Kapil vs State Of Haryana
2023 Latest Caselaw 15361 P&H

MOHIT

2023:PHHC:117983
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
231
CRM-M-3 1048-2023 (O&M)
Date of decision: 06.09.2023
Kapil
....Petitioner
Versus
State of Haryana
...Respondent

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KKEKRE Present: Mr. Ranvijay Singh, Advocate for the petitioner Mr. B.S. Virk, Sr. DAG Haryana KRRERK AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 439 Cr.P.C. for

grant of regular bail to the petitioner in case FIR No.13 dated 09.01.2017, registered under Sections 307 and 34 IPC and Section 25 of Arms Act, at Police Station DLF Phase-I, District Gurugram (Haryana).

2. Learned State counsel submits that all prosecution witnesses have been summoned for 27.10.2023 and 31.10.2023.

3. After arguing for some time, learned counsel for the petitioner prays for withdrawal of the present petition and at this stage, also prays for issuance of directions to the trial Court to expedite the trial.

4. Dismissed as withdrawn at this stage.

5. The trial Court to conclude the trial expeditiously.

(AMAN CHAUDHARY) JUDGE September 06, 2023 M.Kamra

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

2023.09.06 19:56 | attest to the accuracy and authenticity of this order/judgment