SAMAY SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the second petition filed under Sec. 438 of the Code of Criminal Procedure, 1973 seeking grant of anticipatory bail in case FIR No.107 dtd. 13/4/2021 under Ss. 406, 420 and 506 of the Indian Penal Code, 1860, registered at Police Station Sector-17, HUDA Jagadhri, District Yamuna Nagar.

(2.) Counsel for the petitioner seeks permission to withdraw the petition with liberty to approach the Trial Court with a fresh petition as according to the counsel, the dispute between the parties is likely to be settled.