Punjab-Haryana High Court
Chanchal vs State Of Punjab on 25 February, 2022
Author: Vikas Bahl
Bench: Vikas Bahl
207
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-7493-2022
Date of decision : 25.02.2022
Chanchal ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr. Yashpal Thakur, Advocate for the petitioner.
Mr. Sukhbeer Singh, AAG, Punjab.
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VIKAS BAHL, J. (ORAL)
This is a petition filed under Section 439 read with Section 482 of Cr.P.C. for extension of interim regular bail dated 25.11.2021 in FIR No.239 dated 02.09.2021 registered under Section 22/61/85 of the Narcotic Drugs and Psychotropic Substances Act (Section 29 of the NDPS Act has been added later on) at Police Station Gobindgarh Mandi, District Fatehgarh Sahib, Punjab.
Learned counsel for the petitioner, at the outset, seeks permission of this Court to withdraw the present petition.
In view of the above, the present petition is dismissed as withdrawn.
25.02.2022 (VIKAS BAHL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
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