Bhoop Singh vs State Of Haryana And Another
2022 Latest Caselaw 17376 P&H

Citation : 2022 Latest Caselaw 17376 P&H
Judgement Date : 20 December, 2022

Punjab-Haryana High Court

Bhoop Singh vs State Of Haryana And Another on 20 December, 2022

250

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
CRM-M-39477-2021 (O&M)
Date of Decision: 20.12.2022.
BHOOP SINGH ... Petitioner
versus
STATE OF HARYANA AND ANOTHER ...Respondents

CORAM: HON'BLE MRS. JUSTICE AMARJOT BHATTI Present: Ms. Gurmeet Kaur and Mr. Sahil Bansal, Advocate for

Mr. Shokeen Singh Verma, Advocate for the petitioner. Ms. Deepshikha Chauhan, Asstt. A.G. Haryana.

3 ie 2 2s 2s 24

AMARJOT BHATTI J. (Oral)

Learned counsel for the petitioner stated that she does not want to pursue the present petition under Section 439 (2) Cr.P.C. read with Section 482 Cr.P.C. for cancellation of regular bail granted to respondent No.2.

In light of the such statement, the petition stands dismissed as

withdrawn.

20.12.2022 (AMARJOT BHATTI) lavisha JUDGE Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

SANDEEP

2022.12.17 21:06

| attest to the accuracy and authenticity of this order/judgment.