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Dismissed as withdrawn.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Dismissed as withdrawn.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