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High CourtsSingle Bench(2022) 05 SHI CK 0048

Yog Raj And Others vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · Decided on 17 May 2022

HON’BLE JUDGES
Jyotsna Rewal Dua, J
RESULT
Dismissed
CASE NUMBER
Criminal Miscellaneous Petition (Main) No. 906, 907, 908, 909 Of 2022
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Judgment

5 paragraphs · 126 words

Jyotsna Rewal Dua, J

All these bail petitions arise out of FIR No.7/2021, dated 10.12.2021, registered at Police Station, SV&ACB Una, District Una under Sections 409, 420, 467, 468, 471 & 120B of the Indian Penal Code and Section 13(1)(C) & (D) of the Prevention of Corruption Act, 1988.

Status reports in all these matters have been filed.

After arguing the matters for some time, learned Senior Counsel for the petitioner(s) seeks permission to withdraw the present petitions with liberty to file afresh at an appropriate stage in accordance with law, if so advised.

Prayer not opposed by the other side. Accordingly, the present petitions are dismissed as withdrawn with leave and liberty as prayed for. Pending miscellaneous application(s), if any, shall also stand disposed of.