Satyanarayan @ Bittu vs State Of Haryana
2023 Latest Caselaw 9434 P&H

RAJ KUMAR
2023.07.07 11:09

2023:PHHC:084591

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
211
CRM No.20920 of 2023 in/and
CRM-M_No.23765 of 2021
DATE OF DECISION : 5" JULY, 2023

Satyanarayan @ Bittu
...» Petitioner
Versus

State of Haryana
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

RREKRKSE

Present: Mr. Sushil Jain, Advocate for the applicant-petitioner.

Mr. Krishan K. Chahal, Addl. AG Haryana.

3 Ok Ok OK

RAJBIR SEHRAWAT, J. (Oral)

CRM No.20920 of 2023

This is an application filed under Section 482 Cr.P.C. for preponing the date of hearing of the main case.

For reasons mentioned in the application, the same is allowed as prayed for and the main petition is taken up for hearing today itself.

CRM-M_No.23765 of 2021

1. The present petition has been filed by the petitioner under Section 439 Cr.P.C for grant of bail pending trial in case FIR No.195 dated 10.07.2020 registered under Sections 148, 149, 323, 302, 427 & 452 IPC at Police Station Israna, District Panipat.

2. The counsel for the petitioner seeks permission to withdraw the present petition.

3. Dismissed as withdrawn.

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CRM-M_No.23765 of 2021 2023:PHHC:084591

5™ JULY, 2023 (RAJBIR SEHRAWAT) 'raj' JUDGE Whether speaking/reasoned: Yes No Whether Reportable: Yes No

RAJ KUMAR

2023.07.07 11:09

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