MEGHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under sec. 438 Cr.P.C praying for grant of anticipatory bail to the petitioner in FIR No.0261 dtd. 20/4/2022 registered under Sec. 323, 379-A, 380, 452, 506 IPC at Police Station, Ambala Cantt.

(2.) Having argued the matter at some length, learned counsel for the petitioner prays for withdrawal of the present petition with liberty to surrender before the court of competent jurisdiction within a period of one week from today and file an appropriate application for grant of bail.

(3.) Prayer is allowed.