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Raman Kumar v. State Of Punjab

Raman Kumar v. State Of Punjab

(High Court Of Punjab And Haryana)

CRM-M-11693 of 2022 (O&M) | 24-03-2022

AVNEESH JHINGAN, J.

1. This petition under Section 439 Cr.P.C. is filed seeking regular bail in case of FIR No.42 dated 21.6.2021, under Section 22 of NDPS Act, registered at Police Station Amir Khas District Fazilka.

2. Learned counsel for the petitioner after arguing for sometime and sensing the outcome of the petition, seeks permission to withdraw the present petition at this stage.

3. Dismissed as withdrawn.

Advocate List

  • Mr. Harpal Singh, Advocate for petitioner.

  • Mr. Sandeep Kumar, DAG Punjab.

Bench
  • HON'BLE MR. JUSTICE AVNEESH JHINGAN.
Eq Citations
  • NON REPORTABLE
  • LQ/PunjHC/2022/8673
Head Note

Constitution of India, Art. 136 — Bail — Dismissal of bail petition as withdrawn