Punjab-Haryana High Court
Parveen Alias K.D vs State Of Haryana on 27 January, 2025
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
Neutral Citation No:=2025:PHHC:011168
107
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-2648-2025
DECIDED ON: 27.01.2025
PARVEEN ALIAS K.D.
.....PETITIONER
VERSUS
STATE OF HARYANA
.....RESPONDENT
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: Ms. Neeru Bansal, Advocate
for the petitioner.
Mr. Baljinder Singh Virk, Sr. DAG Haryana
SANDEEP MOUDGIL, J (ORAL)
The jurisdiction of this Court has been invoked under Section 439 Cr.P.C., seeking regular bail to the petitioner in case FIR No. 284 dated 05.08.2021 under Sections 148, 149, 302, 120B, 420, 411, 201, 212 of IPC 1860 and Section 25 (Act No.54) of Arms Act 1959, registered at Police Station Sadar Gohana, District Sonipat.
After arguing for some time, learned counsel for the petitioner prays for withdrawal of the present petition at this stage.
Prayer is accepted.
Dismissed as withdrawn at this stage.
(SANDEEP MOUDGIL)
27.01.2025 JUDGE
Meenu
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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