Punjab-Haryana High Court
Avtar Singh @ Tar vs State Of Punjab on 1 March, 2018
Author: H.S. Madaan
Bench: H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No. 1963 of 2018
DATE OF DECISION :- March 01, 2018
Avtar Singh @ Tar ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE H.S. MADAAN
Present:- Mr. Daman Jeet Bhoriwal, Advocate for the petitioner.
Mr. Saurav Khurana, DAG, Punjab.
***
Custody certificate placed on file. Learned counsel for the petitioner states that he intends to move an application before the trial Court for grant of bail under Section 167(2) Cr.P.C. and other relevant provisions, therefore, he be permitted to withdraw the petition at this stage.
Permission is granted. The petition is dismissed as withdrawn.
(H.S. MADAAN) JUDGE March 01, 2018 p.singh Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 03-03-2018 23:29:03 :::