Punjab-Haryana High Court
Ved Parkash vs State Of Haryana on 17 March, 2023
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
Neutral Citation No:=
CRM No.11772-2023 in/and
CRM-M-9352-2021
105
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No.11772-2023 in/and
CRM-M-9352-2021
Date of Decision: March 17, 2023
Ved Parkash ......Petitioner
Versus
State of Haryana ......Respondent
CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ
Present: Mr.Pawan Attri, Advocate
for the applicant/petitioner.
Mr.B.S.Virk, DAG, Haryana.
........
RAJESH BHARDWAJ, J.(ORAL)
CRM-11772-2023 Instant application has been filed for withdrawal of the main case by preponing the date of hearing.
For the reasons mentioned in the application, the same is allowed. Main case is preponed to today and taken up on Board today itself. CRM-M-9352-2021 Instant petition has been filed under Section 439 Cr.P.C. praying for grant of regular bail to the petitioner in case FIR No.7, dated 17.01.2021, under Sections 420, 120-B IPC and Sections 3, 4, 5, 6, 23, 25 and 29 of Pre-conception and Prenatal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994, registered at Police Station Jathlana, District Yamuna Nagar, Haryana.
1 of 2 ::: Downloaded on - 08-06-2023 20:08:36 ::: Neutral Citation No:= CRM No.11772-2023 in/and CRM-M-9352-2021 In view of the prayer made in above-mentioned CRM-11772- 2023, the present petition is dismissed as withdrawn with liberty to the petitioner to avail his remedies as per law including approaching the trial Court for redressal of his grievances.
March 17, 2023 ( RAJESH BHARDWAJ )
meenuss JUDGE
1. Whether speaking/reasoned ? Yes/No
2. Whether reportable ? Yes/No
Neutral Citation No:=
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