Punjab-Haryana High Court
Rahisan vs State Of Haryana on 25 April, 2016
Author: Jaswant Singh
Bench: Jaswant Singh
233
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M No. 12922 of 2016 (O&M)
Date of Decision: 25.04.2016
Rahisan
.......... Petitioner
Versus
State of Haryana
.......... Respondent
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. Satish Chaudhary, Advocate
for the petitioner.
Mr. Neeraj Poswal, Assistant Advocate General, Haryana
for the respondent/State assisted by HC Pushpa.
****
JASWANT SINGH, J. (ORAL)
Prayer in this petition under Section 439 of Cr.P.C,. is for grant of regular bail on behalf of the petitioner/accused-Mrs. Rahisan in case FIR No. 19, dated 04.03.2016, for the offence punishable under Section 384 of the Indian Penal Code (under Sections 376 D/120-B of IPC stands deleted), registered at Police Station Nuh, District Mewat.
As per the case of prosecution, the petitioner/accused alongwith co-accused person(s) are involved in the racket of telephonically calling to person at their house, and, thereafter, trying to extort money on the pretext of false implication of rape.
The petitioner is stated to be in custody since 16.03.2016. After arguing for some time, learned counsel for the petitioner seeks permission to withdraw the present petition.
Dismissed as withdrawn.
April 25, 2016 ( JASWANT SINGH )
'dk kamra' JUDGE
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