Punjab-Haryana High Court
Bachan Kaur @ Bachno vs State Of Haryana on 11 January, 2013
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Crl.M.No.M-1088 of 2013 in
Crl.M.No.M-39650 of 2012(O&M)
Date of Decision: January 11, 2013
Bachan Kaur @ Bachno
.....Petitioner
v.
State of Haryana
......Respondent
CORAM: HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr.Amit Kumar Jain, Advocate
for the applicant-petitioner.
.....
RAM CHAND GUPTA, J.(Oral)
Crl.M.No.1088 of 2013 Requests for withdrawal of main petition, which is fixed for 8.2.2013.
Request accepted and the case is preponed to today. Application stands disposed of accordingly. Crl.M.No.M-39650 of 2012 The present petition filed under Section 439 Cr.P.C. is for grant of bail to the petitioner in case FIR No.154, dated 12.10.2012, under Sections 406, 420, 506 IPC, registered at Police Station Naggal, District Ambala.
In view of the prayer made in the application, the present petition is dismissed as withdrawn.
11.1.2013 (Ram Chand Gupta) meenu Judge