Punjab-Haryana High Court
Avtar Singh vs State Of Punjab on 28 August, 2012
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-24499 of 2012 (O&M)
Date of decision: 28.08.2012
Avtar Singh
....Petitioner
Versus
State of Punjab
....Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: - Mr. T.S. Sangha, Sr. Advocate, with
Mr. J.S. Lalli, Advocate, for the petitioner.
Mr. J.S. Bhullar, AAG, Punjab.
*****
PARAMJEET SINGH, J. (ORAL)
The present petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case arising out of FIR No.69 dated 19.7.2012, registered at Police Station Amloh, District Fatehgarh Sahib, under Sections 406, 420, 465, 467, 468 IPC.
After arguing for some time, learned Counsel for the petitioner wants to withdraw the present petition.
As prayed, dismissed as withdrawn.
However, regular bail application of the petitioner, after the period of police remand is over, shall be decided expeditiously.
(Paramjeet Singh) Judge August 28, 2012 R.S.