Vikas Kumar @ Bona vs State Of Punjab
2023 Latest Caselaw 19504 P&H

RAJ KUMAR
2023.11.09 18:42

2023:PHHC: 142955

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
217
CRM-M No.55144 of 2023 (O&M)
DATE OF DECISION : 8" NOVEMBER, 2023
Vikas Kumar @ Bona
...- Petitioner
Versus
State of Punjab
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
kkk

Present: | Mr. Vishwajit Bedi, Advocate for the applicant-petitioner.
Mr. Jaspal Singh Guru, AAG, Punjab.

3K OK OK 2
RAJBIR SEHRAWAT, J. (Oral)

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.179 dated 06.12.2022 registered under Sections 302, 34 & 120-B IPC at Police Station Pau, District Ludhiana.

2. The custody certificate filed by the learned counsel for the State, is taken on record.

3. After arguing, the counsel for the petitioner seeks

permission to withdraw the present petition, at this stage.

4. Dismissed as withdrawn, at this stage.

8 November, 2023 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

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