Jatin vs State Of Haryana
2022 Latest Caselaw 7837 P&H

107 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-9676-2022
Date of Decision: 26.07.2022

JATIN

....Petitioner
Versus

STATE OF HARYANA
...Respondent

CORAM: Hon'ble Mr.Justice Deepak Sibal

Present: Mr.Kamal Chaudhary, Advocate for the applicant

Mr.Sumit Jain, Additional Advocate General, Haryana
Deepak Sibal, J. (Oral)

The present petition has been filed under Section 439 Cr.P.C. for the grant of regular bail in FIR No.309 dated 15.10.2020 registered under Section 04 of the Protection of Children from Sexual Offences Act, 2012 (for short, POCSO Act) (later on Sections 376-B, 376-D, 120-B IPC and Section 6 of POCSO Act have been added and Section 4 of POCSO Act has been deleted) at Police Station Pinjore, District Panchkula.

Learned counsel for the petitioner submits that since 09 out of 17 witnesses of the prosecution have already been examined at this stage he be permitted to withdraw the present petition.

Learned State counsel has no objection to the same.

Dismissed as withdrawn.

26.07.2022 (Deepak Sibal) gk Judge

Whether speaking/ reasoned: Yes/No Whether Reportable: Yes/No

GOPAL KRISHAN

2022.07.27 09:32

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