Bawa Singh vs State Of Punjab
2024 Latest Caselaw 7365 P&H

Punjab-Haryana High Court

Bawa Singh vs State Of Punjab on 5 April, 2024

SANDEEP SETHI
2024.04.09 00:40

2024: PHHC:046386

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(207)
CRM-M-11456-2024
Date of Decision:-05.04.2024
Bawa Singh
becca Petitioner
Versus
State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. R.P. Dhir, Advocate for the petitioner.
Mr. Kuljit Singh, Addl. A.G., Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. The present petition is for grant of regular bail to the petitioner

in case FIR No.106 dated 20.06.2023, under Section 22 of the NDPS Act, 1985, registered at Police Station Sadar Khanna, District Khanna.

2. After arguing vehemently on the merits of the case, learned counsel for the petitioner prays for withdrawal of the present petition at this stage.

3. In light of the above, the present petition is dismissed as

withdrawn without expressing any opinion on the merits of the case.

(ALOK JAIN) JUDGE April 05, 2024.

Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment