Punjab-Haryana High Court
Rajesh Alias Sarkari vs State Of Haryana on 2 July, 2019
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
214-A
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-13308-2019 (O&M)
Date of decision: 02.07.2019
Rajesh @ Sarkari
... Petitioner
Vs.
State of Haryana
... Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. Aditya Sanghi, Advocate
for the petitioner.
Mr. Deepak Grewal, DAG, Haryana.
*******
ARVIND SINGH SANGWAN, J. (ORAL)
This is 2nd petition for grant of regular bail in FIR No.44 dated 13.02.2017 under Sections 364, 365, 302, 201, 450, 511, 506, 120-B IPC and Section 25 of Arms Act, registered at Police Station City Gohana, District Sonipat.
Learned counsel for the petitioner submits that after dismissal of first petition by this Court, some evidence has been recorded and in view of the changed circumstances, he may be permitted to withdraw the present petition with liberty to move the fresh bail application before the trial Court.
Dismissed as withdrawn with liberty aforesaid.
[ ARVIND SINGH SANGWAN ] 02.07.2019 JUDGE vishnu Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 14-07-2019 10:00:36 :::