RAVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 101 dated 8.4.2010 under Section 304-B of the Indian Penal Code, registered at Police Station Safidon, District Jind. Learned counsel for the petitioner prays that he may be permitted to withdraw this petition at this stage. Dismissed as withdrawn.