Punjab-Haryana High Court
Sucha Singh @ Kala vs State Of Punjab on 29 January, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM No.M-2529 of 2014
Date of decision:29.01.2014
Sucha Singh @ Kala ... Petitioner
Vs.
State of Punjab ... Respondent
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. L.M. Gulati, Advocate for the petitioner.
Mr. Vaibhav Sharma, DAG, Punjab.
.....
TEJINDER SINGH DHINDSA, J. (ORAL).
Having argued the matter at some length counsel for the petitioner prays for withdrawal of the present petition filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No.107, dated 07.06.2013 under Sections 20, 61, 85 of the NDPS Act registered at Police Station Sadar Amritsar, District Amritsar.
Prayer is allowed. Dismissed as withdrawn.
January 29, 2014 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
Kaur Harjeet
2014.01.30 11:46
I attest to the accuracy and
integrity of this document