Sahil Alias Chowan vs State Of Haryana
2024 Latest Caselaw 7737 P&H

Punjab-Haryana High Court

Sahil Alias Chowan vs State Of Haryana on 10 April, 2024

SANDEEP SETHI
2024.04.19 00:48

2024:PHHC:048843
CRM-15039-2024 in/and
CRM-M-49480-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(110)

CRM-15039-2024 in/and
CRM-M-49480-2023
Date of Decision:-10.04.2024

Sahil @ Chowan
ceeees Petitioner

Versus

State of Haryana

beeeee Respondent

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3K 2k 2 3k

Present: Mr. Munish Gulati, Advocate for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.

36 2 2 2k

ALOK JAIN, J. (Oral)

CRM-15039-2024

The present application has been filed for withdrawal of the main petition which has been filed seeking grant of regular bail to the petitioner in case FIR No.129 dated 07.07.2023 under Section 25 (1-C) and 29 of the Arms Act, 1959 and subsequently Section 25 (1) 1 (B) and 25 (8) of the Arms Act added later on, registered at Police Station Bahin, District Palwal.

On the oral request of the learned counsel for the applicant- petitioner, the main case is preoponed and is taken up on Board today itself.

For the reasons recorded in the application the same is

allowed.

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2024:PHHC:048843 CRM-15039-2024 in/and CRM-M-49480-2023

CRM-M-49480-2023

For the reasons recorded in CRM-15039-2024 and in light of the statement made by the 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dismissed as withdrawn without expressing any opinion on the merits of the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

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