Sahil Kumar Alias Shingara vs State Of Punjab
2024 Latest Caselaw 5748 P&H

Punjab-Haryana High Court

Sahil Kumar Alias Shingara vs State Of Punjab on 13 March, 2024

MOHIT

2024:PHHC:035997
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
205
CRM-M-4972-2024 (O&M)
Date of decision: 13.03.2024

Sahil Kumar alias Shingara

.... Petitioner
Versus

State of Punjab

...Respondent

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

KRKEEE Present: | Mr. G.S. Hayer, Advocate for the petitioner Mr. Manipal Singh Atwal, DAG Punjab 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.0076 dated 21.04.2022, registered under Section 21/22 of NDPS Act, at Police Station South Moga, District Moga.

2. Learned counsel for the petitioner prays for withdrawal of the instant petition on being confronted that as per record twice earlier the petitions filed

already stand dismissed, while in the present, it is mentioned this to be the first.

3. Ordered accordingly.

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

Whether reportable : Yes / No

2024.03.14 13:02 | attest to the accuracy and authenticity of this order/judgment