Punjab-Haryana High Court
Vinod @ Harsh vs State Of Haryana on 1 September, 2020
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
CRM-M-8192 of 2020 (O&M) -1-
211
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-8192 of 2020 (O&M)
Date of decision: September 01, 2020
Vinod @ Harsh
.....Petitioner
Versus
State of Haryana
.....Respondent
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present:- Mr. Ashok Kumar Sharma (Bhana), Advocate
for the applicant-petitioner.
Mr. Pardeep Parkash Chahar, DAG Haryana.
*****
MAHABIR SINGH SINDHU, J CRM-17780-2020 Present application has been filed for preponement of date of hearing in main case, which is pending for 09.11.2020.
Notice of the application.
Mr. Pardeep Parkash Chahar, DAG Haryana accepts notice on behalf of the State and submits that he has no objection, in case next date is preponed.
With the consent of both sides, date of hearing in the main case is preponed and taken up for today itself. Main case (O&M) Second petition has been filed under Section 439 of the Code of Criminal Procedure, 1973 (for short 'Cr. P.C.') for grant of bail pending trial to the petitioner in FIR No.15 dated 05.01.2018 under Sections 201/302 of the Indian Penal Code, 1860 (for short 'IPC') (Sections 397/34 1 of 2 ::: Downloaded on - 03-09-2020 00:54:49 ::: CRM-M-8192 of 2020 (O&M) -2- of IPC added later on), registered at Police Station Sadar Karnal, District Karnal.
Short reply by way of affidavit of Surinder Singh Bhoria, Superintendent of Police, Karnal is taken on record.
After arguing for sometime, learned counsel for the petitioner wishes to withdraw the present petition.
Dismissed as withdrawn at this stage.
(MAHABIR SINGH SINDHU) JUDGE September 01, 2020 mahavir Whether speaking/ reasoned: Yes/No Whether Reportable: Yes/No 2 of 2 ::: Downloaded on - 03-09-2020 00:54:49 :::