Pooja vs State Of Haryana
2024 Latest Caselaw 5744 P&H

Punjab-Haryana High Court

Pooja vs State Of Haryana on 13 March, 2024

2024: PHHC:035982
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
207
CRM-M- 12094-2024 (O&M)
Date of decision: 13.03.2024
Pooja
....Petitioner
Versus
State of Haryana
...Respondent

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KRKEEE Present: | Mr. Bikram Chaudhary, Advocate for the petitioner Mr. Jagdish Manchanda, Addl. AG Haryana KReRREK AMAN CHAUDHARY. J.

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.533 dated 03.09.2022, registered under Sections 22C-61-85 of NDPS Act, at Police Station Mujessar, District Faridabad.

2. As per custody certificate filed by learned State counsel, the petitioner is behind bars for 1 year, 6 months and 8 days, is involved in 4 more cases under the NDPS Act and in none of them, he is on bail.

3. Learned counsel for the petitioner prays for withdrawal of the instant

petition at this stage.

4. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 13.03.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.03.14 13:02

| attest to the accuracy and authenticity of this order/judgment