Pooja Alias Pooja Nagar And Anr vs State Of Haryana
2024 Latest Caselaw 5442 P&H

Punjab-Haryana High Court

Pooja Alias Pooja Nagar And Anr vs State Of Haryana on 11 March, 2024

SANDEEP SETHI
2024.03.12 06:58

2024:PHHC:033858

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(103)
CRM-M-11676-2024
Date of Decision:-11.03.2024

Pooja alias Pooja Nagra and another

beeeee Petitioners
Versus
State of Haryana
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Mahesh Gupta, Advocate for the petitioners.
Mr. Tanuj Sharma, AAG, Haryana.
3 2 3 3k
ALOK JAIN, J. (Oral)

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

petitioners in case FIR No.723 dated 03.09.2021 under Sections 406, 420

and 506 of IPC, registered at Police Station City Yamunanagar, District

Yamuna Nagar.

2. After arguing vehemently on the merits of the case, learned

counsel for the petitioners 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withdrawn without expressing any opinion on the merits of the case.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 March 11, 2024.

Sandeep

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

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