Sumit Kalra @ Bunty vs State Of Punjab
2023 Latest Caselaw 4983 P&H

                                                            Neutral Citation No:=2023:PHHC:056230




                            Neutral citation No.:2023:PHHC:056230
         IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

216                                        CRM-M-15409-2021
                                           Date of Decision: 21.04.2023

Sumit Kalra @ Bunty                                    ....Petitioner
                                         Versus

State of Punjab                                       ....Respondent

CORAM:HON'BLE MR. JUSTICE ANOOP CHITKARA

Present:       Mr. Naveen Bawa, Advocate for the petitioner.

               Mr. H.S. Sitta, DAG, Punjab.

                                 *****

ANOOP CHITKARA, J.

1. Petitioner has come up before this Court seeking regular bail in case FIR No.124 dated 29.04.2016 registered under Section 22 of NDPS Act at Police Station Basti Jodhewal, District Ludhiana.

2. Petitioner's counsel submits that he is entitled to bail given the latest judgment of the Hon'ble Supreme Court of India as he is in custody from last more than two years and also he has no criminal history and the trial is at the initial stage.

3. This Court is not inclined to grant bail to the petitioner at this stage.

4. At this stage, counsel for the petitioner seeks permission to withdraw the present petition with liberty to file a fresh.

5. Prayer is accepted.

6. Petition is disposed of as withdrawn with liberty to file a fresh after completing 02 years & 06 months. Pending applications, if any, stand disposed of.

(ANOOP CHITKARA) JUDGE 21.04.2023 anju rani

Whether speaking/reasoned Yes/no Whether reportable? Yes/no

Neutral Citation No:=2023:PHHC:056230

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