Punjab-Haryana High Court
Sandeep Singh @ Sandeep vs State Of Punjab on 31 March, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-30470 of 2019 (O&M)
DECIDED ON:31st March, 2022
Sandeep Singh @ Sandeep
.....PETITIONER
VERSUS
State of Punjab
.....RESPONDENT
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN.
Present: Mr. Ramandeep Singh Gill, Advocate for petitioner.
Mr. Amit Mehta, Sr. DAG Punjab.
***
AVNEESH JHINGAN, J (ORAL)
This petition under Section 439 Cr.P.C. is filed seeking regular bail in case of FIR No.252 dated 25.9.2015, under Sections 384 IPC (Sections 364-A, 365, 420, 511, 149, 120-B IPC and 25/54 of Arms Act, 1959 added lateron), registered at Police Station Patran District Patiala.
Learned counsel for the petitioner after arguing for sometime and realizing that the victim and the complainant are yet to be examined, seeks permission to withdraw the present petition at this stage.
Dismissed as withdrawn.
(AVNEESH JHINGAN) st 31 March, 2022 JUDGE reema Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 01-04-2022 01:44:52 :::