Raj Kumar Alias Raju vs State Of Punjab
2023 Latest Caselaw 11396 P&H

Citation : 2023 Latest Caselaw 11396 P&H
Judgement Date : 31 July, 2023

Punjab-Haryana High Court

Raj Kumar Alias Raju vs State Of Punjab on 31 July, 2023

2023:PHHC:097848

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
209
CRM-M _No.19740 of 2022
DATE OF DECISION : 31° JULY, 2023

Raj Kumar alias Raju
...« Petitioner

Versus

State of Punjab
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

ke*E*K
Present: | Ms. Manpreet Ghuman, Advocate for the petitioner.
Mr. Gurpreet Singh Sandhu, DAG, Punjab.

3 Ok Ok OK

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.67 dated 02.03.2022 registered under Sections 22 & 29 of the NDPS Act at Police Station City-I Malerkotla, District Malerkotla.

2. The counsel for the petitioner seeks permission to

withdrawn the present petition.

3. Dismissed as withdrawn.

31% JULY, 2023 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.08.01 17:58

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