Punjab-Haryana High Court
Amit Kumar Alias Kaka vs State Of Punjab on 15 February, 2021
Author: Archana Puri
Bench: Archana Puri
201
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-5613 of 2021
Date of Decision: February 15, 2021
Amit Kumar alias Kaka
...Petitioner
VERSUS
State of Punjab
...Respondent
CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI
Present: Ms.Harmanpreet Kaur (Simmi), Advocate,
for the petitioner.
****
ARCHANA PURI, J.
Petitioner has filed this second petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.309 dated 28.09.2018 under Sections 323, 325, 376, 511 (Section 302 IPC and Sections 4 and 6 of POCSO Act added later on), Police Station Shimlapuri, Ludhiana.
Notice of motion.
Mr.H.S.Sullar, Deputy Advocate General, Punjab, accepts notice on behalf of the respondent-State and has sent custody certificate of the petitioner through E-mail, hardcopy whereof, has been taken on record.
Learned State counsel has submitted that trial of the case is going on and out of 21 cited witnesses, 10 witnesses have already been examined. He has also given assurance to facilitate examination of the witnesses expeditiously.
In view of the submissions made by learned State counsel, at 1 of 2 ::: Downloaded on - 16-02-2021 00:26:22 ::: CRM No.M-5613 of 2021 -2- this stage, learned counsel for the petitioner does not want to pursue with the present petition.
In view of the submissions so made, the present petition stands dismissed as withdrawn, at this stage.
(ARCHANA PURI)
JUDGE
February 15, 2021
Vgulati
Whether speaking/reasoned Yes
Whether reportable Yes/No
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