Gurdeep Singh Alias Gola vs State Of Punjab
2024 Latest Caselaw 10055 P&H

Punjab-Haryana High Court

Gurdeep Singh Alias Gola vs State Of Punjab on 9 May, 2024

                                                                         2024:PHHC:064633
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  205
                                                                     CRM-M-12211-2024
                                                                     Date of decision: 09.05.2024

                  Gurdeep Singh alias Gola
                                                                               ...Petitioner
                                                     Versus

                  State of Punjab                                               ...Respondent

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

Present : Mr. Yugank Goel and Mr. Ankit Tayal, Advocates 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.189 dated

20.12.2022, registered under Sections 22/61/85 of the NDPS Act at Police

Station Nihal Singh Wala, District Moga.

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

petitioner is behind bars for 1 year, 4 months and 19 days and is involved in

2 more cases under the NDPS Act.

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

instant petition at this stage.

4. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 09.05.2024 Hemant

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

integrity of this order/judgment