Punjab-Haryana High Court
Ajay vs State Of Haryana on 1 December, 2020
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
215
CRM-M-17305-2020
Date of decision: 01.12.2020
Ajay .....Petitioner
Versus
State of Haryana .....Respondent
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI
Present : Mr. Rakesh Nehra, Advocate
for the petitioner.
Mr. Ranvir Singh Arya, Addl. A.G., Haryana
for the respondent-State.
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ARUN KUMAR TYAGI, J (ORAL)
(The case has been taken up for hearing through video conferencing.) The petitioner has filed the present (first) petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.398 dated 03.10.2019 registered under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Urban Estate, Rohtak, District Rohtak.
After arguing for some time, learned Counsel for the petitioner has submitted that the petitioner does not want to continue with the present petition and the same may be dismissed as withdrawn at this stage.
Dismissed as withdrawn at this stage.
01.12.2020 (ARUN KUMAR TYAGI)
Vinay JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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