Dharminder Singh @ Bittu vs State Of Punjab
2024 Latest Caselaw 6762 P&H

Punjab-Haryana High Court

Dharminder Singh @ Bittu vs State Of Punjab on 1 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:042953

                                   In The High Court for the States of Punjab and Haryana
                                                 At Chandigarh

                                                                   CRM-M-2796-2024 (O&M)
                                                                   Date of Decision:- 01.04.2024

                 Dharminder Singh @ Bittu                                            ... Petitioner

                                                           Versus

                 State of Punjab                                                     ... Respondent


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-            Mr. S.S.Majithia, Advocate, for the petitioner.

                                      Mr. Vinay Kumar Malhotra, DAG, Punjab.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

Today, at the very outset, the learned counsel for the petitioner

submits that he may be permitted to withdraw the present petition with

liberty to surrender before the trial Court and to apply for grant of regular

bail.

In view of the aforesaid request, the present petition is

dismissed as withdrawn with liberty aforesaid.

In case the petitioner surrenders before the trial Court within a

period of two weeks from today and moves an application for grant of

regular bail, the learned trial Court shall endeavour to dispose of the same

expeditiously.

                 01.04.2024                                              (GURVINDER SINGH GILL)
                 mohan                                                           JUDGE
                                      Whether speaking /reasoned         Yes / No

                                      Whether Reportable                 Yes / No





integrity of this order/judgment