Punjab-Haryana High Court
Manpreet Singh vs State Of Punjab on 1 February, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-4085 of 2022
DECIDED ON:1st February, 2022
Manpreet Singh
.....PETITIONER
VERSUS
State of Punjab
.....RESPONDENT
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN.
Present: Ms. Riffi Birla, Advocate for petitioner.
Mr. Amit Mehta, Sr. DAG Punjab.
***
AVNEESH JHINGAN, J (ORAL)
Due to COVID-19 situation, the Court is convened through video conference.
This petition under Section 439 Cr.P.C. is filed seeking interim regular bail for five days in case of FIR No. 13 dated 17.2.2016, under Sections 307, 382, 336, 427 IPC and Section 25/27 of Arms Act, 1959, registered at Police Station Badhni Kalan, District Moga.
Learned counsel for the petitioner seeks permission to withdraw the petition with liberty to approach the Sessions Court concerned. However, a prayer is made that in case an application is made for interim bail, the same be dealt with expeditiously.
Dismissed as withdrawn with liberty as prayed for. There is no doubt that considering the urgency of the matter, the Court concerned will decide the application in accordance with law as expeditiously as possible.
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