Hardeep Singh vs State Of Punjab
2021 Latest Caselaw 3083 P&H

           IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

                                             ***

CRM-M-45084 of 2021 Date of decision 29.10.2021 Hardeep Singh Petitioner Versus State of Punjab.

Respondent

CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present: Mr. Rajiv Joshi, Advocate for the petitioner.

Ms. Bhavna Gupta, DAG, Punjab.

AVNEESH JHINGAN, J (Oral):

Due to COVID-19 situation, the Court is convened through video conference.

After arguing at length and realising that there is an issue of maintainability of the petition in view of the judgment of the Supreme Court in Manish Jain v. Haryana State Pollution Control Board, 2021(1)AICLR 416, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty that the petitioner would surrender before the court concerned on the next date and apply for regular bail.

Dismissed as withdrawn with liberty as prayed for. In case the petitioner surrenders before the court concerned and applies for regular bail, the same shall be taken up on the same day by the court concerned.

[AVNEESH JHINGAN] JUDGE 29th October, 2021 mk

1. Whether speaking/ reasoned : Yes /No

2. Whether reportable : Yes /No

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