IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Crl.M. No.25354 of 2012 &

CRIMINAL MISC. M NO.38386 OF 2011 DATE OF DECISION: MAY 04, 2012 Mohinder Singh @ Fauji

.....Petitioner

VERSUS

State of Punjab and another

....Respondents

CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH

1. Whether Reporters of local papers may be allowed to see the judgement?

2. To be referred to the Reporters or not?

3. Whether the judgment should be reported in the Digest? Present: Mr. Vipin Mahajan, Advocate, for the petitioner.

Mr. K. S. Pannu, DAG, Punjab,

for the State.

*****

RANJIT SINGH, J.

Counsel seeks permission to withdraw this petition so as to appear before the trial Court on 12.5.2012 to seek regular bail. If the petitioner appears before the Court, his prayer for bail may be considered on the same day.

The petition is dismissed as withdrawn, as prayed for. May 04, 2012 (RANJIT SINGH ) khurmi JUDGE