab-Haryana High Court

Gagandeep vs State Of Haryana on 17 November, 2010

Bench: Jaswant Singh

      IN THE HIGH COURT FOR THE STATES OF PUNJAB AND

                     HARYANA AT CHANDIGARH

                                      Crl.M.No.27252-M of 2010
                                      Date of Order: 17.11.2010
Gagandeep

                                                       .....Petitioner

                                   Vs.

State of Haryana

                                                       .....Respondent

CORAM: HON'BLE MR. JUSTICE JASWANT SINGH

Present:    Mr. Anshuman Dalal, Advocate for the petitioner.

            Mr. M.S. Sindhu, Addl.A.G, Haryana.

JASWANT SINGH, J (ORAL)

Prayer under Section 439 Cr.P.C is for grant of regular bail in case FIR No.7 dated 23.1.2010 under Sections 489-A/489-B/120-B/420 IPC, P.S GRP Rohtak.

It is stated that the petitioner is a Service Engineer of the installed Automatic Teller Machine and Ashok Kumar was the Custodian of the said machine. Allegations against the petitioner are that he had taken the password from said Ashok Kumar and put counterfeit currency notes in the ATM machine.

After arguing for some time, learned counsel wishes to withdraw the petition.

Dismissed as withdrawn.

November 17, 2010                                 ( JASWANT SINGH )
manoj                                                   JUDGE

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