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Sajanreet Singh @ Sajan vs State Of Haryana

Punjab And Haryana At Chandigarh · Decided on 19 July 2022 · Citation: (2022) 07 P&H CK 0060

HON’BLE JUDGES
Avneesh Jhingan, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 201, 365, 392, 394, 397, 473 · Arms Act, 1959 — Section 27
RESULT
Dismissed
CASE NUMBER
Criminal Miscellaneous Petition (M) No. 49079 Of 2021 (O&M)
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Judgment

5 paragraphs · 81 words

Avneesh Jhingan, J

This is a petition seeking regular bail in case of FIR No. 137 dated 16.8.2019, under Sections 392, 394 IPC 1860 and Section 27 of Arms Act, 1959 and under Section 201/365/397/473 IPC, 1860 ( added subsequently), registered at Police Station Radaur, District Yamuna Nagar.

Learned counsel for the petitioner seeks permission to withdraw the present petition at this stage.

Dismissed as withdrawn.

Since the main case has been decided, the pending application, if any is rendered infructuous.