Jora Singh vs State Of Punjab
2024 Latest Caselaw 5420 P&H

Punjab-Haryana High Court

Jora Singh vs State Of Punjab on 11 March, 2024

                                                                                       2024:PHHC:034248

               CRM-M-60631-2023 (O&M)                                                             -1-


               202

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ***
                                                                          CRM-M-60631-2023 (O&M)
                                                                          Date of Decision: 11.03.2024

               Jora Singh                                                                  ....Petitioner



                                                               Versus



               State of Punjab                                                           ....Respondent


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Ms. Suman Kumari, Advocate and
                                         Mr. Nikhil Batta, Advocate
                                         for the petitioner.

                                         Mr. Sartaj Singh Gill, Sr. D.A.G., Punjab.

                                                     ***

               HARSH BUNGER, J. (Oral)

1. Petitioner has filed the third bail petition under Section 439 of

the Code of Criminal Procedure seeking grant of regular bail in case FIR

No.77, dated 23.07.2022 under Sections 22 and 29 of the Narcotic Drugs

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

District Malerkotla.

2. During the course of hearing, learned State counsel has handed

over custody certificate of the petitioner 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 in light of the fact that the petitioner already stands convicted in

authenticity of this document/judgment

2024:PHHC:034248

CRM-M-60631-2023 (O&M) -2-

case FIR No.62, dated 15.07.2018, under Sections 22 and 29 of the Narcotic

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

Bhadson, she may be permitted to withdraw the instant petition at this stage.

4. In view of the above, the instant petition is dismissed as

withdrawn at this stage.

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

                                                                                 (HARSH BUNGER)
                                                                                      JUDGE
               11.03.2024
               Himani

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

authenticity of this document/judgment