RAJ KAMAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition filed under Sec. 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case bearing FIR No.23, dtd. 15/3/2023, under Ss. 323, 324 IPC (Sec. 326 IPC added later vide DDR No.31 dtd. 9/4/2023), registered at police station Khuian Sarwar, District Fazilka.

(2.) Learned State counsel, at the outset, submits that in paragraph 17 of the present petition, it is written that the petitioner is not involved in any other case but actually there are two FIRs registered against him. The details of which are as under:-

(3.) At this stage, learned counsel for the petitioner submits that he was not aware about the above said FIRs. He seek permission to withdraw the present petition with liberty to file a fresh one with better particulars.