Gurbinder Singh Alias Balwinder ... vs State Of Punjab
2023 Latest Caselaw 8807 P&H

                                                                                         2023:PHHC:080479

                             CRM-M-58733-2022                                                        -1-

                             208

                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH
                                                                     ****

CRM-M-58733-2022 Date of Decision: 01.06.2023

Gurbinder Singh @ Balwinder Singh @ Sonu ..... Petitioner

Versus

State of Punjab ..... Respondent

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Vinay Kumar, Advocate for the petitioner.

Mr. M.S. Tiwana, AAG, Punjab.

*****

HARSH BUNGER J. (ORAL)

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

for grant of regular bail to the petitioner in case FIR No.71, dated

15.06.2018, under Section 21 of the Narcotic Drugs and Psychotropic

Substances Act, 1985, at Police Station Sadar Gurdaspur, District Gurdaspur

(Annexure P-1).

2. Custody certificate dated 31.05.2023 of the petitioner filed by

learned State counsel in Court today, which is taken on record, subject to all

just exceptions.

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

HIMANI GUPTA 2023.06.03 10:52 prays that he may be permitted to withdraw the instant petition. I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh 2023:PHHC:080479

3. In view of the above, present petition is dismissed as

withdrawn.

4. Pending Application(s), if any, shall stand closed.

(HARSH BUNGER) JUDGE 01.06.2023 Himani

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No

HIMANI GUPTA 2023.06.03 10:52 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh