Punjab-Haryana High Court
Avtar Singh @ Sonu vs State Of Haryana on 28 May, 2012
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M 10201 of 2012(O&M)
Date of Decision: May 28, 2012
Avtar Singh @ Sonu ... Petitioner
Versus
State of Haryana ... Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Ms. Garima Sharma, Advocate,
for the petitioner.
Mr. Sandeep S. Mann, Sr. DAG, Haryana.
Paramjeet Singh, J.(Oral)
This is a petition filed by the petitioner under Section 439 Cr.P.C. for grant of regular bail to him in case FIR No. 67, dated 14.03.2011, under Sections 364, 302, 201, 34 IPC, registered at Police Station City Kaithal, District Kaithal.
Learned State counsel, after seeking instructions from SI Raghbir Singh, states that the prosecution evidence has been concluded and the case is now fixed for 31.05.2012 for defence evidence.
In view of the above, learned counsel for the petitioner states that she may be permitted to withdraw the instant petition.
Present petition is dismissed as withdrawn.
May 28, 2012 ( Paramjeet Singh ) vkd Judge