Punjab-Haryana High Court
Amandeep Singh Alias Gainda vs State Of Punjab on 1 December, 2022
Author: Vikas Bahl
Bench: Vikas Bahl
124
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
***
CRM-M-55823-2022
Date of decision : 01.12.2022
Amandeep Singh alias Gainda
... Petitioner
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MR.JUSTICE VIKAS BAHL
Present: Mr.Amandeep Chhabra, Advocate
for the petitioner.
Mr.Tarun Aggarwal, Sr.DAG, Punjab.
VIKAS BAHL, J.(ORAL)
This is a first petition under Section 439 Cr.P.C. read with Section 482 Cr.P.C. for grant of interim regular bail for 7 days on the ground of the death of the mother of the petitioner as she had expired on 24.11.2022.
Learned State counsel, on instructions from SI Balbir Singh, has submitted that the petitioner was granted interim bail for two hours on the day of the death of the mother of the petitioner and the said interim bail was granted by the Additional Sessions Judge.
Learned counsel for the petitioner seeks to withdraw the present petition with liberty to approach the learned trial Court.
In view of the statement made by learned counsel for the petitioner, the present petition is dismissed as withdrawn with the aforesaid liberty.
(VIKAS BAHL) JUDGE December 01, 2022 Davinder Kumar Whether speaking / reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 04-12-2022 02:49:21 :::