Omkar Singh vs State Of Punjab
2023 Latest Caselaw 851 P&H

CRM-M-521-2023 -l-

261
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
kee
CRM-M-521-2023
Date of Decision: 16.01.2023
OMKAR SINGH
veees Petitioner
Versus
STATE OF PUNJAB
keene Respondent

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Sandeep Kumar Passi, Advocate the petitioner.

Mr. Subhash Godara, Addl. AG, Punjab.

36 2K 3K ok 3k

HARSH BUNGER J. (QRAL)

Prayer in the present petition filed by the petitioner under Section 439 Cr.P.C is for grant of interim bail for a period of three weeks to attend the marriage of his sister pending trial in case FIR No.219 dated 03.11.2020 registered under Sections 307, 148,149 of the Indian Penal Code, 1860 and Sections 25/27 of the Arms Act, 1959 and (Section 302 of IPC, added later on) at Police Station Dharmkot, District Moga (Punjab).

At the very outset, learned counsel for the petitioner submits

that he may be permitted to withdraw the instant petition.

HIMANI GUPTA

2023.01.17 18:38

l attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh

In view of the above, present petition is dismissed as

withdrawn.

16.01.2023 (HARSH BUNGER) Himani JUDGE

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No

HIMANI GUPTA

2023.01.17 18:38

l attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh