Jagsir Singh vs State Of Punjab
2024 Latest Caselaw 8955 P&H

Punjab-Haryana High Court

Jagsir Singh vs State Of Punjab on 26 April, 2024

                                                                                          2024:PHHC:057310

               CRM-M-40078-2023                                                                    -1-


               205

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ***
                                                                           CRM-M-40078-2023
                                                                           Date of Decision: 26.04.2024

               Jagsir Singh                                                                 ....Petitioner



                                                                Versus



               State of Punjab                                                            ....Respondent


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Jashandeep Singh Sandhu, 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 in case FIR No.04,

dated 13.01.2023, under Sections 22 (C), 25 and 29 of the Narcotic Drugs

and Psychotropic Substances Act, 1985, registered at Police Station Sadar

Budhlada, District Mansa (Punjab).

2. Custody certificate dated 26.04.2024 has been filed by learned

State counsel in Court today, which is taken on record, subject to all just

exceptions.

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

submits that he does not press the instant petition at this stage.

authenticity of this document/judgment

2024:PHHC:057310

4. In view of the above, the instant petition is dismissed being not

pressed at this stage.

5. All pending application(s), if any, shall stand closed.

(HARSH BUNGER) JUDGE 26.04.2024 Himani

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

authenticity of this document/judgment