Balwinder Singh Alias Balwinder Kumar vs State Of Punjab
2024 Latest Caselaw 6842 P&H

Punjab-Haryana High Court

Balwinder Singh Alias Balwinder Kumar vs State Of Punjab on 2 April, 2024

                                                                         2024:PHHC:043470
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  204
                                                                     CRM-M-14657-2024
                                                                     Date of decision: 02.04.2024

                  Balwinder Singh alias Balwinder Kumar
                                                                               ...Petitioner
                                                     Versus

                  State of Punjab                                               ...Respondent

                  CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                   *****

Present : Ms. Amarjit Kaur, Advocate for the petitioner.

Mr. Arun Gupta, DAG, Punjab.

***** AMAN CHAUDHARY. J (Oral)

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.72 dated 12.05.2022,

registered under Sections 323, 341, 148, 149, 379-B, 506 IPC at Police

Station City Rupnagar, District Rupnagar.

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

instant petition at this stage.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 02.04.2024 Hemant

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

integrity of this order/judgment