Punjab-Haryana High Court
Lakhwinder Singh vs State Of Punjab on 31 October, 2012
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Crl.M.No.M-33401 of 2012(O&M)
Date of Decision: October 31, 2012
Lakhwinder Singh .....Petitioner
v.
State of Punjab ......Respondent
CORAM: HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr.APS Deol, Sr. Advocate with
Mr.ADS Jattana, Advocate
for the petitioner.
......
RAM CHAND GUPTA, J.(Oral)
Crl.M.No.63792 of 2012 Application is allowed subject to all just exceptions.
Crl.M.No.M-33401 of 2012 The present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.94, dated 27.8.2011, under Sections 302, 307, 323, 506, 148, 149 IPC and under Sections 25 and 27 of the Arms Act, registered at Police Station Ajnala, District Amritsar.
After arguing for some time, learned counsel for the petitioner requests for withdrawal of this petition on the plea that petitioner would surrender before learned trial Court and would apply for regular bail.
Dismissed as withdrawn.
31.10.2012 (Ram Chand Gupta) meenu Judge