Punjab-Haryana High Court
Sukhchain Singh vs State Of Punjab on 2 March, 2023
Author: Vikas Bahl
Bench: Vikas Bahl
Neutral Citation No:=2023:PHHC:036644
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(102)
CRM-M-11060-2023
Date of decision: - 02.03.2023
Sukhchain Singh
....Petitioner
Versus
State of Punjab
.....Respondent
CORAM : HON'BLE MR. JUSTICE VIKAS BAHL
Present:- Mr. Shekhar Kumar, Advocate, for the petitioner.
Mr. Ferry Sofat, Additional Advocate General, Punjab.
****
VIKAS BAHL, J. (ORAL)
This is a second petition filed under Section 439 of the Code of Criminal Procedure for grant of interim regular bail for 10 days to the petitioner in FIR No.48 dated 24.06.2021 registered under Sections 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Bhadaur, District Barnala.
Learned counsel for the petitioner has submitted that the petitioner has filed the present petition for interim regular bail.
Learned State counsel has pointed out that in the present case, the petitioner is primarily seeking the interim bail, but no application regarding the same has been made before the trial Court.
Learned counsel for the petitioner seeks permission of this Court to withdraw the present petition with liberty to move an appropriate application before the trial Court at the first instance.
In view of the statement made by learned counsel for the petitioner, the present petition is dismissed as withdrawn, with the aforesaid liberty.
( VIKAS BAHL )
March 02, 2023 JUDGE
naresh.k
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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