Davinder Kumar vs State Of Punjab
2024 Latest Caselaw 6892 P&H

Punjab-Haryana High Court

Davinder Kumar vs State Of Punjab on 2 April, 2024

                                                                                        2024:PHHC:043592

               CRM-M-58619-2023                                                                    -1-


               203

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ***

                                                                           CRM-M-58619-2023
                                                                           Date of Decision: 02.04.2024


               Davinder Kumar                                                               ....Petitioner



                                                                Versus



               State of Punjab                                                            ....Respondent


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Ashok Giri, Advocate
                                         for the petitioner.

                                         Mr. Sartaj Singh Gill, Sr. D.A.G., Punjab.

                                                     ***

               HARSH BUNGER, J. (Oral)

1. Petitioner has filed the second bail petition under Section 439 of

the Code of Criminal Procedure seeking grant of regular bail in case

FIR No.156, dated 16.11.2021 under Section 22 of the Narcotic Drugs and

Psychotropic Substances Act, 1985, registered at Police Station Phase-8,

SAS Nagar, Mohali.

2. At the outset, learned counsel for the petitioner submits that the

matter before the trial Court is now fixed for defence evidence/ arguments

and prays that he may be permitted to withdraw the instant petition at this

stage.

authenticity of this document/judgment

2024:PHHC:043592

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

withdrawn at this stage.

4. All pending application(s), if any, shall stand closed.

(HARSH BUNGER) JUDGE 02.04.2024 Himani

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

authenticity of this document/judgment