Punjab-Haryana High Court
Davinder Singh vs State Of Punjab And Others on 6 July, 2022
Author: Manoj Bajaj
Bench: Manoj Bajaj
217 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-49592-2019
Date of decision : 06.07.2022
Davinder Singh ...Petitioner
Vs.
State of Punjab and others ...Respondents
CORAM:- HON'BLE MR. JUSTICE MANOJ BAJAJ
Present: Mr. R.P.Dhir, Advocate for the petitioner.
Mr. Ramandeep Singh Sandhu, Sr.DAG, Punjab.
Mr. Jasraj Singh, Advocate for respondent Nos.2 to 4.
***
MANOJ BAJAJ, J.
Complainant has filed this petition under Section 439 (2) Cr.P.C seeking cancellation of regular bail granted to respondent Nos.2 to 4 vide orders dated 10.07.2019 and 02.09.2019 (Annexures P-2 and P-3, respectively) in case FIR No.20 dated 09.02.2019 registered under Sections 307, 365, 326, 323, 324, 342 and 34 Indian Penal Code, 1860 at Police Station Bullowal, District Hoshiarpur.
After arguing for some time, learned counsel for the petitioner does not press present petition and prays for withdrawal.
The prayer is accepted.
The petition is ordered to be dismissed as withdrawn.
(MANOJ BAJAJ) JUDGE 06.07.2022 vanita Whether speaking/reasoned : Yes No Whether Reportable : Yes No 1 of 1 ::: Downloaded on - 07-07-2022 06:31:44 :::