Amandeep Singh @ Aman vs State Of Punjab
2022 Latest Caselaw 6304 P&H

             IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH
                              CRM-M-28149 of 2022 (O&M)
                              Date of Decision: 6th July, 2022

Amandeep Singh @ Aman
                                                                            Petitioner
                                             Versus

The State of Punjab
                                                                           Respondent

CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present:     Mr. J. S. Jaidka, Advocate for the petitioner.
             Mr. Amit Mehta, Senior DAG, Punjab.

                             ****

AVNEESH JHINGAN, J (Oral):

This petition under Section 438 Cr.P.C. read with Section 482

Cr.P.C. is filed seeking anticipatory bail in FIR No. 69 dated 14.4.2016,

under Sections 399 and 402 IPC, registered at Police Station Shimlapuri,

Ludhiana.

Learned counsel for the petitioner, after arguing for some time

and realizing that the petition is not maintainable in view of the judgment of

the Supreme Court in Manish Jain v. Haryana State Pollution Control

Board, 2021(1) AICLR 416, seeks permission to withdraw the present

petition with liberty to avail remedies in accordance with law.

Dismissed as withdrawn with liberty as prayed for.

Since the main petition has been disposed of, pending

application, if any, is rendered infructuous.

[AVNEESH JHINGAN] JUDGE th 6 July, 2022 mk

1. Whether speaking/ reasoned : Yes / No

2. Whether reportable : Yes / No

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