Punjab-Haryana High Court
Sabreena vs State Of Haryana And Anr on 4 December, 2018
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
205
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-5808-2018 (O&M)
Date of decision: 04.12.2018
Sabreena
... Petitioner
Vs.
State of Haryana and anr.
... Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. Munfaid Khan, Advocate
for the petitioner.
Mr. Himmat Singh, DAG, Haryana.
Mr. Mohd. Shahid Hussain, Advocate for
Mr. Ashok Kaushik, Advocate
for respondent No.2.
*******
ARVIND SINGH SANGWAN, J. (ORAL)
After arguing the case for some time, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to the petitioner to move a similar application before the Addl. Sessions Judge, who has granted the concession of anticipatory bail to co-accused.
Dismissed as withdrawn with liberty aforesaid.
[ ARVIND SINGH SANGWAN ] 04.12.2018 JUDGE vishnu Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 30-12-2018 01:54:55 :::