Ashawani Kumar @ Narinder vs State Of Punjab
2023 Latest Caselaw 15365 P&H

Citation : 2023 Latest Caselaw 15365 P&H
Judgement Date : 6 September, 2023

Punjab-Haryana High Court

Ashawani Kumar @ Narinder vs State Of Punjab on 6 September, 2023

2023:PHHC:117997
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
229
CRM-M-28128-2023 (O&M)
Date of decision: 06.09.2023

Ashwani Kumar @ Narinder

....Petitioner
Versus
State of Punjab
...Respondent

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KEKE Present: | Mr. Karandeep Singh, Advocate for the petitioner Mr. Manipal Singh Atwal, DAG Punjab Mr. H.S. Aujla, Advocate for the complainant RR 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.134 dated 22.09.2021, registered under Sections 302, 323, 325, 506, 148 and 149 IPC, at Police Station Bahav Wala, Tehsil Abohar, District Fazilka, Punjab.

2. Learned counsel for the petitioner prays for withdrawal of the instant

petition at this stage.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE September 06, 2023 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2023.09.06 19:36

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