Punjab-Haryana High Court
Maija Karad vs State Of Haryana on 10 December, 2024
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
Neutral Citation No:=2024:PHHC:164208
228
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-57966-2024
DECIDED ON: 10.12.2024
MAIJA KARAD
.....PETITIONER
VERSUS
STATE OF HARYANA
.....RESPONDENT
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: Mr. Diwan S. Adlakha, Advocate
for the petitioner.
Mr. Vipul Sherwal, AAG Haryana
SANDEEP MOUDGIL, J (ORAL)
The jurisdiction of this Court has been invoked under Section 483 BNSS, 2023 seeking regular bail to the petitioner in case FIR No. 168 dated 02.08.2024 u/ss 20 & 29 of NDPS Act, 1985 registered in P.S. Kalka, District Panchkula.
After arguing for some time, learned counsel for the petitioner prays for withdrawal of the present petition at this stage.
Prayer is accepted.
Dismissed as withdrawn at this stage.
(SANDEEP MOUDGIL)
10.12.2024 JUDGE
Meenu
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
1 of 1
::: Downloaded on - 11-12-2024 06:23:42 :::