Baneet Rana Alias Baneet Singh ... vs State Of Haryana
2023 Latest Caselaw 9109 P&H

                                                                                          2023:PHHC:082578

                             CRM-M-30407-2023                                                          -1-

                             208
                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH
                                                                  ****

CRM-M-30407-2023 Date of Decision: 28.06.2023

Baneet Rana @ Baneet Singh Rana ..... Petitioner

Versus

State of Haryana ..... Respondent

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Amanpreet (A.P.) Singh, Advocate for the petitioner.

Mr. Rupinder Singh Jhund, Addl. A.G., Haryana.

*****

HARSH BUNGER J. (ORAL)

Prayer in the present petition filed under Section 438 read with

Section 482 Cr.P.C is for grant of transit anticipatory bail to the petitioner in

case FIR No.11192017230228, dated 07.06.2023 (Annexure P-1) under

Sections 308, 379, 285, 120-B of the Indian Penal Code,1860, Sections

15(1), 15(4), 15(2), 16A of the Petroleum and Minerals Pipelines

(Acquisition of Right of User in Land) Act, Sections 3, 7 of the Essential

Commodities Act and Section 3 of the Prevention of Damage to Public

Property Act at Police Station Detroj, District Ahmedabad Rural, Gujarat.

2. Status report dated 27.06.2023 by way of affidavit of Jeet

Singh, H.P.S., Assistant Commissioner of Police, Kharkhoda, Sonipat, on

HIMANI GUPTA 2023.06.30 16:21 behalf of respondent/State of Haryana is filed by the learned State counsel I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh 2023:PHHC:082578

in Court today and the same is taken on record, subject to all just exceptions.

Copy thereof, is supplied to learned counsel for the petitioner in Court today

itself.

3. Learned counsel for the petitioner submits that in view of para 3

of the status report, he may be permitted to withdraw the present petition

with liberty to avail other remedies available to the petitioner in accordance

with the law.

4. In view of the submission made by learned counsel for the

petitioner, present petition is dismissed as withdrawn with the liberty

aforesaid.

(HARSH BUNGER) JUDGE 28.06.2023 Himani

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No

HIMANI GUPTA 2023.06.30 16:21 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh