SAJANREET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition seeking regular bail in case of FIR No. 137 dtd. 16/8/2019, under Ss. 392, 394 IPC 1860 and Sec. 27 of Arms Act, 1959 and under Sec. 201/365/397/473 IPC, 1860 ( added subsequently), registered at Police Station Radaur, District Yamuna Nagar.

(2.) Learned counsel for the petitioner seeks permission to withdraw the present petition at this stage.

(3.) Dismissed as withdrawn.