Resham Kaur Alias Resho vs State Of Punjab
2024 Latest Caselaw 8971 P&H

Punjab-Haryana High Court

Resham Kaur Alias Resho vs State Of Punjab on 26 April, 2024

                                                                         2024:PHHC:057076
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  202
                                                                     CRM-M-19555-2024
                                                                     Date of decision: 26.04.2024

                  Resham Kaur alias Resho
                                                                               ...Petitioner
                                                     Versus

                  State of Punjab                                               ...Respondent

                  CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                    *****

Present : Mr. R.P. Dhir, Advocate for the petitioner.

Mr. Manipal Singh Atwal, DAG, Punjab.

***** AMAN CHAUDHARY. J (Oral)

1. The present petition has been filed under Section 439 Cr.P.C.

for grant of regular bail to the petitioner in case FIR No.9 dated 06.02.2023,

registered under Sections 22/31/61/85 of the NDPS Act, 1985 at Police

Station Mehtiana, District Hoshiarpur.

2. Learned counsel for the petitioner prays for withdrawal of the

instant petition at this stage.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 26.04.2024 Hemant

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

integrity of this order/judgment