Punjab-Haryana High Court
Jagtar Singh vs State Of Punjab on 14 February, 2025
SANDEEP SETHI 2025.02.15 00:32 senats cal ~ oe PRSREVE LW TE QE Pees at Sy SUSS PHC DS 1G34 CRM-M-4496-2025 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH (204) CRM-M-4496-2025 Date of Decision:-14.02.2025 Jagtar Singh beeeee Petitioner Versus State of Punjab beeeee Respondent CORAM: HON'BLE MR. JUSTICE ALOK JAIN 2 2K 3 Oe Present: Mr. Pardeep Kumar Kapila, Advocate for the petitioner. Mr. Shekhar Verma, Addl. A.G., Haryana. oh 2 2h 3 ALOK JAIN, J. (Oral)
1. The present petition is for grant of regular bail to the petitioner in FIR No.93 dated 18.07.2023 under Sections 22C and 27 Act No.61 of the NDPS Act, 1985, registered at Police Station City-1, Mansa, District Mansa, Punjab.
2. Custody certificate filed by the learned State counsel is taken on record.
3. Learned counsel for the State has pointed out that the petitioner was earlier also involved in a similar case and after being granted the concession of bail has again indulged himself in the acts for which the present FIR has been lodged.
4. Faced with the above, learned counsel for the petitioner prays | attest to the accuracy and integrity of this Order/Judgment PRP REYES - COL FESO N Pe ad So & Pee SUSS PHC 1604 & CRM-M-4496-2025 for withdrawal of the present petition at this stage.
5. In light of the above, the present petition is dismissed as withdrawn without expressing any opinion on the merits of the case. (ALOK JAIN) JUDGE February 14, 2025.
S. Sethi Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No SANDEEP SETHI 2025.02.15 00:32 | attest to the accuracy and integrity of this Order/Judgment