Punjab-Haryana High Court
Maija Karad vs State Of Haryana on 23 September, 2024
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
216 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-46488-2024
Date of Decision: September 23, 2024
MAIJA KARAD ....Petitioner(s)
VERSUS
STATE OF HARYANA ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: Mr. Diwan S. Adlakha, Advocate for the petitioner.
Mr. B.S. Virk, Senior DAG, Haryana.
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SANDEEP MOUDGIL, J.(ORAL)
This petition has been filed by the petitioner under Section 483 BNSS seeking regular base in case FIR No.168 dated 02.08.2024 under Sections 20 and 29 of NDPS Act, registered at Police Station Kalka, District Panchkula.
Learned State counsel submits that investigation is not yet completed.
In view of above, learned counsel for the petitioner prays for withdrawal of the instant case.
Allowed as prayed for.
Dismissed as withdrawn.
(SANDEEP MOUDGIL) JUDGE 23.09.2024 Sangeeta Whether reasoned/speaking: Yes/No Whether reportable: Yes/No SANGEETA 2024.09.24 19:40 I attest to the accuracy and integrity of this document