Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Judges
Acts
  • Section 22 of NDPS Act, 1985
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Judges
Acts
  • Section 22 of NDPS Act, 1985
To access the original judgment, please Sign In or Subscribe.

    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    Dismissed as withdrawn.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    Dismissed as withdrawn.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

      1. tejwindersingh537@gmail.com
      2. 2024-05-17T14:23:22+0530
      3. TEJWINDER SINGH
      4. I attest to the accuracy and integrity of this document

    Use AI to get other relevant cases.

    Comments

    MOHAMMAD SAMEER v. STATE OF PUNJAB
    (May 16, 2024)