Punjab-Haryana High Court
Payal vs State Of Punjab on 14 December, 2012
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M- 31035 of 2012(O&M)
Date of Decision: December 14, 2012.
Payal.
...... PETITIONER(s)
Versus
State of Punjab.
...... RESPONDENT (s)
CORAM:- HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr. Varinder Chhibber, Advocate for
Mr. Veneet Sharma,
Advocate, for the petitioner.
*****
RAM CHAND GUPTA, J.(Oral)
The present petition has been filed for regular bail under Section 439 of Code of Criminal Procedure in FIR no.208 dated 12.06.2011, under Sections 363/366A/371/372 IPC, registered at police station Civil Lines, Amritsar.
Learned counsel appearing for the petitioner requests for withdrawal of this petition on the plea that he would file another one with better particulars.
Dismissed as withdrawn with the aforesaid liberty.
( RAM CHAND GUPTA ) December 14, 2012. JUDGE 'om'