Tarsem Alias Sevi vs State Of Haryana
2023 Latest Caselaw 19710 P&H

SANDEEP SETHI
2023.11.15 10:33

2023:PHHC:143996

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(104)
CRM-M-57206-2023
Date of Decision:-14.11.2023

Tarsem @ Sevi

beens Petitioner
Versus
State of Haryana
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Gopal Singh Nahel, Advocate for the petitioner.
Mr. Anmol Malik, DAG, Hrayana.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. After arguing on the merits of the case, learned counsel for the

petitioner prays for withdrawal of the present petition with a direction that the petitioner shall surrender before the Court below and if the petitioner applies for bail, the same should be decided expeditiously.

2. In light of the above, without commenting on the merits of the case at this stage and keeping all the arguments made by the counsel open to the petitioner, the present petition is dismissed as withdrawn with a direction to the trial Court that in case, the petitioner surrenders and files an application for grant of bail, the same be decided expeditiously and

preferably within one week on its own merits and in accordance with law.

(ALOK JAIN) JUDGE November 14, 2023.

sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment