Punjab-Haryana High Court
Nikunj Gupta vs State Of Haryana on 19 April, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
CRM-M-15731 of 2022 and connected case [1]
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Date of Decision: 19th April, 2022
(1) CRM-M-15731 of 2022
Nikunj Gupta
Petitioner
Versus
State of Haryana
Respondent
(1) CRM-M-15736 of 2022
Nikunj Gupta
Petitioner
Versus
State of Haryana
Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. S.K.Garg (Narwana), Senior Advocate with
Mr. Inder Singh, Advocate for the petitioner.
Ms. Dimple Jain, AAG, Haryan.
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AVNEESH JHINGAN, J (Oral):
The petitioner is seeking anticipatory bail in FIR No. 108 dated 12.4.2022, under Sections 63 and 65 of Copyright Act, 1957 and Sections120-B and 420 IPC, registered at Police Station City Mahendergarh and FIR No. 157 dated 10.4.2022, under Section 63 of the Copyright Act, 1957 and Sections 120-B, 420 and 511 IPC, registered at Police Station Rewari City, District Rewari.
Learned senior counsel for the petitioner seeks permission to withdraw the present petitions with liberty to approach Sessions Court concerned.
1 of 2 ::: Downloaded on - 20-04-2022 02:38:42 ::: CRM-M-15731 of 2022 and connected case [2] Dismissed as withdrawn with liberty as prayed for. Photocopy of the order be placed on the file of connected case.
[AVNEESH JHINGAN] JUDGE 19th April, 2022 mk
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 2 of 2 ::: Downloaded on - 20-04-2022 02:38:42 :::