Sukhchain Singh @ Sukha vs State Of Punjab
2023 Latest Caselaw 21911 P&H

Punjab-Haryana High Court

Sukhchain Singh @ Sukha vs State Of Punjab on 14 December, 2023

                                                                     2023:PHHC:160356
                                      IN THE HIGH COURT OF PUNJAB & HARYANA
                                                 AT CHANDIGARH

                   239                                                     CRM-M-61883-2023
                                                                           Date of decision: 14.12.2023

                   Sukhchain Singh @ Sukha                                           ....Petitioner
                                                          versus
                   State of Punjab                                                   ...Respondent

                   CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

                   Present :           Mr. K.B.S. Mann, Advocate for the petitioner.

                                       Mr. Manipal Singh Atwal, DAG, Punjab.
                                       *****
                   AMAN CHAUDHARY, J (ORAL)

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

for grant of regular bail to the petitioner in FIR No.104 dated 11.10.2022

registered under Sections 15(c) and 29 of the NDPS Act, 1985 at Police

Station Bahawala, District Fazilka.

2. As per custody certificate dated 13.12.2023 has been filed by

learned State counsel, the petitioner is behind bars for only 01 year, 01 month

and 29 days. Learned State counsel submits that commercial quantity of

contraband was recovered from the petitioner, who was apprehended at the

spot. The petitioner is not involved in any other case.

3. In view of the above, learned counsel for the petitioner prays for

withdrawal of the present petition, at this stage.

4. Ordered accordingly.

                                                                           (AMAN CHAUDHARY)
                                                                                JUDGE
                   14.12.2023
                   Hemant

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

authenticity of this order/judgment