Ranbir Singh vs State Of Punjab And Others
2022 Latest Caselaw 1542 P&H

102
        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                                  CRM-M-10442-2022
                                                  Date of decision : 11.03.2022

Ranbir Singh                                                         ...Petitioner

                                         Versus

State of Punjab and others                                         ...Respondents

CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL

Present:     Mr. Navdeep Kalair, Advocate for the petitioner.

             Mr. Sarabjit S. Cheema, AAG, Punjab.
             ****

VIKAS BAHL, J. (ORAL)

Prayer in the present petition is for grant of anticipatory bail to the

petitioner in FIR No.193 dated 29.08.2014 registered under Sections

356/186/506 of the Indian Penal Code, 1860 at Police Station Phase-I, SAS

Nagar, District Mohali.

Learned counsel for the petitioner has submitted that in view of

judgment passed by the Hon'ble Supreme Court in Manish Jain Vs. Haryana

State Pollution Control Board, reported as 2020 SCC Online SC 1101, the

petitioner be permitted to withdraw the present petition with liberty to file

petition under Section 482 of Cr.P.C. for challenging the orders dated

20.12.2021, 28.09.2021 and 29.10.2021 in seriatim.

In view of the above, the present petition is dismissed as

withdrawn with liberty aforesaid.

11.03.2022                                              (VIKAS BAHL)
Pawan                                                      JUDGE

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




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