Jasvir Singh vs State Of Punjab
2026 Latest Caselaw 5091 P&H

Punjab-Haryana High Court

Jasvir Singh vs State Of Punjab on 22 May, 2026

                        CRM-
                        CRM-M-29329-
                              29329-2026
                                                                                                           1




                        102
                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                       CRM-
                                                       CRM-M-29329-
                                                             29329-2026
                        Jasvir Singh
                                                                                               ....Petitioner
                                                              versus
                        State of Punjab
                                                                                             ....Respondent
                        Date of decision: May 22,
                                              22, 2026
                        Date of Uploading: May 22,
                                                22, 2026

                        CORAM:         HON'BLE MR. JUSTICE SUMEET GOEL

                        Present:
                        Present        Mr. Arpan Sabharwal, Advocate for the petitioner.

                                 Mr. Adhiraj Singh Thind, AAG Punjab.
                                                       *****
                        SUMEET GOEL,
                               GOEL, J. (ORAL)

Present petition has been filed under Section 482 of the BNSS, 2023 for grant of anticipatory bail to the petitioner, in case FIR No. No.55 dated 21.05.2025, .2025, registered under Section 61 of the Punjab Excise Act, 1914, at Police Station Lohian, District Jalandhar Rural, Punjab Punjab.

2. Learned counsel for the petitioner petitioner, after arguing for sometime, seeks to withdraw the petition in hand, at this stage stage. He has, however, submitted that the petitioner shall cause appearance before the concerned Court within 07 working days from today, and in case, he does so aand prefers plea for grant of regular bail, the same may be decided, expeditiously, preferably within a period of 02 days thereof.

3. Ordered accordingly.

4. Pending application(s), if any, shall also stand disposed of.

(SUMEET GOEL) JUDGE May 22, 22, 2026 mahavir Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

authenticity of this order/ judgment