Punjab-Haryana High Court
Amit Rathee vs State Of Haryana on 9 November, 2022
Author: Vikas Bahl
Bench: Vikas Bahl
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(231)
CRM-M-44547-2022
Date of decision: - 09.11.2022
Amit Rathee
....Petitioner
Versus
State of Haryana
.....Respondent
CORAM : HON'BLE MR. JUSTICE VIKAS BAHL
Present:- Mr. Parveen Sharma, Advocate, for the petitioner.
Mr. Gaurav Gurcharan Singh Rai, DAG, Haryana.
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VIKAS BAHL, J. (ORAL)
This is a petition under Section 439 Cr.P.C. to grant regular bail to the petitioner in FIR No.747 dated 05.11.2020 registered under Sections 420, 467, 468 and 471 IPC and Section 61 of the Punjab Excise Act, 1914 (Haryana Amendment Bill, 2020) (Sections 328, 272 & 120-B IPC and Section 72-A of the Punjab Excise Act, 1914 have been added later on) at Police Station City Sonipat, District Sonipat.
Learned counsel for the petitioner has submitted that the present petition is a second petition for regular bail as the first petition filed by another counsel and thus, he seeks to withdraw the present petition with liberty to file a fresh petition after giving full and better particulars and also after annexing the zimni orders subsequent to the order dated 12.05.2022.
In view of the statement made by learned counsel for the petitioner, the present petition is dismissed as withdrawn, with the aforesaid liberty.
( VIKAS BAHL )
November 09, 2022 JUDGE
naresh.k
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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