Satparkash vs State Of Punjab
2023 Latest Caselaw 3463 P&H

2023:PHHC:048372

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(101) CRM-M-15889-2023
Date of Decision: 10.04.2023
SATPARKASH .-. Petitioner
VERSUS
STATE OF PUNJAB ... Respondent

CORAM: HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present: Mr. J.S. Gill, Advocate and Mr. Amritpal Singh, Advocate for the petitioner.

Mr. Ravinder Singh, AAG, Punjab.

38 OK 2K ok

VIKRAM AGGARWAL, J (QRAL)

Learned counsel for the petitioner states that he has filed a quashing petition challenging the order dated 15.06.2022 vide which the petitioner declared as a proclaimed person as also the FIR registered under Section 174-A IPC and he would be making submissions in the same as the same is listed before this Court today itself. He submits that in view of the same, he does not wish to press the present petition for the grant of anticipatory bail and he may be permitted to withdraw the same.

In view of the statement made by learned counsel for the

petitioner, the present petition is dismissed as having been withdrawn.

(VIKRAM AGGARWAL) JUDGE 10.04.2023 Hemant Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

HAMANT

2023.04.10 18:03

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