DHARAM CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of three petitions, bearing Crl.Misc.No.34907-M, 34908-M and 37689-M of 2004, filed by Dharam Chand, Ashok Kumar and Suresh Kumar, respectively, for the grant of regular bail in case FIR. No. 170 dated 28.12.2003 under Sections 302/452/323/148/149 Indian Penal Code registered at Police Station Rori, District Sirsa.

(2.) After arguing for some time, counsel for petitioner Suresh Kumar stats that he does not want to press this petition at this stage.

(3.) Crl.Misc.No.37689-M of 2004 is, accordingly, dismissed as not pressed at this stage.