Sunil vs State Of Haryana
2023 Latest Caselaw 3937 P&H

                                                                                      2023:PHHC:051643
                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                        Sr. No.106                        CRM-14585-2023 in/and
                                                          CRM-M-9668-2023
                                                          Date of Decision : April 12, 2023

                        Sunil                                                        ...Petitioner

                                                           Versus

                        State of Haryana                                             ...Respondent


                        CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL


                        Present:     None for the petitioner.
                                     *****

                        SUDHIR MITTAL, J. (ORAL)

CRM-14585-2023

This application has been filed for withdrawal of main petition

which has been filed for grant of regular bail.

It has been averred that the applicant has given instructions to

learned counsel to withdraw the main case.

Thus, the application is allowed. Date of hearing in the main

case is advanced to today. It is taken on board.

CRM-M-9668-2023

Dismissed as withdrawn.

                        April 12, 2023                                      (SUDHIR MITTAL)
                        Ankur                                                   JUDGE
                        Whether speaking/reasoned               Yes/No
                        Whether Reportable                      Yes/No




ANKUR GOYAL
2023.04.13 16:21
I attest to the accuracy and

integrity of this order/judgment