Amit Kumar vs State Of Haryana
2024 Latest Caselaw 5746 P&H

Punjab-Haryana High Court

Amit Kumar vs State Of Haryana on 13 March, 2024

2024: PHHC:035969
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
208
CRM-M-24275-2023 (O&M)
Date of decision: 13.03.2024
Amit
.... Petitioner
Versus
State of Haryana
...Respondent

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KEKE Present: Dr. Rishi Pal Singh, Advocate for the petitioner Mr. Jagdish Manchanda, Addl. AG Haryana RR AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 482 Cr.P.C. for

quashing of impugned order dated 06.02.2023 passed by learned Additional Sessions Judge, Karnal in case FIR No.671 dated 29.07.2022, registered under

Sections 22(c), 27(a) and 29-61-85 of NDPS Act, at Police Station City Karnal,

District Karnal.

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

3. 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