Punjab-Haryana High Court
Raj Kumar @ Vicky vs State Of Punjab on 6 May, 2015
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-11806-2015
Date of Decision:06.05.2015
Raj Kumar @ Vicky
... Petitioner(s)
Versus
State of Punjab
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Mr.D.S.Pheruman, Advocate,
for the petitioner.
Mr. S.S.Chandumajra, DAG, Punjab.
Paramjeet Singh, J. (Oral)
Instant petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No.205 dated 06.06.2014, registered at Police Station City Tarn Taran, under Sections 21/29/61/85 of NDPS Act.
Learned State counsel after seeking instructions from Sub Inspector Baldev Singh submits that challan has already been presented against the petitioner.
At this stage, learned counsel for the petitioner wants to withdraw the instant petition, however, prays that trial Court may be directed to expedite the trial.
Dismissed as withdrawn, at this stage.
Trial Court is directed to conclude the trial expeditiously.
06.05.2015 (Paramjeet Singh)
parveen kumar Judge
PARVEEN KUMAR
2015.05.07 19:13
I attest to the accuracy and
authenticity of this document