Punjab-Haryana High Court
Davinder Singh vs State Of Punjab on 15 May, 2020
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-12414-2020
Decided on: 15.05.2020
Davinder Singh .... Petitioner
Versus
State of Punjab ..... Respondent
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: Mr. Pardeep Kumar Kalia, Advocate
for the petitioner.
Mr. Dhruv Dayal, Sr. DAG, Punjab.
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MAHABIR SINGH SINDHU, J (ORAL)
Petition has been filed under Section 439 of the Code of Criminal Procedure, 1973 (for short 'Cr. P.C.') for grant of bail pending trial to the petitioner, in FIR No.76 dated 07.04.2018, under Sections 302, 212, 216, 148 and 149 of Indian Penal Code (for short 'IPC') registered at Police Station Meharban, District Ludhiana.
After arguing for some time, learned counsel for the petitioner wishes to withdraw the present petition, at this stage.
Dismissed as withdrawn.
(MAHABIR SINGH SINDHU) JUDGE 15.05.2020 Dinesh Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 15-05-2020 20:53:44 :::