Punjab-Haryana High Court
Jai Singh vs State Of Haryana on 28 March, 2018
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-5000 of 2018(O&M)
Date of Decision:28.03.2018
Jai Singh .......Petitioner
V/S
State of Haryana ............Respondent
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present: Mr.Prashant Singh Chauhan, Advocate for
Mr.Keshav Pratap Singh, Advocate for the petitioner.
Mr.Ashish Yadav, Addl.A.G. Haryana.
Ms. Radhika Sharma, Advocate for
Mr.Aditya Sanghi, Advocate for the complainant.
***
TEJINDER SINGH DHINDSA, J. (ORAL)
Instant petition was preferred under Section 439(A) read with Section 482 of the Code of Criminal Procedure for grant of interim regular bail for a period of 30 days to the petitioner in FIR No.221, dated 13.12.2015 under Sections 147, 148, 149, 323, 302, 452 and 506 IPC registered at Police Station Ateli, District Mohindergarh.
Interim bail was sought so as to enable the petitioner to attend his wife who is stated be suffering from Cancer.
During the course of hearing today, counsel representing the petitioner submits that the wife of the petitioner has already undergone for a surgical procedure and the chemotherapy sessions are not slated in the near future.
Accordingly, he prays for withdrawal of the instant petition. Prayer is allowed.
Dismissed as withdrawn.
(TEJINDER SINGH DHINDSA) JUDGE 28.03.2018 Anjal Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 10-04-2018 09:56:55 :::