Punjab-Haryana High Court

Harpreet Singh vs State Of Punjab on 2 May, 2024

SANDEEP SETHI
2024.05.06 23:59

2024:PHHC:060864

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(232)

CRM-M-13352-2024
Date of Decision:-02.05.2024

Harpreet Singh
beeeee Petitioner

Versus

State of Punjab

beeeee Respondent

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3K 2k 2 3k

Present: Mr. Rahul Vijay Singh Chugh, Advocate for the petitioner.

Mr. R.S. Bhatta, DAG, Punjab.

3 2 3 3k
ALOK JAIN, J. (Oral)

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

in case FIR No.257 dated 17.10.2023, under Sections 307, 324, 323, 341, 506, 148 and 149 of IPC, registered at Police Station Model Town, District Hoshiarpur (Annexure P-1).

2. Learned State counsel has filed short reply by way of affidavit of Sh. Amar Nath, PPS, Deputy Superintendent of Police, Sub-Division City, District Hoshiarpur on behalf of the respondent-State, which is taken on record.

3. After vehemently arguing on the merits of the case, learned counsel for the petitioner prays for withdrawal of the present petition at this stage.

4. 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withdrawn without expressing any opinion on the merits of the case.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 02, 2024.

Sandeep

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

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