Mukesh Ram Alias Dhoni Alias Mukesh ... vs State Of Punjab
2024 Latest Caselaw 7352 P&H

Punjab-Haryana High Court

Mukesh Ram Alias Dhoni Alias Mukesh ... vs State Of Punjab on 5 April, 2024

                                                                         2024:PHHC:046240
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  201
                                                                      CRM-M-3477-2024
                                                                     Date of decision: 05.04.2024

                  Mukesh Ram alias Dhoni alias Mukesh Kumar
                                                                               ...Petitioner
                                                     Versus

                  State of Punjab                                               ...Respondent

                  CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                     *****

Present : Ms. Taranjit Kaur Hundal, Advocate and Ms. Harnaaz Kaur Hundal, Advocate for the petitioner.

Mr. Manipal Singh Atwal, DAG, Punjab.

***** AMAN CHAUDHARY. J (Oral)

1. The present petition has been filed under Section 439 Cr.P.C.

for grant of regular bail to the petitioner in case FIR No.99 dated 19.08.2022,

registered under Sections 22 of the NDPS Act at Police Station Division

No.1, District Police Commissionerate Jalandhar.

2. Learned counsel for the petitioner prays for withdrawal of the

instant petition at this stage.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 05.04.2024 Hemant

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

integrity of this order/judgment