RAJENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have approached this Court seeking grant of anticipatory bail in respect of a case registered vide FIR No.113, dtd. 17/6/2019, Police Station Barauda, District Sonepat, under Ss. 307 and 34 of Indian Penal Code.

(2.) Today, at the very outset, learned counsel for the petitioner submits that he may be permitted to withdraw the present petition qua petitioner No.1-Rajender as he already stands arrested in connection with another case.

(3.) In view of the aforesaid submission, the instant petition qua petitioner No.1 is hereby dismissed as withdrawn.