Punjab-Haryana High Court
Hardeep Singh vs State Of Punjab on 10 March, 2022
Author: Vikas Bahl
Bench: Vikas Bahl
CRM-8225-2022 in/and
CRM-M-7310-2022 (O&M) -1-
106
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-8225-2022 in/and
CRM-M-7310-2022 (O&M)
Date of decision : 10.03.2022
Hardeep Singh
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr. Vishwajit Bedi, Advocate for the petitioner.
Mr. R.S. Khaira, AAG, Punjab.
(Through Video Conferencing)
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VIKAS BAHL, J. (ORAL)
CRM-8225-2022 This is an application filed under Section 482 of Cr.P.C. for withdrawal of the main case.
Learned counsel for the applicant/petitioner has submitted that the main case is now listed for 23.03.2022 and he wishes to withdraw the same with liberty to file fresh petition after giving better particulars and thus, prays for allowing of the application and for the preponement of the main case from 23.03.2022 to today itself.
Notice in the application.
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CRM-8225-2022 in/and
CRM-M-7310-2022 (O&M) -2-
On advance notice, Mr. R.S. Khaira, AAG, Punjab, appears and accepts notice on behalf of non-applicant/State and has submitted that he has no objection in case the present application is allowed and the date of hearing in the main case is preponed from 23.03.2022 to today itself for final disposal.
For the reasons stated in the application and in view of no objection from the opposite side, the present application is allowed and the date of hearing in the main case is preponed from 23.03.2022 to today and the same is taken on Board today itself for final disposal. Main case Prayer in the present petition is for grant of regular bail to the petitioner in FIR No.70 dated 18.06.2021 registered under Sections 302, 148, 149 of the Indian Penal Code, 1860 and Sections 25/27/54/59 of the Arms Act and Section 3(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 at Police Station Jhabal, Tehsil and District Tarn Taran, Punjab.
Learned counsel for the petitioner seeks permission of this Court to withdraw the present petition with liberty to the petitioner to file fresh petition after giving better and complete particulars.
In view of the above, the present petition is dismissed as withdrawn with liberty aforesaid.
10.03.2022 (VIKAS BAHL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
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