Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

Satnam Singh @ Mithu v. State Of Punjab

Satnam Singh @ Mithu v. State Of Punjab

(High Court Of Punjab And Haryana)

CRM-M-1027-2022 | 07-09-2022

RAJESH BHARDWAJ.J

1. The present petition has been filed under Section 439 Cr.P.C praying for grant of regular bail to the petitioner in case FIR No.84 dated 20.8.2021 registered under sections 3304-B, 498-A, 34 IPC at Police Station, Talwara, district Hoshiarpur (during investigation vide DDR No.17 dated 13.10.2021 offence under sections 304-B, 498-A, 34 IPC were deleted and section 306 IPC was added).

2. Having argued the matter at some length, learned counsel for the petitioner prays for withdrawal of the present petition, at this stage.

3. Prayer is allowed.

4. Dismissed as withdrawn, at this stage.

Advocate List

  • Ms. Sakshi Kadyan, Advocate for Mr. Vishal Nehra, Advocate for the petitioner.

  • Mr. Karunesh Kaushal, A.A.G., Punjab.

Bench
  • HON'BLE MR. JUSTICE RAJESH BHARDWAJ.
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/17419
Head Note

Constitution of India — Arts. 21 and 136 — Practice and Procedure — Bail — Petition for regular bail — Prayer for withdrawal of petition allowed