Anupam Singla vs. State Of Haryana
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231 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M-8883-2025 DECIDED ON: 19.03.2025 ANUPAM SINGLA .....PETITIONER VERSUS STATE OF HARYANA .....RESPONDENT CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL Present: Mr. Gurdarshan S. Sidhu, Advocate for the petitioner. Mr. S.S. Pannu, Addl. AG Haryana SANDEEP MOUDGIL, J (ORAL) The juri iction of this Court under Section 483 of BNSS 2023 has been invoked for the grant of regular bail to the petitioner in FIR No. 8, dated 05.01.2019, under Sections 420, 467, 468 and 471 IPC and Section 132(1) B and C of GST Act, 2017, registered at Police Station Kanina, Mahendergarh. Custody certificate of the petitioner filed by learned State counsel is taken on record. After arguing for some time, learned counsel for the petitioner prays for withdrawal of the present petition. Prayer is accepted. Dismissed as withdrawn. (SANDEEP MOUDGIL) 19.03.2025
JUDGE sham Whether speaking/reasoned Yes/No Whether reportable Yes/No MEENU 2025.03.21 10:49 I attest to the accuracy and integrity of this document
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