INDRAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in FIR No.93, dtd. 23/3/2022, under Ss. 148, 149, 302, 307, 427, 452, 506, 212, 201, 120-B IPC and Ss. 25 and 27 of Arms Act, 1959. registered at Police Station Sadar Palwal, District Palwal.

(2.) After arguing for some time, learned counsel for the petitioner prays for withdrawal of the present petition at this stage.