Jaspal Singh @ Baallu vs State Of Punjab
2023 Latest Caselaw 11526 P&H

                                             IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                          AT CHANDIGARH

                          206                                               CRM-M-33948-2023
                                                                            Date of Decision: 01.08.2023

                          Jaspal Singh @ Baallu                                                      ......... Pe   oner
                                                                           Versus

                          State of Punjab                                                           ......... Respondent

                          CORAM:             HON'BLE MR. JUSTICE ANOOP CHITKARA

                          Present:-          Mr. Sunny Saggar, Advocate for the pe       oner.

                                             Mr. Shiva Khurmi, AAG, Punjab.

                                                   ****
                          ANOOP CHITKARA, J. (ORAL)

                           FIR No.             Dated               Police Sta on         Sec ons
                           179                 16.09.2021          Nihal Singh Wala, 22 of NDPS Act
                                                                   District Moga


                                             The pe     oner incarcerated in the FIR cap oned above, has come up before

this Court under Sec on 439 CrPC seeking bail.

2. In compliance of order dated 24.07.2023, State counsel has handed over the medical report vide Annexure R-1, which is taken on record and as per which, the medical condi on of the pe oner is stable and does not require out of jail treatment.

3. At this stage, counsel for the pe toner wants to withdraw the present pe on with liberty to file fresh pe on in case condi on of pe oner shall deteriorate.

4. Given above, the present pe on stands disposed of having been withdrawn. Liberty reserved to the pe oner to file a fresh pe on in case, his health condi on deteriorates. It is clarified that in case, fresh pe on is filed, withdrawal of the present pe on shall not come in the way. All pending miscellaneous applica ons, if any, stand disposed of.

                                                                            (ANOOP CHITKARA)
                                                                                JUDGE
                          01.08.2023
                          Jyo -II

                                                        Whether speaking/reasoned          Yes/No
                                                           Whether Reportable              Yes/No



JYOTI
2023.08.02 08:54
I attest to the accuracy and
integrity of this order/judgment.