Sarabjit Singh vs State Of Punjab And Another
2023 Latest Caselaw 13957 P&H

                                                                                     2023:PHHC:109925

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            205                                                           CRM-M-49839-2019
                                                                          Date of decision: 23.08.2023

            Sarabjit Singh
                                                                                            ....Petitioner
                                                      Versus

            State of Punjab and another

                                                                                          ...Respondents
            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. Jaswinder Singh Rana, Advocate for
                                   Mr. Deepak Arora, Advocate, for the petitioner.

                                   Mr. Manipal Singh Atwal, DAG, Punjab.

                                   Ms. Sukhveer Kaur, Advocate for
                                   Mr. R.K. Arya, Advocate, for respondent No.2.
                                              *****

AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 439 (2) Cr.P.C. for

cancellation of bail as granted to respondent No.2 by this Court vide order dated

25.10.2018, Annexure P-2 in Complaint Case No.120, dated 22.09.2011,

registered under Section 452, 323, 324, 506, 500, 148 and 149 IPC, Gurdaspur.

2. Learned counsel for the petitioner prays for withdrawal of the present

petition.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 23.08.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Ankur Goyal 2023.08.23 17:24 I attest to the accuracy and integrity of this order/judgment