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Judgment
7 paragraphs · 144 wordsAvneesh Jhingan , J
Prayer in CRM-20314 of 2022 is for withdrawal of the main petition with liberty to approach the trial court seeking regular bail in FIR No. 890 dated 30.12.2021, under Sections 308, 323, 34, 452, 506 IPC (Sections 379-B and 325 IPC added later on), registered at Police Station Samalkha, District Panipat.
Notice to the non-applicant.
Ms. Dimple Jain, AAG, Haryana appearing on advance notice accepts the same. She has no objection to the acceptance of the prayer of the applicant.
For the reasons mentioned in the application, the same is allowed. The date of hearing in the main petition is preponed from 9.8.2022 to today itself.
With the consent of both the parties, the main petition is taken on Board and is permitted to be withdrawn with liberty as prayed for.
The next date fixed in the petition is cancelled.