Sushila v. State Of Haryana

Sushila v. State Of Haryana

(High Court Of Punjab And Haryana)

CRM-M-9614-2022 | 11-03-2022

AVNEESH JHINGAN, J.

1. Due to COVID-19 situation, the Court is convened through video conference.

2. This petition under Section 439 of the Code of Criminal Procedure is filed seeking regular bail in FIR No.61 dated 24.01.2022 under Sections 342, 347, 384 and 388 of IPC, registered at Police Station Section 32-33, Karnal District Karnal.

3. Learned counsel for the petitioner wants to withdraw this petition, at this stage.

4. Dismissed as withdrawn.

Advocate List
Bench
  • HON'BLE MR. JUSTICE AVNEESH JHINGAN
Eq Citations
  • NON REPORTABLE
  • LQ/PunjHC/2022/9165
Head Note

Criminal Procedure Code, 1973 — S. 439 — Bail — Petitioner seeking regular bail in FIR dt. 24-1-2022 under Ss. 342, 347, 384 and 388 of IPC — Petition dismissed as withdrawn