Uday Alias Uday Singh Saini vs State Of Haryana
2024 Latest Caselaw 10007 P&H

Punjab-Haryana High Court

Uday Alias Uday Singh Saini vs State Of Haryana on 8 May, 2024

SANDEEP SETHI
2024.05.15 00:11

CRM-20287-2024 in/and
CRM-M-43907-2022

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(107)
CRM-20287-2024 in/and
CRM-M-43907-2022
Date of Decision:-08.05.2024
Uday @ Uday Singh Saini
beeeee Petitioner
Versus
State of Haryana
beens Respondent

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3B 2 3

Present: Mr. Matinder Brar, Advocate for
Mr. Akashdeep Singh, Advocate for the petitioner.

Mr. Tanuj Sharma, AAG, Haryana.

3 2 2 3

ALOK JAIN, J. (Oral)

CRM-20287-2024

The present application is for preponing the main case from 30.07.2024 to some actual and early date of hearing as the petitioner prays for withdrawal of the main petition.

In light of the averments made in the application, the same is allowed and the main case is taken up on Board today itself.

CRM-M-43907-2022

1. The present petition is for grant of regular bail to the petitioner in case FIR No.366 dated 15.06.2020 under Sections 302, 201, 120-B of

IPC, registered at Police Station Shivaji Colony, Rohtak (in challan Section

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CRM-20287-2024 in/and CRM-M-43907-2022

120-B of IPC deleted and Section 34 IPC was added), District Rohtak.

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withdrawn without expressing any opinion on the merits of the case.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 May 08, 2024.

Sandeep

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

SANDEEP SETHI

2024.05.15 00:11

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