Dharminder Kumar vs State Of Punjab
2024 Latest Caselaw 7723 P&H

Punjab-Haryana High Court

Dharminder Kumar vs State Of Punjab on 10 April, 2024

SANDEEP SETHI
2024.04.11 07:50

2024:PHHC:048882
CRM-M-17758-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(104)
CRM-M-17758-2024
Date of Decision:-10.04.2024

Dharminder Kumar

beeeee Petitioner
Versus
State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Saurav Kanojia, Advocate for the petitioner.
Mr. Siddharth Attri, AAG, Punjab.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for grant of anticipatory bail to the

petitioner in case FIR No.16 dated 10.02.2024 under Sections 419, 420, 465, 467, 468, 471 and 120-B of IPC, registered at Police Station Dakha, District Ludhiana Rural.

2. After vehemently arguing and keeping all his grounds open, learned counsel for the petitioner fairly submits that the petitioner is ready to surrender before the Court below, however, has prayed that on his surrender, in case the petitioner applies for regular bail, the same be decided expeditiously. He, thus, prays for withdrawal of the present petition.

3. In light of the above, the present petition is dismissed as

withdrawn without expressing any opinion on the merits of the case and the

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2024:PHHC:048882 CRM-M-17758-2024

petitioner is directed to surrender before the Court below on or before 17.04.2024 and subsequent thereto, in case the petitioner applies for grant of regular bail, the same be decided expeditiously, in accordance with law

on its own merits, preferably within 10 days thereafter.

(ALOK JAIN) JUDGE April 10, 2024.

Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2024.04.11 07:50

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