Rajni Pandey vs Stat Of Ut, Chandigarh
2023 Latest Caselaw 4984 P&H

                                                                                 2023:PHHC:056618
                                             IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                          AT CHANDIGARH

                         235                                                     CRM-M-18170-2023
                                                                                 Date of Decision: 21.04.2023

                         Rajni Pandey                                                     ......... Pe   oner

                                                            Versus

                         State of U.T., Chandigarh                                        ......... Respondent

                         CORAM:              HON'BLE MR. JUSTICE ANOOP CHITKARA

                         Present:-           Mr. Rajeev Gupta, Advocate for the pe   oner.

                                             Mr. Abhinave Gupta, APP, U.T., Chandigarh.

                                                            ****

                         ANOOP CHITKARA, J. (ORAL)

Custody cer ficate dated 21.04.2023 filed by State counsel today in the Court

is taken on record.

2. State counsel opposes the bail on the grounds that the pe toner has not

men oned the criminal history. Although, the pe oner has been arraigned as an accused

in another case under POCSO Act.

3. At this stage, counsel for the pe oner wants to withdraw the present

pe on with liberty to file fresh pe on.

4. Given above, the present pe on stands disposed of having been withdrawn

with liberty aforesaid. State to hand over the custody cer ficate to the counsel for the

pe oner to enable him to file a fresh pe on. All pending miscellaneous applica ons, if

any, stand disposed of.

(ANOOP CHITKARA) JUDGE 21.04.2023 Jyo -II

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

JYOTI 2023.04.24 14:53 I attest to the accuracy and integrity of this order/judgment.