CRM No. 54531 of 2023 in/and
CRM-M No. 54829 of 2023 (O&M) -1- 2024:PHHC:001374
111
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM No. 54531 of 2023 in/and
CRM-M No. 54829 of 2023 (O&M)
Date of Decision: 08.01.2024
Ranjeet Kaur @ Ranjit Kaur
.......... Petitioner
Versus
State of Punjab
.......... Respondent
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Mandeep Nagpal, Advocate,
for the applicant-petitioner.
Mr. Gurlal Singh Dhillon, Assistant Advocate General, Punjab
****
HARKESH MANUJA, J. (ORAL)
CRM No. 54531 of 2023
With the consent of learned counsel for the parties, the date of
hearing of main case is preponed from 24.01.2024 and taken up today itself.
Application is disposed off.
MAIN CASE
The petitioner, by way of present petition under Section 439
Cr.P.C., seeks regular bail in case FIR No. 121, dated 05.12.2021, under
Sections 22, 61 & 85 of NDPS Act, (Section 22(c) of NDPS Act added later
on), registered at Police Station Chohla Sahib, District Tarn Taran.
[2] After arguing for some time, learned counsel for petitioner
prays for withdrawal of the present petition at this stage with liberty to
approach the trial Court for seeking regular bail of the petitioner.
[3] Ordered accordingly.
January 08, 2024 ( HARKESH MANUJA )
'dk kamra' JUDGE
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
Neutral Citation No:=2024:PHHC:001374
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Neutral Citation No:=2024:PHHC:001374