MANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in CRM-20314 of 2022 is for withdrawal of the main petition with liberty to approach the trial court seeking regular bail in FIR No. 890 dtd. 30/12/2021, under Ss. 308, 323, 34, 452, 506 IPC (Ss. 379-B and 325 IPC added later on), registered at Police Station Samalkha, District Panipat.

(2.) Ms. Dimple Jain, AAG, Haryana appearing on advance notice accepts the same. She has no objection to the acceptance of the prayer of the applicant.

(3.) The next date fixed in the petition is cancelled.