Sonu Mandal vs State Of Punjab
2023 Latest Caselaw 19820 P&H

104 2023:PHHC:144713
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-57333-2023
Date of Decision: 15.11.2023

SONU MANDAL ....Petitioner
VERSUS
STATE OF PUNJAB .... Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present: Mr. Vrishank Suri, Advocate
for the petitioner.

2 3 ok ok
VIKAS SURI, J. (Oral)

1. Prayer in the present petition filed under Section 438

CrP.C. is for grant of anticipatory bail in case FIR No.158 dated 31.08.2020 under Section 379-B (Section 411 added later on) registered at Police Station Sarabha Nagar, Ludhiana.

2. At the very outset, learned counsel for the petitioner submits that the petitioner is apprehending arrest on account of having jumped bail and as such he seeks withdrawal of the present petition to

avail his remedy in accordance with law.

3. Dismissed as withdrawn with liberty aforesaid.

(VIKAS SURI) November 15, 2023 JUDGE Sangeeta

Whether reasoned/speaking: Yes/No Whether reportable: Yes/No

SANGEETA

2023.11.15 17:18

I attest to the accuracy and authenticity of this order/judgment