Chottan vs State Of Haryana
2023 Latest Caselaw 3480 P&H

                             CRM-M-50441-2022                                                         -1-


                             214
                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH

                                                                   ****

CRM-M-50441-2022 Date of Decision: 10.04.2023

Chottan ..... Petitioner

Versus

State of Haryana ..... Respondent

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Ms. Rubai J Singh, Advocate for the petitioner.

Mr. Amrik Narwal, DAG, Haryana.

*****

HARSH BUNGER J. (ORAL)

Prayer in the present petition filed under Section 439 Cr.P.C is

for grant of regular bail to the petitioner in case FIR No.255, dated

06.07.2022, under Sections 411, 379-A and 34 of the Indian Penal Code,

registered at Police Station Badshahpur, District Gurugram.

Learned counsel for the petitioner prays that she may be

permitted to withdraw the present petition.

In view of the above, present petition is dismissed as

withdrawn.

                             10.04.2023                                           (HARSH BUNGER)
                             Himani                                                   JUDGE

                                            1. Whether speaking/reasoned :       Yes/No
HIMANI GUPTA
2023.04.11 17:55
                                            2. Whether reportable        :       Yes/No

I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh