Sadik Anwar vs State Of Haryana
2023 Latest Caselaw 21541 P&H

Punjab-Haryana High Court

Sadik Anwar vs State Of Haryana on 11 December, 2023

                                                                                    2023:PHHC:158505

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            240                                                             CRM-M-54249-2023
                                                                            Date of decision: 11.12.2023

            Sadik Anwar                                                              ....Petitioner
                                                      Versus

            State of Haryana                                                           ...Respondent

            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. Rajesh Nain, Advocate, for the petitioner.
                                   Mr. Jagdish Manchanda, Addl. AG, Haryana.
                                               *****

            AMAN CHAUDHARY, J.

1. Prayer in the present petition filed under Section 439 Cr.P.C. is for

grant of regular bail to the petitioner in FIR No.372, dated 29.07.2022, registered

under Sections 387 and 506 IPC (Section 120-B IPC and Section 66 of

Information Technology Act, 2000 added later on), at Police Station Sector 27,

Sonepat.

2. Learned State counsel submits that the petitioner is behind bars for 01

year, 04 month and 02 days. He is involved in 6 other cases with similar

allegations and is not on bail in any of the cases.

3. Learned counsel for the petitioner prays for withdrawal of the instant

petition at this stage.

4. Dismissed as withdrawn at this stage.

(AMAN CHAUDHARY) JUDGE 11.12.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

integrity of this order/judgment