MUN MUN DUTTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) This petition under Sec. 438 Cr.P.C. is filed seeking anticipatory bail in FIR No. 291 dtd. 13/5/2021, under Sec. 3(l)(u) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (amendment 2015) at Police Station, Hansi City.

(3.) Learned counsel for the petitioner after arguing for some time and realising that the petitioner has not approached the Sessions Court, seeks permission to withdraw the present petition with liberty to approach Sessions Court.