Ravi vs State Of Haryana
2023 Latest Caselaw 12527 P&H

                                                                                        2023:PHHC:103027

               CRM-M-21466-2023 (O&M)                                                              -1-

               101+206

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                         CRM-M-21466-2023 (O&M)
                                                                          Date of Decision: 09.08.2023


               Ravi                                                                         ....Petitioner

                                                                Versus

               State of Haryana                                                           ....Respondent


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

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

                                         Mr. Praveen Chander Goyal, Addl. A.G., Haryana.


               HARSH BUNGER, J. (Oral)

CRM-29571-2023

The present application filed under Section 482 of the Code of

Criminal Procedure is for placing on record Annexure A-1.

For the reasons mentioned in the application, the same is

allowed and Annexure A-1 is taken on record, subject to all just exceptions.

CRM-M-21466-2023

Ravi (petitioner) has filed this petition under Section 439 of the

Code of Criminal Procedure, seeking regular bail in case FIR No.72 dated

18.05.2021, registered under Section 20 of the Narcotic Drugs and

Psychotropic Substances, 1985, Section 25 of the Arms Act, 1959 and

Sections 395, 427, 216 read with Section 34 of the Indian Penal Code, 1860

at Police Station Satnali, District Mahendergarh.

HIMANI GUPTA

2. Custody certificate dated 08.08.2023 of the petitioner has been 2023.08.11 16:45 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh 2023:PHHC:103027

CRM-M-21466-2023 (O&M) -2-

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

subject to all just exceptions.

3. After arguing for sometime, learned counsel for the petitioner

prays that he may be permitted to withdraw the present petition.

4. In view of the above submission made by learned counsel for

the petitioner, the present petition is dismissed as withdrawn.

               09.08.2023                                                    (HARSH BUNGER)
               Himani                                                            JUDGE

               Whether speaking/reasoned:                        Yes/No
               Whether reportable:                               Yes/No




HIMANI GUPTA
2023.08.11 16:45
I attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh