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Ravinder @ Rabbo v. State Of Haryana

Ravinder @ Rabbo v. State Of Haryana

(High Court Of Punjab And Haryana)

Criminal Misc.-M No.10661 of 2020 | 07-09-2021

MANOJ BAJAJ, J

1. Petitioner has filed this petition under Section 439 Cr.P.C. for grant of regular bail, pending trial in case FIR No.365 dated 02.10.2018, under Sections 307, 34 IPC, 1860, Section 307 IPC (deleted later on) and Sections 302/ 201 IPC (added subsequently), registered at Police Station, Chandhat, District Palwal.

2. Learned State counsel, on instructions from ASI Rajesh, has stated that the prosecution has examined twenty one witnesses out of total twenty two witnesses and the case is coming up for recording the evidence on 16.09.2021 before the trial court and submits that the trial is at the fagend.

3. Faced with this situation, learned counsel for the petitioner does not press this petition and wishes to withdraw the same.

4. Dismissed as withdrawn.

Advocate List

  • Mr. Deepak Grover, Advocate, for the petitioner.

  • Mr. Sukhdeep Parmar, DAG, Haryana.

Bench
  • HON'BLE MR. JUSTICE MANOJ BAJAJ
Eq Citations
  • LQ
  • LQ/PunjHC/2021/21184
Head Note

Penal Code, 1860 — Ss. 302/34 — Regular bail — Petitioner accused of murder — Prosecution having examined 21 witnesses out of total 22 witnesses and case coming up for recording evidence on 16-9-2021 — Trial at fagend — Petitioner's counsel not pressing petition and wishing to withdraw same — Petition dismissed as withdrawn — Criminal Procedure Code, 1973, S. 439