Punjab-Haryana High Court
Ravinder Singh Alias Ravi vs State Of Punjab on 25 September, 2024
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
210 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-25788-2024
Date of Decision: September 25, 2024
RAVINDER SINGH ALIAS RAVI ....Petitioner(s)
VERSUS
STATE OF PUNJAB ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: Ms. Pooja, Advocate for
Mr. Ritesh Pandey, Advocate
for the petitioner.
Mr. J.S. Rattu, DAG, Punjab.
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SANDEEP MOUDGIL, J.(ORAL)
This petition has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in case FIR No.24 dated 07.04.2024 under Sections 336, 34 of IPC and Sections 25, 27 of Arms Act (Section 307 of IPC added and Section 336 of IPC deleted later on) registered at Police Station Rangar Nangal, District Batala.
Learned State counsel submits that the petitioner has been granted bail under Section 167(2) Cr.P.C.
In view of above, learned counsel for the petitioner seeks withdrawal of the instant petition having been rendered infructuous.
Prayer is accepted.
Dismissed as withdrawn.
(SANDEEP MOUDGIL) JUDGE 25.09.2024 Sangeeta Whether reasoned/speaking: Yes/No SANGEETA 2024.09.26 20:05 I attest to the accuracy and Whether reportable: Yes/No integrity of this document