Punjab-Haryana High Court
Subhash Chander vs State Of Haryana on 13 April, 2023
Neutral Citation No:=2023:PHHC:051729
2023:PHHC:051729
211 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-47554-2022
Date of decision:-13.04.2023
Subhash Chander ....Petitioner..
vs.
State of Haryana ....Respondent.
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. C.R. Dahiya, Advocate,
for the petitioner.
Mr. Sumit Jain, Additional Advocate General, Haryana.
*****
HARKESH MANUJA J. (Oral)
By way of present petition filed under Section 439 Cr.P.C., prayer has been made for grant of regular bail to the petitioner in case FIR No.213 dated 29.04.2022, under Sections 22(c)/61/85 of NDPS Act, 1985 and Sections 307, 186, 332, 353, 427 IPC (Section 224 IPC added later on), registered at Police Station Sadar Fatehabad.
Learned counsel for the petitioner does not press the present petition while submitting that the petitioner has already been granted the concession of regular bail by the trial court.
In view of the above, the present petition is dismissed being not pressed.
13.04.2023 (HARKESH MANUJA)
sonika JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/ No
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