Punjab-Haryana High Court
Pirthi Singh vs State Of Punjab on 8 February, 2018
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M-49561-2017(O&M)
Date of Decision: 08.02.2018
Pirthi Singh --Petitioner
Versus
State of Punjab --Respondent
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. G.S. Nahel, Advocate for the petitioner.
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TEJINDER SINGH DHINDSA.J (Oral) Having argued the matter at some length, counsel for the petitioner prays for withdrawal of the instant petition filed under Section 438 Cr.P.C praying for the grant of anticipatory bail to the petitioner in case F.I.R. No.89 dated 28.8.2017 under sections 436, 427, 148, 149, 120-B I.P.C and sections 3, 4, 5 of Prevention of Damage of Public Property Act and sections 3, 4 of the Explosive Substance Act, registered at Police Station, Longowal, District Sangrur.
Prayer is allowed.
Dismissed as withdrawn.
(TEJINDER SINGH DHINDSA) JUDGE 08.02.2018 lucky Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 12-02-2018 07:53:57 :::