Onkar Singh Alias Madhi vs State Of Punjab
2024 Latest Caselaw 9325 P&H

Punjab-Haryana High Court

Onkar Singh Alias Madhi vs State Of Punjab on 30 April, 2024

SANDEEP SETHI
2024.05.04 04:38

2024:PHHC:059041

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(201)
CRM-M-6302-2024
Date of Decision:-30.04.2024
Onkar Singh @ Madhi
beeeee Petitioner
Versus
State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Deepak Arora, Advocate for the petitioner.
Mr. Siddharth Attri, AAG, Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

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

in case FIR No.054 dated 08.08.2023 under Sections 302, 120-B and 506 of

IPC, read with Sections 25 and 27 of the Arms Act, registered at Police

Station Mehta, District Amritsar Rural.

2. Learned counsel for the petitioner prays for withdrawal of the

present petition to enable him to file a fresh one with better particulars and,

if permissible under the law on any changed circumstances.

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withdrawn without expressing any opinion on the merits of the case.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