Nathu Singh vs State Of Punjab
2023 Latest Caselaw 11393 P&H

Citation : 2023 Latest Caselaw 11393 P&H
Judgement Date : 31 July, 2023

Punjab-Haryana High Court

Nathu Singh vs State Of Punjab on 31 July, 2023

RAJ KUMAR
2023.08.01 17:58

2023:PHHC:097851

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
212
CRM-M _No.10456 of 2023
DATE OF DECISION : 31° JULY, 2023
Nathu Singh
.... Petitioner
Versus
State of Punjab
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
ke*E*K
Present: | Mr. Tanvir Joshi, Advocate for the petitioner.
Mr. Gurpreet Singh Sandhu, DAG, Punjab.
OK Ok 3K
RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under

Section 439 of the Code of Criminal Procedure, for grant of bail pending trial in case FIR No.6 dated 11.01.2022 registered under Section 22(c) of the Nartotic Drugs and Psychotropic Substances Act, 1985 at Police Station Talwandi Sabo, District Bathinda.

2. The counsel for the petitioner seeks permission to

withdrawn the present petition.

3. Dismissed as withdrawn.

31% JULY, 2023 (RAJBIR SEHRAWAT)

'Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

| attest to the accuracy and integrity of this document/judgment