HARWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioners namely Harwinder Singh @ Kaku and Manpreet Singh in case FIR No. 33 dtd. 23/3/2021 under Ss. 302, 328, 341, 148, 149, 120-B of Indian Penal Code registered at Police Station Sadar Raikot, District Ludhiana.

(2.) Learned counsel for the petitioners has submitted that the present petition qua petitioner No. 2 Manpreet Singh is not being pressed at this stage and accordingly, he seeks to withdraw the present petition qua petitioner No. 2, at this stage.

(3.) In view of the statement made by learned counsel for the petitioners, present petition qua petitioner no. 2 namely Manpreet Singh, stands dismissed as withdrawn, at this stage.Learned counsel for the petitioners has pressed the present petition for bail qua petitioner No. 1.