Punjab-Haryana High Court
Amarjit Kaur @ Bholi And Anr vs State Of Punjab on 31 October, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
212 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-26501-2022
Date of Decision: 31st October, 2022
Amarjit Kaur @ Bholi and another
... Petitioners
Versus
State of Punjab
... Respondent
CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present : Ms. Aarti Pandit, Advocate for
Mr. M.K. Dhot, Advocate for the petitioners.
Mr. Arun Luthra, DAG, Punjab.
***
AVNEESH JHINGAN , J.(Oral)
This petition under Section 438 Cr.P.C. is filed seeking interim regular bail for four weeks in case FIR No. 70, dated 7th April, 2020, under Section 22 and 29 (added later on) of Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station Amargarh, District Malerkotla.
Learned counsel for the petitioner seeks permission to withdraw the present petition.
Dismissed as withdrawn.
Since the main petition is dismissed as withdrawn, pending application, if any, is rendered infructuous.
(AVNEESH JHINGAN ) JUDGE st 31 October, 2022 Parveen Sharma Whether reasoned/speaking Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 01-11-2022 03:01:46 :::