Raj Kumar vs State Of Haryana
2023 Latest Caselaw 5270 P&H

                                                                                         2023:PHHC:058411

                             CRM-M-14969-2023                                                          -1-

                             213

                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH

                                                                   ****

CRM-M-14969-2023 Date of Decision: 25.04.2023

Raj Kumar ..... Petitioner

Versus

State of Haryana ..... Respondent

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Himanshu Bansal, Advocate for the petitioner.

Mr. Amrik Narwal, DAG, Haryana.

Mr. Ritesh, Advocate for the complainant.

*****

HARSH BUNGER J. (ORAL)

Petitioner has filed the present petition under Section 438 of the

Code of Criminal Procedure, for grant of anticipatory bail to the petitioner in

case FIR No.161, dated 25.02.2023, under Sections 323, 324, 326, 34 and

506 of the Indian Penal Code (Section 326 IPC added later on), registered at

Police Station Samalkha, District Panipat (Annexure P-1).

After arguing for some time, learned counsel for the petitioner

submits that the petitioner is ready to surrender before the trial Court and

hence he may be permitted to withdraw the present petition, however, he HIMANI GUPTA 2023.04.27 12:26 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh 2023:PHHC:058411

submits that an appropriate direction be issued that his application for

regular bail be decided expeditiously.

In view of the above, the present petition is dismissed as

withdrawn, however, in case the petitioner surrenders before the trial Court

within a period of two weeks from today and moves an application for grant

of regular bail, the same shall be considered by the learned trial Court

expeditiously (if possible), in accordance with law.

The petition is accordingly disposed of.

                             25.04.2023                                             (HARSH BUNGER)
                             Himani                                                     JUDGE
                                          1. Whether speaking/reasoned    :     Yes/No
                                          2. Whether reportable           :     Yes/No




HIMANI GUPTA
2023.04.27 12:26
I attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh