Om Parkash vs State Of Haryana
2024 Latest Caselaw 7199 P&H

Punjab-Haryana High Court

Om Parkash vs State Of Haryana on 4 April, 2024

                                                                                         2024:PHHC:045940

               CRM-M-20390-2022                                                                     -1-

               219
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                                                         CRM-M-20390-2022
                                                         Date of Decision: 04.04.2024

               Om Parkash                                                                     ....Petitioner

                                                                Versus

               State of Haryana                                                            ....Respondent

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Amit Chaudhary, Advocate
                                         for the petitioner.

                                         Mr. Vishal Malik, DAG, Haryana.

               HARSH BUNGER, J. (Oral)

1. Petitioner (Om Parkash) has filed the instant petition under

Section 439 of the Code of Criminal Procedure seeking grant of regular bail

to the petitioner in case FIR No.236, dated 05.07.2020, under Sections 18

and 27-A of the Narcotic Drugs and Psychotropic Substances Act, 1985,

registered at Police Station Sadar Fatehabad, District Fatehabad.

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

per the instructions, the petitioner has been declared juvenile, accordingly,

he seeks permission to withdraw the instant petition with liberty to avail his

remedy before the appropriate forum.

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

withdrawn with the liberty aforesaid.

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

               04.04.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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


authenticity of this document/judgment