Rohit @ Pankaj vs State Of Haryana
2023 Latest Caselaw 15086 P&H

Citation : 2023 Latest Caselaw 15086 P&H
Judgement Date : 4 September, 2023

Punjab-Haryana High Court

Rohit @ Pankaj vs State Of Haryana on 4 September, 2023

2023:PHHC:116084

211 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.21764 of 2022 (O&M)
Date of Decision: 04.09.2023

Rohit @ Pankaj
hoses Petitioner
Versus

State of Haryana
beceesee Respondent

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT Present: Mr. J.S. Sehrawat, Advocate, for the petitioner.

Mr. Ram Kumar Singla, DAG, Haryana.

RAJBIR SEHRAWAT, J. (QRAL)

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.035 dated 13.08.2021 registered under Sections 302 and 34 IPC at Police Station G.R.P. Hisar, District Hisar (Haryana).

Learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to approach the trial Court.

Dismissed as withdrawn with liberty aforesaid.

(RAJBIR SEHRAWAT) JUDGE 04.09.2023 sandeep Whether Speaking/Reasoned_: Yes/No

Whether Reportable : Yes/No

SANDEEP GROVER 2023.09.05 09:13

| attest to the accuracy and integrity of this order/judgment.