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Judgment
PRAVINDRA SINGH CHAUHAN, J. (Oral)
The present petition has been filed under Section 482 of Bhartiya Nagarik Suraksha Sanhita, 2023 (corresponding Section 438 of the Cr.P.C) by the petitioner for grant of anticipatory bail as the petitioner has been implicated in criminal case arising out of First Information Report as detailed hereinunder:-
| FIR No. | Dated | Under Sections | Police Station |
| 277 | 06.10.2026 | 109(1), 111(2)(a), 115, 118(1), 190, 191(2) and 351(3) of BNS (corresponding Sections 307, 323, 324, 149, 147 and 506 of IPC) | Quilla, Panipat |
Mr. Vipul Sherwal, AAG, Haryana, on being supplied advance copy of the petition, accepts notice on behalf of the State.
Ms. Pooja Jaglan, Advocate has put in appearance on behalf of complainant and has filed Power of Attorney, which is taken on the record. Registry is directed to paginate the same and tag it at an appropriate place.
At the outset learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file afresh with better particulars, as there are certain technical errors and, inadvertently, the particulars of some other FIR have been incorporated in the present petition.
Permitted to do so.
Dismissed as withdrawn with liberty aforesaid
It is made clear that fresh petition, which will be filed by the petitioner will not be treated as second petition for grant of anticipatory bail.