KULWANT SINGH AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 439 of the Code of Criminal Procedure seeking regular bail in a case registered against the petitioners vide FIR No. 122 dated 14.12.2008 under Sections 302/427/120-B/148/149 IPC at police station Dhanaula.

(2.) Learned Counsel for the petitioners submits that he may be allowed to withdraw this petition in respect of petitioner No. 1- Kulwant Singh, at this stage.

(3.) Dismissed as withdrawn qua petitioner No. 1- Kulwant Singh.