Charanjit Kaur vs State Of Punjab
2023 Latest Caselaw 20091 P&H

                                                                          2023:PHHC:146915
                                      IN THE HIGH COURT OF PUNJAB & HARYANA
                                           AT CHANDIGARH
              236                                               CRM-M-43830-2023
                                                                Date of decision: 20.11.2023

              Charanjit Kaur                                                            ...Petitioner
                                                  Versus
              State of Punjab                                                           ...Respondent

              CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

              Present :               Mr. Parminder Singh Sekhon, Advocate for the petitioner.

                                      Mr. Manipal Singh Atwal, DAG, Punjab.
                                           *****

AMAN CHAUDHARY, J (ORAL)

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

grant of regular bail to the petitioner in FIR No.59 dated 17.04.2023 registered

under Sections 15, 25 and 29 of the NDPS Act, at Police Station Dhanaula,

District Barnala.

2. Learned State counsel has produced the custody certificate dated

17.11.2023, as per which, the petitioner is behind bars for only 06 months and 27

days. On the disclosure statement of co-accused, from whom recovery of 12

quintals of poppy husk was effected, the name of the petitioner had surfaced in the

present case, however, wherein pursuant to the disclosure statement of petitioner,

herself, she got effected recovery of 10 kgs of poppy husk. The first bail

application was withdrawn on 21.07.2023.

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 20.11.2023 Hemant

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No HAMANT 2023.11.21 12:39 I attest to the accuracy and authenticity of this order/judgment