Punjab-Haryana High Court
Lekh Ram @ Lekhi vs State Of Haryana on 9 January, 2013
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No. M-37562 of 2012 (O&M)
Date of decision: January 09, 2013.
Lekh Ram @ Lekhi
... Petitioner(s)
v.
State of Haryana
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Shri Rajesh Lamba, Advocate, for the petitioner.
Shri Sandeep S. Mann, Senior Dy. Advocate General, Haryana.
Paramjeet Singh, J. (Oral):
The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No.279 dated 29.6.2012, registered at Police Station Punhana, District Mewat, under Sections 194, 195, 201, 211, 120-B, 307, 34 IPC read with Sections 25 of the Arms Act and 7/12 of the Prevention of Corruption Act.
After arguing for some time, Learned Counsel for the petitioner wants to withdraw the instant petition.
As prayed, dismissed as withdrawn.
[ Paramjeet Singh ] January 09, 2013. Judge kadyan