NANAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) After arguing for some time, learned counsel for the petitioner prays that he be allowed to withdraw this petition.

(2.) Ordered accordingly.

(3.) While arguing for petitioner, learned counsel brought to the notice of this Court the order granting regular bail to co-accused, namely, Krishan Singh, by the Judicial Magistrate 1st Class, Sardulgarh vide order dtd. 1/6/2021.