Punjab-Haryana High Court
Parminder Singh vs State Of Punjab on 14 November, 2022
Author: Vikas Bahl
Bench: Vikas Bahl
210
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-43915-2021 (O&M)
Date of decision : 14.11.2022
Parminder Singh ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Ms. Sukhpreet Kaur Grewal, Advocate for the petitioner.
Mr. Tarun Aggarwal, Sr. DAG, Punjab.
****
VIKAS BAHL, J. (ORAL)
This is the second petition filed under Section 439 of Cr.P.C. for grant of extension of interim regular bail to the petitioner in FIR No.229 dated 05.10.2018 registered under Sections 307, 34, 120-B of Indian Penal Code, 1860 and Sections 25, 27, 54, 59 of the Arms Act at Police Station Sadar Ludhiana, District Ludhiana.
Learned counsel for the petitioner has submitted that the petitioner be permitted to withdraw the present petition with liberty to file an application for regular bail and thus, prays that the interim bail which has been continuing since 18.06.2021, be continued for two weeks from today.
In view of the above, the present petition is dismissed as withdrawn with liberty aforesaid. The interim bail which had been granted on 18.06.2021 would continue for a period of two weeks from today and the petitioner is directed to surrender on or before 29.11.2022.
All the pending miscellaneous applications, if any, shall stand disposed of in view of the abovesaid order.
14.11.2022 (VIKAS BAHL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
1 of 1
::: Downloaded on - 17-11-2022 06:35:42 :::