Amit vs State Of Haryana
2024 Latest Caselaw 5745 P&H

Citation : 2024 Latest Caselaw 5745 P&H
Judgement Date : 13 March, 2024

Punjab-Haryana High Court

Amit vs State Of Haryana on 13 March, 2024

2024: PHHC:035956
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
208 (IT)
CRR-1328-2023 (O&M)
Date of decision: 13.03.2024
Amit
....Petitioner
Versus
State of Haryana
...Respondent

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KRKEEE Present: |§ Mr. Navkiran Singh and Ms. Harpreet Kaur, Advocates for the petitioner Mr. Jagdish Manchanda, Addl. AG Haryana KReRREK AMAN CHAUDHARY. J.

1. The present revision petition has been filed against the order dated

10.05.2023 passed by learned Additional Sessions Judge, Karnal, whereby the

application filed under Section 167(2) Cr.P.C. for grant of default bail has been

dismissed.

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

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 13.03.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.03.14 13:02

| attest to the accuracy and authenticity of this order/judgment