Mahesh Chander vs State Of Punjab
2024 Latest Caselaw 19235 P&H

Punjab-Haryana High Court

Mahesh Chander vs State Of Punjab on 23 October, 2024

SANDEEP SETHI
2024.10.24 21:12

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(207)
CRM-M-51524-2024
Date of Decision:-23.10.2024
Mahesh Chander
beeeee Petitioner
Versus
State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
2 2K 2 2
Present: Mr. Sandeep Kumar, Advocate for the petitioner.
Mr. Ajaib Singh, Addl. A.G., Punjab.
oh 2 2h 3
ALOK JAIN, J. (Oral)

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

in case FIR No.48 dated 23.04.2023 under Sections 302 and 34 of IPC,

registered at Police Station Garhshankar, District Hoshiarpur.

2. After vehemently arguing for some time, 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withdrawn without expressing any opinion on the merits of the case.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 October 23, 2024.

S. Sethi

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

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