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Punjab-Haryana High Court

Shiv Sharanjit Singh vs State Of Punjab on 23 September, 2010

Author: Jaswant Singh

Bench: Jaswant Singh

      IN THE HIGH COURT FOR THE STATES OF PUNJAB AND

                       HARYANA AT CHANDIGARH

                                        Crl.M.No.21888-M of 2010
                                        Date of Order: 23.9.2010
Shiv Sharanjit Singh

                                                         .....Petitioner

                                    Vs.

State of Punjab

                                                         .....Respondent

CORAM: HON'BLE MR. JUSTICE JASWANT SINGH

Present:    Mr. S.P.S. Sidhu, Advocate for the petitioner.

            Mr. Gaurav Garg Dhuriwala, AAG, Punjab.

JASWANT SINGH, J (ORAL)

Prayer under Section 439 Cr.P.C is for grant of regular bail in case FIR No.329 dated 4.10.2009 under Sections 21/61/85 of the NDPS Act, P.S Basti Jodhewal, District Ludhiana.

In compliance of order dated 9.9.2010, Sh. Yurinder Singh, D.C.P , Ludhiana is present in Court.

After arguing for some time, learned counsel prays for withdrawal of the petition.

Dismissed as withdrawn.

September 23, 2010                                 ( JASWANT SINGH )
manoj                                                    JUDGE