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Charat Singh v. State Of Haryana

Charat Singh v. State Of Haryana

(High Court Of Punjab And Haryana)

CRM-M-50246-2021 | 08-03-2022

AVNEESH JHINGAN, J.

1. This petition under Section 439 Cr.P.C. is filed seeking regular bail in FIR No. 127, dated 19th September, 2019, under Section 22-C of NDPS Act, 1985, registered at Police Station Baragudha, Sirsa, District Sirsa, Haryana.

2. Learned counsel for the petitioner after arguing for some time seeks permission to withdraw the present petition with liberty to approach the Sessions Court to show the change in circumstances.

3. Dismissed as withdrawn with liberty as prayed for.

Advocate List

  • Mr. Jashandeep Singh Sandhu, Advocate for the petitoner.

  • Ms. Dimple Jain, AAG, Haryana.

Bench
  • HON'BLE MR. JUSTICE AVNEESH JHINGAN
Eq Citations
  • NON REPORTABLE
  • LQ/PunjHC/2022/9392
Head Note

NDPS Act, 1985 — S. 439 — Bail petition — Dismissed as withdrawn with liberty to approach Sessions Court to show change in circumstances — Constitution of India, Art. 137