Punjab-Haryana High Court
Pawan Kumar Alias Kala vs State Of Punjab on 5 April, 2024
2024:PHHC:046233
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
203
CRM-M-15656-2024
Date of decision: 05.04.2024
Pawan Kumar alias Kala
...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
*****
Present : Mr. Amritpal Singh Gill, Advocate for the petitioner.
Mr. Manipal Singh Atwal, DAG, Punjab.
***** AMAN CHAUDHARY. J (Oral)
1. The present petition has been filed under Section 439 Cr.P.C.
for grant of regular bail to the petitioner in case FIR No.39 dated 04.03.2023, registered under Sections 21(b), 22(b) of NDPS Act at Police Station City Sri Muktsar Sahib.
2. Learned counsel for the petitioner prays for withdrawal of the instant petition at this stage.
3. Ordered accordingly.
(AMAN CHAUDHARY) JUDGE 05.04.2024 Hemant Whether speaking/reasoned : Yes / No Whether reportable : Yes / No HAMANT 2024.04.05 16:26 I attest to the accuracy and integrity of this order/judgment