Punjab-Haryana High Court
Chirang Jani vs Union Of India Narcotic Control Bureau ... on 1 June, 2022
Author: Vikas Bahl
Bench: Vikas Bahl
115
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-24308-2022
Date of decision : 01.06.2022
Chirag Jani
...Petitioner
Versus
Union of India, Narcotic Control Bureau, Sub Zone Amritsar
...Respondent
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr. Vikram Satpal Anand, Advocate for the petitioner.
Mr. Rajiv Sharma, Advocate for the respondent.
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VIKAS BAHL, J. (ORAL)
This is second petition under Section 439 of Cr.P.C. for grant of interim regular bail to the petitioner in Crime Case No.68 of 2020 dated 13.12.2020, under Sections 8, 20, 25, 60 of the NDPS Act, 1985 at Police Station Kathunangal, District Amritsar.
Learned counsel for the petitioner seeks permission of this Court to withdraw the present petition.
In view of the above, the present petition is dismissed as withdrawn.
01.06.2022 (VIKAS BAHL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
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