Punjab-Haryana High Court
Dharamvir Saini @ Kaka vs . State Of Punjab on 28 September, 2011
Crl. Misc. No.M-29576 of 2011 (O&M)
Dharamvir Saini @ Kaka Vs. State of Punjab
Present : Mr. Sandeep Arora, Advocate
for the petitioner.
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AJAY TEWARI, J.(ORAL)
This petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No.41 dated 13.04.2011 registered under Sections 21, 22, 61, 85 of the NDPS Act at Police Station Division No.1, Pathankot.
After arguing for some time, learned counsel for the petitioner prays for permission to withdraw this petition at this stage.
Allowed as prayed for.
Dismissed as withdrawn at this stage.
( AJAY TEWARI ) September 28, 2011 JUDGE ashish