Punjab-Haryana High Court
Rahul vs State Of Haryana on 5 February, 2020
Author: Manoj Bajaj
Bench: Manoj Bajaj
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-50518-2019
Date of Decision: 05.02.2020
Rahul
.. Petitioner
Vs.
State of Haryana
..Respondent
CORAM: HON'BLE MR. JUSTICE MANOJ BAJAJ
Present: Mr. Shiv Kumar, Advocate for the petitioner.
Ms. Tanushree Gupta, DAG, Haryana.
...
Manoj Bajaj, J. (Oral)
Petitioner has filed this petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.68 dated 15.06.2019, registered under Sections 379-A and 177 IPC, 1860 (Section 177 IPC added on 12.07.2019), at Police Station Faridabad, District GRP Ambala Cantt., Haryana.
Learned State counsel on instructions from SI Chet Ram, has apprised the Court that only two prosecution witnesses remain to be examined and the case is fixed for 11.02.2020 before the trial Court.
In view of the advanced stage of the trial, learned counsel for the petitioner does not press this petition.
The petition is dismissed as not pressed.
(MANOJ BAJAJ)
05.02.2020 JUDGE
Jasmine Kaur
Whether speaking/reasoned Yes
Whether reportable No
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