SUKHJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant petition has been filed under Sec. 438 Cr.P.C. praying for grant of anticipatory bail to the petitioner in case FIR No.60, dtd. 4/3/2021, under Sec. 379 IPC read with Sec. 34, registered at Police Station Maqboolpura District Amritsar.

(2.) Learned counsel for the petitioner prays that he does not want to press this petition, at this stage, and the same may be dismissed as such.

(3.) Allowed as prayed for.