Sukhwinder Singh vs State Of Punjab
2022 Latest Caselaw 10579 P&H

                        CRM-M-39951-2022                                                              1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH
                                                   CRM-M-39951-2022
                                           Date of Decision: September 06, 2022

                        Sukhwinder Singh
                                                                                      ...Petitioner
                                                          Versus
                        State of Punjab
                                                                                    ...Respondent

                        CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                        Present:      Mr. Harnoor Singh Sidhu, Advocate, for the petitioner.

                                      Mr. J.S. Arora, DAG, Punjab.

                        SANJAY VASHISTH, J.

Learned counsel for petitioner submits that petitioner may

be allowed to withdraw the present petition and in case he surrenders

within one week from today, his regular bail application may be decided

at the earliest.

In view of above statement made by learned counsel for the

petitioner, present petition is ordered to be dismissed as withdrawn.

In case the petitioner surrenders within one week and moves

an application seeking regular bail, the same be decided within three days

thereafter.

                                                                     (SANJAY VASHISTH)
                                                                           JUDGE
                        September 06, 2022
                        Pkapoor          Whether Speaking/Reasoned:         YES/NO
                                         Whether Reportable:                YES/NO




PRASHANT KAPOOR
2022.09.06 18:50
I attest to the accuracy and
authenticity of this
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