Amarjit Singh vs State Of Punjab
2023 Latest Caselaw 12727 P&H

                                                                                   2023:PHHC:103991

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            219                                                     CRM-M-4960-2023
                                                                    Date of decision: 10.08.2023

            Amarjit Singh
                                                                                           ....Petitioner
                                                     Versus

            State of Punjab
                                                                                          ...Respondent

            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. G.S. Sandhu, Advocate for the petitioner.

                                   Mr. Manipal Singh Atwal, DAG, Punjab.

                                         *****

AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 439 Cr. P.C. for

grant of regular bail to the petitioner in case FIR No.147 dated 04.08.2022,

registered under Section 22 (C) of the NDPS Act, 1985 at Police Station Sadar Sri

Muktsar Sahib, District Sri Muktsar Sahib.

2. After arguing for some time, learned counsel for the petitioner prays

for withdrawal of the present petition at this stage.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 10.08.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Ankur Goyal 2023.08.11 13:38 I attest to the accuracy and integrity of this order/judgment