RAVI KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.126 dated 01.06.2018 registered under Sections 120-B, 148, 149, 201, 285, 302, 364, 365 and 452 of the Indian Penal Code, 1860 and Section 25 of the Arms Act, 1959 at Police Station Bhattu Kalan, Fatehabad.

(2.) Reply by way of affidavit of Sh. Subhash Chander, HPS, Deputy Superintendent of Police, City, Fatehabad has been filed in the Court today which is taken on record.

(3.) After arguing for some time, learned Counsel for the petitioner submits that the petitioner does not want to continue with the present petition and the same may be dismissed as withdrawn at this stage.