Jagga Singh vs State Of Punjab
2024 Latest Caselaw 10967 P&H

Punjab-Haryana High Court

Jagga Singh vs State Of Punjab on 5 July, 2024

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               202
                                                                       CRM-M-30837-2024
                                                                       Date of decision: 05.07.2024

               Jagga Singh
                                                                                 ...Petitioner
                                                      Versus

               State of Punjab                                                   ...Respondent

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

Present : Mr. P.S. Sekhon, 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.59 dated 17.04.2023,

registered under Sections 15, 25 and 29 of NDPS Act, 1985 at Police Station

Dhanaula, District Barnala.

2. As per custody certificate filed by learned State counsel, the

petitioner is behind bars for 1 year, 2 months and 8 days.

3. In view of the above, learned counsel for the petitioner prays for

withdrawal of the instant petition at this stage.

4. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 05.07.2024 Hemant

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

integrity of this order/judgment