Punjab-Haryana High Court
Bhoop Lal vs State Of Haryana on 8 September, 2015
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
209
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-13413-2015
Date of decision: 08.09.2015
Bhoop Lal
... Petitioner
Vs.
State of Haryana
... Respondent
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present: Mr. Gorakh Nath, Advocate
for the petitioner.
Mr. Ashish Yadav, Addl. AG, Haryana.
*******
RAMESHWAR SINGH MALIK, J. (ORAL)
Petitioner seeks bail pending trial in FIR No.277 dated 22.07.2011 under Sections 148, 149, 323, 324, 302 and 354 IPC, registered at Police Station Sadar Palwal, District Palwal.
Learned counsel for the petitioner fairly states that in view of the order passed in CRR-3988-2013 (Raj Kumar Vs. Rohtash @ Rohit and ors.), he may be granted permission to withdraw the present petition with liberty to the petitioner to file fresh one on the same cause of action, as and when necessity arises.
Permission is granted.
Dismissed as withdrawn with liberty, as prayed for.
[ RAMESHWAR SINGH MALIK ] 08.09.2015 JUDGE vishnu VISHNU 2015.09.09 09:48 I attest to the accuracy and integrity of this document High Court Chandigarh