Gurwinder Singh vs State Of Punjab
2023 Latest Caselaw 16386 P&H

Citation : 2023 Latest Caselaw 16386 P&H
Judgement Date : 20 September, 2023

Punjab-Haryana High Court

Gurwinder Singh vs State Of Punjab on 20 September, 2023

SANDEEP GROVER
2023.09.20 14:45

2023:PHHC:123426

107 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.47489 of 2023 (O&M)
Date of Decision: 20.09.2023

Gurwinder Singh
hoses Petitioner
Versus

State of Punjab
beceesee Respondent

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT Present: Mr. Birinder Pal, Advocate,

for the petitioner.

Mr. Sandeep, Addl. Advocate General, Punjab with

ASI Balwinder Kumar.

RAJBIR SEHRAWAT, J. (QRAL)

The present petition has been filed by the petitioner under Section 438 Cr.P.C for grant of pre-arrest bail/anticipatory bail to the petitioner in case FIR No.0137 dated 20.08.2023 registered under Section 336 of IPC and Section 25 of Arms Act, at Police Station Balongi, District SAS Nagar, Mohali.

Learned counsel for the petitioner seeks permission to withdraw the present petition.

Dismissed as withdrawn.

(RAJBIR SEHRAWAT) 20.09.2023 JUDGE sandeep Whether Speaking/Reasoned_: Yes/No

Whether Reportable : Yes/No

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