Punjab-Haryana High Court
Wakil vs State Of Haryana on 3 September, 2012
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
Crl.Misc.No.M-27005 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl.Misc.No.M-27005 of 2012(O&M)
Date of decision : 3.9.2012
Wakil .......Petitioner
Vs.
State of Haryana ....Respondent
....
CORAM : HON'BLE MR.JUSTICE RAMESHWAR SINGH MALIK **** Present : Mr. Gautam Dutt, Advocate for the petitioner.
...
RAMESHWAR SINGH MALIK, J The petitioner, by way of instant petition under Section 439 Cr.P.C., seeks bail pending trail in the case arising out of FIR No.173 dated 19.6.2011, under Sections 363,366,376G,120-B IPC, registered at Police Station Hathin, Distt. Palwal.
After arguing the case for some time, learned counsel for the petitioner submits that he does not intend to press this petition and the same may be dismissed as not pressed, at this stage.
Ordered accordingly.
3.9.2012 (RAMESHWAR SINGH MALIK)
GS JUDGE
Crl.Misc.No.M-27005 of 2012 2