JASWINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Instant bail petition arises out of FIR No.13/2021, dtd. 30/1/2021, registered at Police Station Majra, District Sirmour, H.P., under Ss. 363, 366A, 376, 370A of the Indian Penal Code, Sec. 4 of the Prevention of Children from Sexual Offences Act and Ss. 5 and 7 of the Immoral Traffic (Prevention) Act, 1956. The petitioner seeks regular bail in the aforesaid FIR. There is further prayer in the petition that in the alternative, the petitioner may be released on bail for limited period, i.e. from 7/2/2022 to 20/2/2022.

(2.) After arguing for sometime, learned counsel for the petitioner seeks permission to withdraw the instant petition, at this stage, with liberty to file a fresh at an appropriate stage. Prayer being innocuous is allowed.

(3.) Consequently, the instant petition is dismissed as withdrawn. Liberty reserved.