GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case bearing FIR No.100 dtd. 7/4/2023, under Ss. 379-B(2) and 34 IPC and Sec. 25 and 27 of the Arms Act (challan/final report was presented under Ss. 379-B(2), 34, 411 and 201 IPC and Ss. 25, 27 and 54 of the Arms Act) registered at Police Station Sadar Amritsar, District Police Commissionerate, Amritsar.

(2.) Learned State counsel has stated that in the present case the complainant has not been examined as yet.

(3.) Learned counsel for the petitioner has submitted that in view of the aforesaid stage of the trial, he may be permitted to withdraw the present petition at this stage.