RAKESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition seeking anticipatory bail in FIR No. 176 dtd. 7/4/2022, under Sec. 174-A IPC, registered at police Station Civil Lines, Sirsa.

(2.) The petitioner was declared as proclaimed offender in complaint case No. NACT-341 of 2019.

(3.) On a specific query of the court as to how the present petition is maintainable as the petitioner has been declared proclaimed offender, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to avail remedies in accordance with law.