RAMANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed for grant of regular bail to the petitioner in case FIR No.0008 dtd. 26/1/2024, under Ss. 377, 506 of IPC and Sec. 4 of POCSO Act, 2012, registered at Police Station Gidderbaha, District Sri Muktsar Sahib.

(2.) Learned counsel for the petitioner seeks permission to withdraw the present petition, at this stage. However, it has been submitted by learned counsel for the petitioner that despite various opportunities, the prosecution witnesses are intentionally not appearing before the trial Court.

(3.) Allowed as prayed for.