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Tarsem Lal @ Kaka v. State Of Punjab

Tarsem Lal @ Kaka v. State Of Punjab

(High Court Of Punjab And Haryana)

CRM-M-27875-2022 (O&M) | 06-07-2022

Manoj Bajaj, J.

1. Petitioner has filed this petition under Section 482 Code of Criminal Procedure for setting aside the impugned orders dated 06.03.2020 and 20.04.2022 (Annexures P-3 and P-4) passed by the trial Court in case FIR No.0023 dated 13.03.2012, registered under Sections 323/324/148/149 IPC at Police Station City Hoshiarpur, District Hoshiarpur, whereby his bail bonds were cancelled and he has been declared as proclaimed offender.

2. After arguing for some time, learned counsel for the petitioner does not press this petition and prays for withdrawal of the same.

3. The prayer is accepted.

4. The petition is dismissed as withdrawn.

Advocate List

  • Mr. Rakesh Kumar, Advocate for the petitioner.

  • none

Bench
  • HON'BLE MR. JUSTICE MANOJ BAJAJ
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/13551
Head Note

Criminal Procedure Code, 1973 — S. 482 — Petitioner's petition under S. 482 CrPC for setting aside impugned orders whereby his bail bonds were cancelled and he was declared as proclaimed offender — Petitioner's counsel not pressing the petition and praying for its withdrawal — Petition dismissed as withdrawn — Constitution of India, Art. 136