Punjab-Haryana High Court
Surender Kumar vs State Of Haryana on 20 July, 2020
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
206 (2nd case)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.9774 of 2020 (O&M)
Date of Decision: 20.072020
Surender Kumar
......... Petitioner
Versus
State of Haryana
......... Respondent
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present:- Mr. Arun Bansal, Advocate for the petitioner.
Mr. Pardeep Prakash Chahar, DAG, Haryana
for the respondent.
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MAHABIR SINGH SINDHU, J. (Oral)
Present petition has been filed under Section 439 of the Code of Criminal Procedure (for short 'Cr.P.C.') for grant of bail pending trial to the petitioner in case FIR No.358 dated 08.09.2018, under Sections 420, 406, 467, 468, 471, 120-B of the Indian Penal Code, 1860; Sections 4, 5, 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 and Section 3(2) of the Haryana Protection of Interest of Deposits in Financial Establishment Act, 2013, registered at Police Station Sadar, District Fatehabad.
Learned Counsel for the petitioner wishes to withdraw the present petition with liberty to file fresh one with better particulars.
Permitted to do so.
Ordered accordingly.
July 20, 2020 ( MAHABIR SINGH SINDHU )
Gagan JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
For Subsequent orders see CRM-M-14355-2020 Decided by HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU 1 of 1 ::: Downloaded on - 27-09-2020 15:42:39 :::