Gurdit Singh @ Geetu vs State Of Punjab
2024 Latest Caselaw 8274 P&H

Punjab-Haryana High Court

Gurdit Singh @ Geetu vs State Of Punjab on 19 April, 2024

                                                                                        2024:PHHC:053251

               CRM-14757-2024 in/and
               CRM-M-55495-2023                                                                    -1-

               102+203 (3)

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ***
                                                                           CRM-14757-2024 in/and
                                                                           CRM-M-55495-2023
                                                                           Date of Decision: 19.04.2024

               Gurdit Singh @ Geetu                                                         ....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 the instant 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. After arguing for some time, learned counsel for the petitioner

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

authenticity of this document/judgment

2024:PHHC:053251

CRM-14757-2024 in/and

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withdrawn at this stage.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