Satwinder Singh Alias Maula vs State Of Punjab
2024 Latest Caselaw 10056 P&H

Punjab-Haryana High Court

Satwinder Singh Alias Maula vs State Of Punjab on 9 May, 2024

                                                                         2024:PHHC:064601
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  206
                                                                     CRM-M-21969-2024
                                                                     Date of decision: 09.05.2024

                  Satwinder Singh alias Maula
                                                                               ...Petitioner
                                                     Versus

                  State of Punjab                                               ...Respondent

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

Present : Mr. S.S. Gill, Advocate for the petitioner.

Mr. Manipal Singh Atwal, DAG, Punjab.

***** 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.105 dated

27.11.2021, registered under Sections 307, 459, 458, 326, 325, 324, 323,

201, 148, 149 IPC at Police Station Khannauri, District Sangrur.

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

instant petition at this stage.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 09.05.2024 Hemant

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

integrity of this order/judgment