Sohan Singh Alias Sohni vs State Of Punjab
2021 Latest Caselaw 3061 P&H

CRM-M-44691-2021                                                        -1-



       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH


                                       CRM-M-44691-2021
                                       Date of decision:-27.10.2021


Sohan Singh alias Sohni
                                                               ...Petitioner


                    Versus


State of Punjab
                                                             ...Respondent


CORAM : HON'BLE MR. JUSTICE H.S. MADAAN



Present   : Mr.C.S. Rana, Advocate
            for the petitioner.

             ****

H.S. MADAAN, J.(ORAL)

Case taken up through video conferencing.

This second petition under Section 438 Cr.P.C. for pre-

arrest bail has been filed by the petitioner Sohan Singh alias Sohni, aged

about 35 years, resident of village Sherewal, Tehsil Jagraon, District

Ludhiana, an accused in FIR No.170 dated 31.10.2020, under Section 61

of Punjab Excise Act, registered with Police Station Sidhwan Bet, Police

District Ludhiana Rural. The first petition filed by the petitioner/accused

had been dismissed by this Court vide detailed order dated 9.4.2021.

In view of the observations made by Hon'ble Apex Court in

a recent judgment G.R. Ananda Babu Versus The State of Tamil Nadu

& Anr. arising out of SLP(Crl.) No.213 of 2021, the second petition is

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not maintainable.

At this stage, learned counsel for the petitioner states that

he be permitted to withdraw the present petition since the petitioner

would surrender before the Illaqa Magistrate within three days from

today.

Permission is granted.

Dismissed as withdrawn.

                                                (H.S.MADAAN)
27.10.2021                                         JUDGE
Brij

Whether reasoned/speaking :              Yes/No

Whether reportable                 :     Yes/No




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