MOHAMMAD SAMEER v. STATE OF PUNJAB

215

IN THE HIGH COURT OF PUNJAB AND HARYANA

MOHAMMAD SAMEER STATE OF PUNJAB CORAM: HON'BLE MR. JUSTICE Present: Mr. Sandeep Kumar Passi, Mr. Ravinder Singh, AAG, Punjab.

HARKESH MANUJA

By way of this second petitio

prayer has been made for grant of regular bail in case FIR No.53 dated

12.04.2023 registered under Section 22 of NDPS Act, 1985 at P.S. City

Malerkotla, District Malerkotla.

Learned counsel for the petitioner wishes to wi

present petition at this stage.

Dismissed as withdrawn.

16.05.2024 Tejwinder

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

Date of Decision:

MOHAMMAD SAMEER Versus

STATE OF PUNJAB

HON'BLE MR. JUSTICE HARKESH MANUJA

Mr. Sandeep Kumar Passi, Advocate for the Mr. Ravinder Singh, AAG, Punjab.

**** HARKESH MANUJA, J. (ORAL)

By way of this second petition filed under Section 439 CrPC,

prayer has been made for grant of regular bail in case FIR No.53 dated

12.04.2023 registered under Section 22 of NDPS Act, 1985 at P.S. City

Malerkotla, District Malerkotla.

Learned counsel for the petitioner wishes to wi

present petition at this stage.

Dismissed as withdrawn.

Whether speaking/reasoned Whether Reportable

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

CRM-M-18821-2024 Date of Decision: May 16, 2024

........Petitioner

........Respondent

HARKESH MANUJA

Advocate for the petitioner. Mr. Ravinder Singh, AAG, Punjab.

n filed under Section 439 CrPC,

prayer has been made for grant of regular bail in case FIR No.53 dated

12.04.2023 registered under Section 22 of NDPS Act, 1985 at P.S. City

Learned counsel for the petitioner wishes to withdraw the

(HARKESH MANUJA) JUDGE

Whether speaking/reasoned Yes/No Yes/No

2024 May 16, 2024

n filed under Section 439 CrPC,

prayer has been made for grant of regular bail in case FIR No.53 dated

12.04.2023 registered under Section 22 of NDPS Act, 1985 at P.S. City

thdraw the