Punjab-Haryana High Court
Mohan Dass vs State Of Punjab on 15 March, 2018
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
218
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-25026-2017 (O&M)
Decided on: 15.03.2018
Mohan Dass
. . . Petitioner
Versus
State of Punjab
. . . Respondent
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH
DHINDSA
Present: Mr. Rishu Mahajan, Advocate
for the petitioner.
Ms. Jaspreet Kaur, AAG, Punjab.
*****
TEJINDER SINGH DHINDSA, J. (Oral)
Petitioner seeks the concession of regular bail pending trial in case FIR No.14 dated 07.05.2016, registered under Sections 419, 420, 467, 468, 471 IPC (Sections 170, 466, 472, 473 IPC added later on) at Police Station Airport, Amritsar.
Faced with a situation when this Court was not inclined to accept the prayer, counsel for the petitioner prays for withdrawal of the present petition.
Prayer is allowed.
Dismissed as withdrawn.
[TEJINDER SINGH DHINDSA] JUDGE March 15, 2018 Sachin Whether Speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 18-03-2018 05:40:57 :::