AMAN @ GOLLU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in case FIR No.480, dated 8.12.2007, registered under Sections 420, 506, 120-B, 376 of the IPC, at Police Station Civil Lines, Amritsar.

(2.) Counsel for the petitioner has fairly stated that the case has now concluded and is fixed for tomorrow for rebuttal evidence. He prays for permission to withdraw this petition at this stage.

(3.) Allowed as prayed for. Dismissed as withdrawn.