Ravinder Kumar vs State Of Haryana And Another
2024 Latest Caselaw 7029 P&H

Punjab-Haryana High Court

Ravinder Kumar vs State Of Haryana And Another on 3 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:044812

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


                                                                   CRA-S-485-2024 (O&M)
                                                                   Date of Decision:- 03.04.2024

                 Ravinder Kumar                                                      ... Appellant

                                                           Versus

                 State of Haryana and another                                        ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-            Mr. Ankush Dhanerwal, Advocate, for the appellant.

                                      Mr. Rajinder Singh, DAG, Haryana.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

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

submits that he may be permitted to withdraw the present appeal with liberty

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

In view of the aforesaid request, the present appeal is dismissed

as withdrawn with liberty aforesaid.

In case the appellant surrenders before the trial Court within a

period of 10 days from today and moves an application for grant of regular

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

expeditiously having regard to the relevant facts and circumstances of the

case and also the antecedents of the appellant.

                 03.04.2024                                              (GURVINDER SINGH GILL)
                 mohan                                                           JUDGE
                                      Whether speaking /reasoned         Yes / No

                                      Whether Reportable                 Yes / No




integrity of this order/judgment