MIRA CHOPRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that considering the fact that the substantive offence in the FIR has now been changed from 304-B IPC to 306 IPC and as the case pleaded by the petitioner for pre-arrest bail before the court below was not under Section 306 IPC and similar is the position before this Court, he seeks permission to withdraw the present petition with liberty to file fresh anticipatory bail application in the court below under Section 306 IPC.

(2.) Learned counsels for the State as well as complainant do not have any objection to the prayer of the petitioner being granted.

(3.) Dismissed as withdrawn with liberty as prayed for.