Mewa Singh vs State Of Punjab And Another
2023 Latest Caselaw 11981 P&H

PARVEEN KUMAR
2023.08.08 20:07

2023:PHHC:102637
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

CRM-M-21541-2023
Date of decision: 04.08.2023

MEWA SINGH ...Petitioner
Versus

STATE OF PUNJAB AND ANOTHER ...Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL Present:- Mr. Yogesh Goel, Advocate and

Ms. Izairara Mittal, Advocate, for the petitioner.

RRER

HARNARESH SINGH GILL, J. (QRAL)

The present petition has been filed for cancellation of regular bail granted to respondent No.2 by this Court, vide order dated 27.03.2023 passed in CRM-M-14489-2023, in case bearing FIR No.102 dated 16.06.2021, registered at Police Station Koom Kalan, District Ludhiana, under Sections 302, 506, 148, 149 and 201 IPC.

After arguing for some time, learned counsel for the petitioner wants to withdraw the present petition with liberty to file a fresh one in the changed circumstances, if any.

Dismissed as withdrawn with the aforesaid liberty.

04.08.2023 (HARNARESH SINGH GILL) parveen kumar JUDGE Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

| attest to the accuracy and authenticity of this order/judgment