Punjab-Haryana High Court
Vikram Dua vs State Of U.T. Chandigarh on 10 May, 2012
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl. Misc. No. M-38536 of 2011
Date of decision : 10.05.2012
Vikram Dua
....Petitioner
V/s
State of U.T. Chandigarh
....Respondent
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Ankur Mittal, Advocate for the petitioner.
Mr. Hemant Bassi, Advocate for the U.T. Chandigarh
Mr. Pankaj Katia, Advocate for the complainant.
RAJAN GUPTA J. (ORAL)
After arguing at some length, learned counsel for the petitioner submits that he may be allowed to withdraw this petition with liberty to the petitioner to surrender before the trial court and thereafter seek regular bail. However, some protection may be afforded to the petitioner to enable him to appear before the court below.
Aforesaid prayer is not opposed by learned counsel representing the respondents.
In view of above, this petition is dismissed as withdrawn. In case petitioner surrenders before the trial court within ten days from today and applies for bail, his plea shall be decided within a week thereafter.
Arrest of the petitioner shall remain stayed till the decision of the bail application.
May 10, 2012 (RAJAN GUPTA) Ajay JUDGE