Pankaj vs State Of Haryana
2024 Latest Caselaw 10859 P&H

Punjab-Haryana High Court

Pankaj vs State Of Haryana on 4 July, 2024

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               206
                                                                       CRM-M-49449-2023
                                                                       Date of decision: 04.07.2024

               Pankaj
                                                                                 ...Petitioner
                                                      Versus

               State of Haryana                                                  ...Respondent

               CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                *****

Present : Mr. Loveneet Thakur, Advocate for the petitioner.

Ms. Vibha Tewari, AAG, Haryana.

***** AMAN CHAUDHARY. J (Oral)

1. The present petition has been filed under Section 439 Cr.P.C. for

grant of regular bail to the petitioner in case FIR No.127 dated 21.03.2022,

registered under Sections 148, 149, 307, 323, 324, 506 IPC at Police Station

Sector-5, Panchkula.

2. As per custody certificate filed by learned State counsel, the

petitioner is behind bars for 1 year, 2 months and 23 days.

3. In view of the above, learned counsel for the petitioner prays for

withdrawal of the instant petition at this stage.

4. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 04.07.2024 Hemant

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment