Punjab-Haryana High Court
Rajesh Mishra vs State Of Haryana on 18 August, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc No. M-21495 of 2009
Date of decision : 18.08.2009
Rajesh Mishra
....Petitioner
V/s
State of Haryana
....Respondent
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Kunal Dawar, Advocate
for the petitioner.
Mr. Gaurav Dhir, AAG Haryana.
RAJAN GUPTA J. (ORAL)
Learned counsel for the petitioner submits that he may be allowed to withdraw the present petition with liberty to the petitioner to surrender before the trial court and seek regular bail.
Dismissed as withdrawn with liberty as aforesaid.
18.08.2009 (RAJAN GUPTA) Ajay JUDGE