Punjab-Haryana High Court
Firad Ali vs State Of Haryana on 2 June, 2022
Author: Vikas Bahl
Bench: Vikas Bahl
CRM-20375-2022 in/and
CRM-M-17102-2022 (O&M) -1-
113
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-20375-2022 in/and
CRM-M-17102-2022 (O&M)
Date of decision : 02.06.2022
Firad Ali ...Petitioner
Versus
State of Haryana ` ...Respondent
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr. Abhishek Chaa, Advocate for the petitioner.
Mr. Praveen Bhadu, AAG, Haryana.
Mr. Rajiv Sharma, Advocate for NCB.
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VIKAS BAHL, J. (ORAL)
CRM-20375-2022 This is an application filed under Section 482 of Cr.P.C. for withdrawal of the main case.
Learned counsel for the applicant/petitioner has submitted that the main case is now listed for 13.07.2022 and he wishes to withdraw the same and thus, prays for allowing of the application and for the preponement of the main case from 13.07.2022 to today itself.
Notice in the application.
On advance notice, Mr. Praveen Bhadu, AAG, Haryana, appears and accepts notice on behalf of non-applicant/State and Mr. Rajiv Sharma, Advocate appears on behalf of the NCB and have submitted that 1 of 2 ::: Downloaded on - 03-06-2022 22:51:02 ::: CRM-20375-2022 in/and CRM-M-17102-2022 (O&M) -2- they have no objection in case the present application is allowed and the date of hearing in the main case is preponed from 13.07.2022 to today itself for final disposal.
For the reasons stated in the application and in view of no objection from the opposite side, the present application is allowed and the date of hearing in the main case is preponed from 13.07.2022 to today and the same is taken on Board today itself for final disposal. Main case Prayer in the present petition is for grant of regular bail to the petitioner in FIR No.380 dated 29.10.2021 registered under Sections 15(2) (4)/16 of the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act 1962, 3/4 of Explosive Substance Act, 1908, 379, 427, 201 of the Indian Penal Code, 1860 and 3/4 of Prevention of Damage to Public Property Act, 1984 at Police Station Sadar, Fatehabad, Haryana.
Learned counsel for the petitioner seeks permission of this Court to withdraw the present petition.
In view of the above, the present petition is dismissed as withdrawn.
All the pending miscellaneous applications, if any, stand disposed of in view of the abovesaid order.
02.06.2022 (VIKAS BAHL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
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