Bidesh Rai vs Intelligence Officer, Directorate Of ...
2024 Latest Caselaw 8272 P&H

Punjab-Haryana High Court

Bidesh Rai vs Intelligence Officer, Directorate Of ... on 19 April, 2024

                                                                                        2024:PHHC:053219

               CRM-M-11970-2024                                                                    -1-

               207

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ***
                                                                           CRM-M-11970-2024
                                                                           Date of Decision: 19.04.2024

               Bidesh Rai                                                                   ....Petitioner



                                                                Versus




               Intelligence Officer, Directorate of Revenue Intelligence
               (Zonal Unit), Ludhiana                                                     ....Respondent



               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Randeep Singh Waraich (Rana), Advocate
                                         for the petitioner.

                                         Mr. Arun Biriwal, Advocate for
                                         Mr. Rajesh Sethi, Senior Standing Counsel
                                         for the respondent.

                                                     ***

               HARSH BUNGER, J. (Oral)

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

Code of Criminal Procedure seeking grant of regular bail to the petitioner

in case F. No. DRI/LDZU/855/INT-02/2021 dated 07.03.2022, under

Sections 8, 20, 27 and 29 of the Narcotic Drugs and Psychotropic

Substances Act, 1985, registered at Revenue Intelligence (Zonal Unit),

Ludhiana.

2. Learned counsel for the petitioner seeks permission to withdraw

the present petition at this stage.

authenticity of this document/judgment

2024:PHHC:053219

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withdrawn at this stage.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 19.04.2024 Himani

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

authenticity of this document/judgment