Punjab-Haryana High Court
Saikul vs State Of Haryana on 20 February, 2018
Author: H.S. Madaan
Bench: H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No. 526 of 2018
DATE OF DECISION :- February 20, 2018
Saikul ...Petitioner
Versus
State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE H.S. MADAAN
Present:- Mr. Shiva Khurmi, Advocate
for Mr. Sasrfraj Hussain, Advocate for the petitioner.
Mr. Neeraj Poswal, AAG, Haryana.
***
Learned counsel for the petitioner states that since the petitioner has been granted bail by the Ilaqa Magistrate, Palwal under Section 167(2) Cr.P.C., this petition has become infructuous and he be permitted to withdraw the same.
Permission is granted. The petition is dismissed as withdrawn.
(H.S. MADAAN) JUDGE February 20, 2018 p.singh Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 04-03-2018 10:16:47 :::