Punjab-Haryana High Court
Rukamdeen Alias Gakku vs State Of Punjab on 25 March, 2026
195
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-60394-2025 (O&M)
DECIDED ON: 25.03.2026
RUKAMDEEN ALIAS GAKKU .....PETITIONER
VERSUS
STATE OF PUNJAB .....RESPONDENT
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.
Present: Mr. S.K. Choudhary, Advocate,
for the petitioner.
Mr. Neeraj Madaan, Sr. DAG, Punjab.
SANJAY VASHISTH, J (ORAL)
1. Criminal Misc. Application bearing No.CRM-12184-2026, under Section 528 of BNSS, has been filed seeking withdrawal of the main case i.e. CRM-M-60394-2025, which is listed for 22.04.2026.
2. Learned counsel for the applicant/petitioner submits that he has received the required instructions from the petitioner, to withdraw the main case, as he wants to approach the Court of Sessions for regular bail.
Therefore, he submits that on his oral request, date of hearing in the main case be preponed from 22.04.2026, to enable its withdrawal.
3. Notice of the application.
4. Mr. Neeraj Madaan, Sr. DAG, Punjab, who is present in Court, accepts notice on behalf of the non-applicant/respondent - State and pleads no objection to the prayer made therein. LAVISHA 2026.03.25 12:50 I attest to the accuracy and integrity of this document PHHC, Chandigarh
CRM-M-60394-2025 (O&M) -2-
5. Considering the averments made in the application, date of hearing in the main case is preponed from 22.04.2026 to today itself, i.e., 25.03.2026, and the same is taken on board for disposal.
6. Taking into consideration the submissions addressed by counsel for the applicant/petitioner, present petition i.e. CRM-M-60394- 2025 is dismissed as withdrawn, with the liberty as sought and recorded here above.
7. Criminal Misc. Application also stands disposed of.
(SANJAY VASHISTH)
25.03.2026 JUDGE
Lavisha
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
LAVISHA
2026.03.25 12:50
I attest to the accuracy and
integrity of this document
PHHC, Chandigarh