Parmatama Singh @ Bhola vs State Of Punjab
2024 Latest Caselaw 8273 P&H

Punjab-Haryana High Court

Parmatama Singh @ Bhola vs State Of Punjab on 19 April, 2024

                                                                                          2024:PHHC:053238

               CRM-M-18092-2023                                                                    -1-

               203 (1)

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ***
                                                                           CRM-M-18092-2023
                                                                           Date of Decision: 19.04.2024

               Parmatama Singh @ Bhola                                                      ....Petitioner



                                                                Versus


               State of Punjab                                                             ....Respondent


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Ruhani Chadha, Advocate
                                         for the petitioner.

                                         Mr. Sartaj Singh Gill, Sr. D.A.G., Punjab.

                                                     ***

               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 FIR No.295 dated 13.11.2021, under Sections 15 (C) and 29 of the

Narcotic Drugs and Psychotropic Substances Act, 1985 (Section 25 of the

Narcotic Drugs and Psychotropic Substances Act, 1985 added later on),

registered at Police Station Sultanpur Lodhi, District Kapurthala

(Annexure P-1).

2. Custody certificate dated 18.04.2024 of the petitioner has been

filed by learned State counsel in Court today, which is taken on record,

subject to all just exceptions.

2. After arguing for some time, learned counsel for the petitioner

authenticity of this document/judgment

2024:PHHC:053238

prays that he may be permitted to withdraw the present petition at this stage.

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withdrawn at this stage.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