Charanpreet @ Channi vs State Of Punjab
2024 Latest Caselaw 7353 P&H

Punjab-Haryana High Court

Charanpreet @ Channi vs State Of Punjab on 5 April, 2024

                                                                         2024:PHHC:046217
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  204
                                                                     CRM-M-15705-2024
                                                                     Date of decision: 05.04.2024

                  Charanpreet @ Channi
                                                                               ...Petitioner
                                                     Versus

                  State of Punjab                                               ...Respondent

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

Present : Ms. Tarranum Madan, 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.79 dated 11.05.2023,

registered under Sections 21 and 61 of the NDPS Act at Police Station City

Rupnagar, District Rupnagar.

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

instant petition.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 05.04.2024 Hemant

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

integrity of this order/judgment