Sukhpreet Singh vs State Of Punjab
2022 Latest Caselaw 10928 P&H

                        CRM-M-41231-2022

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                        CHANDIGARH
                                                      CRM-M-41231-2022

                                             Date of Decision: September 09, 2022

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

                        CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                        Present:         Mr. Fariad Singh Virk, Advocate,
                                         for the petitioner.

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

                        SANJAY VASHISTH, J.

After arguing for some time, learned counsel for the

petitioner seeks permission to withdraw the present petition by making

further prayer that in case petitioner surrenders before the Court

concerned, his regular bail application be decided within next four days

of its filing.

Dismissed as withdrawn.

In case the petitioner surrenders within next ten days before

the Court concerned, and moves his regular bail application, learned

Court will decide the same within next four days from the date of its

filing.

                                                                        (SANJAY VASHISTH)
                                                                              JUDGE
                        September 09, 2022
                        Pkapoor          Whether Speaking/Reasoned:            YES/NO
                                         Whether Reportable:                   YES/NO

PRASHANT KAPOOR
2022.09.09 13:05
I attest to the accuracy and
authenticity of this
order/judgment