Punjab-Haryana High Court
Sachin vs State Of Haryana on 19 November, 2019
Author: Hari Pal Verma
Bench: Hari Pal Verma
217
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M-28929 of 2019.
Decided on:-November 19, 2019.
Sachin.
.........Petitioner.
Versus
State of Haryana.
........Respondent.
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA.
*****
Present:- Ms. Shelja Sharma, Advocate for the petitioner.
Ms. Gaganpreet Kaur, AAG, Haryana.
HARI PAL VERMA, J.(Oral)
Prayer in this petition filed under Section 439 Cr.PC is for grant of regular bail to the petitioner in FIR No.938 dated 10.09.2018 under Section 365 IPC (Sections 328, 363, 388, 376, 506 IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012 added later on) registered at Police Station Chandanibagh, District Panipat.
Learned State counsel, on instructions from ASI Krishan Lal, has apprised this Court that as against total 23 witnesses cited by the prosecution, 17 witnesses have been examined and the case is now fixed before the trial Court on 04.12.2019 for examination of remaining prosecution witnesses.
Faced with this situation, learned counsel for the petitioner does not press this petition at this stage.
Dismissed as not pressed.
(HARI PAL VERMA)
November 19, 2019 JUDGE
Yag Dutt
Whether speaking/reasoned: Yes
Whether Reportable: No
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