Punjab-Haryana High Court

Mangal Singh vs State Of Punjab on 3 May, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                                                                        2024:PHHC:061569
                        210
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                    AT CHANDIGARH

                                                                                CRM-M-20898-2024
                                                                            DECIDED ON: 03.05.2024

                        MANGAL SINGH
                                                                                      .....PETITIONER

                                                                VERSUS

                        STATE OF PUNJAB
                                                                                      .....RESPONDENT

                        CORAM:HON'BLE MR. JUSTICE SANDEEP MOUDGIL.

                        Present:        Mr. Impinder Singh Dhaliwal, Advocate for the petitioner.

                                        Mr. J.S. Rattu, DAG, Punjab.


                        SANDEEP MOUDGIL, J (ORAL)

1. This is a petition under Section 439 Cr.P.C. for grant of regular

bail in FIR No.301, dated 19.12.2022, under Sections 307, 324, 323 of the

Indian Penal Code, 1860 (Section 307 Indian Penal Code deleted vide Rapat

No.17 dated 09.03.2023) and Section 326 of IPC added later on registered at

Police Station City Malout, District Sri Muktsar Sahib (Annexure P-1).

2. Learned State counsel has filed the custody certificate of the

petitioner, which is taken on record.

3. After arguing for some time, learned counsel for the petitioner

prays for withdrawal of the present petition at this stage.

4. Prayer is accepted.

5. Dismissed as withdrawn at this stage.

(SANDEEP MOUDGIL) 03.05.2024 JUDGE himanshu