Punjab-Haryana High Court
Anish Jangra vs State Of Haryana on 2 December, 2019
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
CRM-M-37163 of 2019 (O&M) -1-
223
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-37163 of 2019 (O&M)
Date of decision: December 02, 2019
Anish Jangra
.....Petitioner
Versus
State of Haryana
.....Respondent
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: Mr. C.B. Kaushik, Advocate for the petitioner.
Mr. Arun Beniwal, DAG Haryana.
*****
MAHABIR SINGH SINDHU, J Present 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.358 dated 08.09.2018, under Sections 120-B, 34, 420 of the Indian Penal Code, 1860 and Sections 4, 5 and 6 of Prize Chits and Money Circulation Schemes (Banning) Act, 1978, registered at Police Station Sadar Fatehabad.
After arguing for sometime, learned counsel for the petitioner wishes to withdraw the present petition.
Dismissed as withdrawn with liberty to the petitioner to approach learned Sessions Court, if so advised.
(MAHABIR SINGH SINDHU) JUDGE December 02, 2019 mahavir Whether speaking/ reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 08-12-2019 16:43:06 :::