Piara Singh vs State Of Punjab
2024 Latest Caselaw 8605 P&H

Punjab-Haryana High Court

Piara Singh vs State Of Punjab on 23 April, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                        Neutral Citation No:=2024:PHHC:055147



222                                                        2024:PHHC:055147

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                          CRM-M-9771-2024
                                          DECIDED ON: 23.04.2024

PIARA SINGH
                                                      .....PETITIONER

                                    VERSUS

STATE OF PUNJAB
                                                      .....RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:      Mr. Sumit Dua, Advocate
              for the petitioner.

              Mr. Jasjit Singh Rattu, DAG, Punjab.

SANDEEP MOUDGIL, J (ORAL)

The jurisdiction of this Court has been invoked under Section

439 Cr.P.C. for grant of regular bail to the petitioner in FIR No.189, dated

26.12.2023 (Annexure P-1), under Sections 21(b)/27/29/61/85 of NDPS Act,

registered at Police Station Goraya, District Jalandhar.

Learned counsel for the petitioner prays for withdrawal of the

instant petition since the petitioner already stands convicted vide judgment

dated 06.04.2024.

In view of the above, nothing survives in the instant petition and

the same has become redundant.

Disposed off accordingly.

                                                (SANDEEP MOUDGIL)
23.04.2024                                            JUDGE
Poonam Negi


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


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