Punjab-Haryana High Court
Sompal vs State Of Haryana on 10 February, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
CRM-M-52513-2021 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-52513-2021
Decided on: 10th February, 2022
Sompal
Petitioner
Versus
State of Haryana
Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. G.S Sandhu, Advocate for the petitioner.
Ms. Geeta Sharma, DAG, Haryana.
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AVNEESH JHINGAN, J (Oral):
1. Due to COVID-19 situation, the Court is convened through video conference.
2. This petition under Section 439 Cr.P.C. is filed seeking regular bail in FIR No. 122, dated 02.04.2020, under Sections 406, 420, 467, 468, 471, 472, 506 and 201 of Indian Penal Code, 1860, registered at Police Station Matlauda, District Panipat.
3. Learned counsel for the petitioner after arguing for some time and sensing the outcome of the petition, seeks permission to withdraw the present petition at this stage.
4. Dismissed as withdrawn.
[AVNEESH JHINGAN] JUDGE 10th February, 2022 Parveen Sharma
1. Whether speaking/ reasoned : Yes /No
2. Whether reportable : Yes /No 1 of 1 ::: Downloaded on - 11-02-2022 00:33:33 :::