Punjab-Haryana High Court
Ankush vs State Of Haryana on 31 March, 2022
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
107
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-10530-2022 in/and
CRM-M-7821-2021 (O&M)
Date of Decision: March 31, 2022
Ankush
.....Petitioner
Versus
State of Haryana
......Respondent
CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ
Present: Mr.Anand Singh, Advocate
for the petitioner.
Mr.B.S.Virk, DAG, Haryana.
........
RAJESH BHARDWAJ, J.(ORAL)
CRM-10530-2022 Instant application is filed for withdrawal of the main case. For the reasons mentioned in the application, the same is allowed and the case is preponed to today and taken up on Board today itself.
CRM-M-7821-2021 Instant petition has been filed under Section 439 Cr.P.C. praying for release of the petitioner in case FIR No.284, dated 02.08.2020, under Sections 148, 149, 307, 323, 506 IPC and Sections 25, 54 and 59 of the Arms Act, lateron added Section 354-D IPC, registered at Police Station Sadar Gohana, District Sonipat.
In view of the prayer made in the above-mentioned application, the present petition is dismissed as withdrawn.
March 31, 2022 ( RAJESH BHARDWAJ )
meenuss JUDGE
1. Whether speaking/reasoned ? Yes/No
2. Whether reportable ? Yes/No
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