Inderpreet Singh vs State Of Punjab
2022 Latest Caselaw 7822 P&H

Citation : 2022 Latest Caselaw 7822 P&H
Judgement Date : 26 July, 2022

Punjab-Haryana High Court

Inderpreet Singh vs State Of Punjab on 26 July, 2022

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(227) CRM-M-31221-2022
Date of Decision: 26.07.2022

Inderpreet Singh ...Petitioner
Versus

State of Punjab ...Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL

Present: Mr. Harinder Singh Aujla, Advocate for the petitioner.

Mr. Sarabjit S. Cheema, AAG, Punjab.

aie 2 24s 24

VIKAS BAHL, J.(ORAL)

This is a first petition filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No.222, dated 21.09.2021 under Sections 379-B, 323, 34 of IPC, 1860 (Sections 325 and 411 of IPC, 1860 added later on) registered at Police Station Kotwali Nabha, District Patiala.

After arguing for some time, learned counsel for the petitioner seeks permission to withdraw the present petition at this stage.

Dismissed as withdrawn at this stage.

(VIKAS BAHL) JUDGE July 26, 2022 Manpreet Whether speaking/reasoned Yes/No

Whether reportable : Yes/No

MANPREET SINGH

2022.07.28 09:35

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