ROOP CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These are two petitions filed under Section 439 Cr.P.C. for grant of regular bail in respect of the same case DDR No 23 dated l0.05.2020, under Sections 452, 323, 324, 506, 148, 149, 188, 269 of Indian Penal Code, (Sections 307, 326, 450 of Indian Penal Code as well as offence under Section 51 of Disaster Management Act, 2005 and Section 03 of Epidemic Disease Act, 1897 added later) and (Sections 302 and 452 of Indian Penal Code deleted later on), registered at Police Station Lambi, District Shri Muktsar Sahib, being disposed of by the common order.

(2.) Learned counsel for the petitioner prays that petitioner No.2 in CRM-26018 of 2020 be allowed to withdraw the bail application at this stage.

(3.) Ordered accordingly.