Harmail Singh @ Meli @ Geli vs State Of Punjab
2023 Latest Caselaw 3899 P&H

                             CRR-1236-2020 (O&M)                                                      -1-


                             214 (2)

                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH

                                                                   ****

CRR-1236-2020 (O&M) Date of Decision: 12.04.2023

Harmail Singh @ Meli @ Geli ..... Petitioner

Versus

State of Punjab ..... Respondent

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Parminder Singh Sekhon, Advocate for for the petitioner.

Mr. Harjinder S. Sidhu, AAG, Punjab.

*****

HARSH BUNGER J. (ORAL)

Prayer in this revision petition is for setting aside impugned

orders dated 15.09.2020 and 30.09.2020 passed by learned Judge Special

Court, Sangrur and the petitioner be released on bail under Section 167 (2)

Cr.P.C., in case FIR No.70, dated 20.03.2020, under Sections 22 and 29 of

the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station

Bhawanigarh, District Sangrur.

At the very outset, learned counsel for the petitioner prays for

withdrawal of the present petition on the ground that the trial has already

concluded and the petitioner has been convicted in this case.

In view of the above submission made by learned counsel for HIMANI GUPTA 2023.04.13 12:51 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh CRR-1236-2020 (O&M) -2-

the petitioner, present petition is dismissed as having been rendered

infructuous.

Pending application(s), if any, stands closed.

                             12.04.2023                                            (HARSH BUNGER)
                             Himani                                                    JUDGE
                                            1. Whether speaking/reasoned    :      Yes/No
                                            2. Whether reportable           :      Yes/No




HIMANI GUPTA
2023.04.13 12:51
I attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh