Punjab-Haryana High Court
Mangal Singh vs State Of Punjab on 11 January, 2023
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
222 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-48985-2022
th
Date of Decision: 11 January, 2023
Mangal Singh
... Petitioner
Versus
State of Punjab
... Respondent
CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present : Mr. P.S. Sekhon, Advocate for the petitioner.
Mr. Iqbal Singh Mann, DAG, Punjab.
***
AVNEESH JHINGAN , J.(Oral)
This petition is filed seeking interim regular bail for two months in FIR No.43, dated 19th March, 2020, under Sections 21, 25, 27-A and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act'), registered at Police Station STF Phase IV, Mohali, District SAS Nagar.
Learned counsel for the petitioner submits that petitioner has surrendered and no cause of action survives for pursuing the present petition.
In view of the above, the petition is disposed of.
(AVNEESH JHINGAN ) JUDGE th 11 January, 2023 Parveen Sharma Whether reasoned/speaking Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 13-01-2023 05:27:46 :::