Saddam vs State Of Haryana
2024 Latest Caselaw 9324 P&H

Punjab-Haryana High Court

Saddam vs State Of Haryana on 30 April, 2024

SANDEEP SETHI
2024.05.04 04:38

2024:PHHC:059079

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(264)
CRM-M-56438-2023
Date of Decision:-30.04.2024
Saddam
beens Petitioner
Versus
State of Haryana
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Arjun Atri, Advocate for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.
3 2 3 3k
ALOK JAIN, J. (Oral)

1 The present petition is for quashing of the order dated

02.03.2023 (Annexure P-2) passed by the Additional Sessions Judge, Mewat, arising out of FIR No.304 dated 11.8.2017, under Sections 148, 149, 302 and 120-B of IPC, registered at Police Station Sadar Tauru, District Nuh (Mewat) (Annexure P-1), whereby the bail granted to the petitioner was cancelled by forfeiting the bail bonds to the State as well as quashing of the order dated 27.09.2023 (Annexure P-3), whereby the

regular bail of the petitioner was dismissed.

2. Learned counsel for the petitioner 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withdrawn without expressing any opinion on the merits of the case.

(ALOK JAIN) JUDGE April 30, 2024.

Sandeep

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

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