Rakesh Kumar Alias Bodi Gandhi vs State Of Haryana
2023 Latest Caselaw 5126 P&H

Citation : 2023 Latest Caselaw 5126 P&H
Judgement Date : 24 April, 2023

Punjab-Haryana High Court

Rakesh Kumar Alias Bodi Gandhi vs State Of Haryana on 24 April, 2023

                             CRM-M-41264-2022                                                          -1-


                             213 (2)

                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH

                                                                   ****

CRM-M-41264-2022 Date of Decision: 24.04.2023

Rakesh Kumar @ Bodi Gandhi ..... Petitioner

Versus

State of Haryana ..... Respondent

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Jagjit Singh Gill, Advocate for the petitioner.

Mr. Amrik Narwal, DAG, Haryana.

*****

HARSH BUNGER J. (ORAL)

Prayer in the present petition filed under Section 439 Cr.P.C is

for grant of regular bail to the petitioner in case FIR No.0053, dated

29.01.2022, registered under Section 20 of the Narcotic Drugs and

Psychotropic Substances Act, 1985, at Police Station City, Sirsa, District

Sirsa.

2. Custody certificate dated 22.04.2023 of the petitioner has been

filed by learned State counsel in Court today, which is taken on record,

subject to all just exceptions.

3. After arguing for some time, learned counsel for the petitioner

HIMANI GUPTA prays that he may be permitted to withdraw the present petition at this stage. 2023.04.25 17:22 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh

4. In view of the above, present petition is dismissed as withdrawn

at this stage.

                             24.04.2023                                             (HARSH BUNGER)
                             Himani                                                     JUDGE
                                              1. Whether speaking/reasoned   :     Yes/No
                                              2. Whether reportable          :     Yes/No




HIMANI GUPTA
2023.04.25 17:22
I attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh