BALBIR AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the instant petition under Section 439 Cr.P.C. is for grant of regular bail in FIR No. 174 dated 16.03.2013 under Sections 148, 149, 307 and 452 of the Indian Penal Code (IPC) read with Section 25 and 27 of Arms Act, registered at Police Station Sadar, Bahadurgarh, District Jhajjar.

(2.) After arguing for sometime learned counsel for the petitioners has withdrawn the instant petition qua petitioner No. 2 at this stage.

(3.) The petition qua petitioner No. 2 Deepak son of Balbir is, therefore, dismissed as withdrawn.