Arun Meena vs State Of Haryana
2024 Latest Caselaw 7735 P&H

Punjab-Haryana High Court

Arun Meena vs State Of Haryana on 10 April, 2024

SANDEEP SETHI
2024.04.19 00:48

2024:PHHC:048914
CRM-14970-2024 &
CRM-14971-2024 in/and
CRM-M-1760-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(112)
CRM-14970-2024 &
CRM-14971-2024 in/and
CRM-M-1760-2024
Date of Decision:-10.04.2024
Arun Meena
Leeees Petitioner
Versus
State of Haryana
beeeee Respondent

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3K 2k 2 3k

Present: Mr. Sanyam Khetarpal, Advocate for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.

36 2 2 2k

ALOK JAIN, J. (Oral)

CRM-14970-2024

For the reasons recorded in the application for preponement, the same is allowed as prayed for. Main case is taken up on Board today itself.

CRM-14971-2024

For the reasons recorded in the application for withdrawal of the main petition, the same is allowed as prayed for.

CRM-M-1760-2024

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

in case FIR No.0029 dated 13.07.2023 under Sections 419, 420 and 120-B

| attest to the accuracy and integrity of this Order/Judgment

2024:PHHC:048914 CRM-14970-2024 & CRM-14971-2024 in/and CRM-M-1760-2024

of IPC and Sections 66-C and 66-D of the I.T. Act, 2000, registered at Police Station Cyber Crime NIT Faridabad, District Faridabad, Haryana.

2. In light of the averments made in CRM-14971-2024 and the

statement made by learned counsel for the petitioner, the present petition is

dismissed as withdrawn without expressing any opinion on the merits of the

case.

(ALOK JAIN) JUDGE April 10, 2024.

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

SANDEEP SETHI

2024.04.19 00:48

| attest to the accuracy and integrity of this Order/Judgment