Umed Singh vs State Of Haryana
2022 Latest Caselaw 17231 P&H

Citation : 2022 Latest Caselaw 17231 P&H
Judgement Date : 19 December, 2022

Punjab-Haryana High Court

Umed Singh vs State Of Haryana on 19 December, 2022

SANDEEP

207 (2)

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-54417-2022
Date of Decision:- 19.12.2022.

UMED SINGH ....Petitioner
Vs.

STATE OF HARYANA ...Respondent

CORAM:- HON'BLE MRS. JUSTICE AMARJOT BHATTI

Present:- | Mr. Rakesh Nehra, Sr. Advocate with Mr. Pardeep Parighal
and Mr. Sauhard Singh, Advocates for the petitioner.
Mr. R.K. Doon, Advocate for the complainant.
Ms. Ambika Sood, Additional A.G, Haryana.

36 2 2 2 2 ie

AMARJOT BHATTI, J. (Oral)

Learned counsel for the petitioner, in view of the status report submitted by learned counsel for the respondent, states that he does not want to pursue the present anticipatory bail.

In view of the above, the petition stands dismissed as withdrawn.

19.12.2022 (AMARJOT BHATTI) snd JUDGE

Whether speaking/reasoned: Yes/No. Whether reportable: Yes/No

2022.12.17 20:37 | attest to the accuracy and authenticity of this order/judgment.

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