Jaanpal Singh vs State Of Punjab
2023 Latest Caselaw 11395 P&H

RAJ KUMAR
2023.08.01 17:58

2023:PHHC:097853

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
215
CRM-M_No.31520 of 2023
DATE OF DECISION : 31° JULY, 2023
Jaanpal Singh
.... Petitioner
Versus
State of Punjab
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
ke*E*K
Present: | Mr. Parminder Singh Sekhon, 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.55 dated 21.04.2023 registered under Section 15/29 of the Nartotic Drugs and Psychotropic Substances Act, 1985 at Police Station Sadar Sangrur, District Sangrur.

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withdrawn the present petition.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 Dismissed as withdrawn.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