Suresh vs State Of Punjab
2023 Latest Caselaw 5003 P&H

HAMANT
2023.04.21 18:08

2023:PHHC:056172

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(203) CRM-M-18187-2023
Date of Decision: 21.04.2023
SURESH .-.Petitioner
VS
STATE OF PUNJAB ... Respondent

CORAM: HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present: Mr. Varun Sharma, Advocate for the petitioner.

Mr. M.S. Nagra, AAG, Punjab.

38 OK 2K ok

VIKRAM AGGARWAL, J (QRAL)

Custody certificate of the petitioner has been filed by the learned counsel representing the State of Punjab in Court today, which is taken on record.

Learned counsel for the petitioner prays that he may be permitted to withdraw the present bail application as his application for bail was dismissed by the Judicial Magistrate 1' Class, Ludhiana vide order dated 20.02.2023 (Annexure P-2) on account of non-appearance of the counsel for the applicants and that he would file a fresh bail application before the said Court for a decision on merits.

In view of the statement given by learned counsel for the petitioner, the present bail application is dismissed as having been

withdrawn with liberty aforesaid.

(VIKRAM AGGARWAL) JUDGE 21.04.2023 Hemant Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

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