Punjab-Haryana High Court
Jatinder Kumar @ Jitender Singh vs State Of Punjab on 27 May, 2011
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl.Misc.No.M-16673 of 2011
DATE OF DECISION: May 27, 2011
Jatinder Kumar @ Jitender Singh
.....Petitioner
versus
State of Punjab
.....Respondent
CORAM:- HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr.H.S. Saini, Advocate for the petitioner
..
RAJAN GUPTA, J.: (Oral)
This is a petition under section 438 Cr.P.C.
seeking pre-arrest bail in a case registered against the petitioner under sections 382/397/148/149 IPC vide FIR No.108 dated 5.3.2009 at police station Phase-I, S.A.S. Nagar (Mohali).
After arguing at some length, learned counsel for the petitioner submits that he may be allowed to withdraw this petition with liberty to petitioner to surrender before the court below and seek regular bail.
Dismissed as withdrawn with liberty as aforesaid. In case the petitioner surrenders as aforesaid within a week from today and thereafter applies for regular bail, his plea shall be decided on the same day.
May 27, 2011 ( RAJAN GUPTA ) pc JUDGE