AMEER CHAND ALIAS LADDI ALIAS AMIR CHAND v. STATE OF PUNJAB

242. IN THE HIGH COURT OF PUNJAB AND HARYANA AT

Ameer Chand alias Ladedi alias Amir Chand

State of Punjab

CORAM:

Present:

MANJARI NEHRU KAUL 1.

grant of regular bail to the petitioner in case FIR No.19, dated 27.01.2024,

under Section 22 of NDPS Act, 1985, registered at Police Station

Garhshankar, District Hoshiarpur.

2.

certificate have been

3.

to grant bail to the petitioner, a prayer was made by learned counsel for the

petitioner for withdrawal of the instant petition at this stage.

4.

December 09, 2024 sanjeev

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

Mr. Davinder Kumar, Advocate, for the petitioner.

Mr. Navdeep Singh, DAG, Punjab. *****

MANJARI NEHRU KAUL, J. (ORAL)

This petition has been filed under Section 483 of BNSS for

grant of regular bail to the petitioner in case FIR No.19, dated 27.01.2024,

r Section 22 of NDPS Act, 1985, registered at Police Station

Garhshankar, District Hoshiarpur.

Pursuant to order dated 18.09.2024,

certificate have been filed in Court today and the same

After arguing for some time, when this Court was not inclined

to grant bail to the petitioner, a prayer was made by learned counsel for the

petitioner for withdrawal of the instant petition at this stage.

Dismissed as withdrawn.

(MANJARI NEHRU KAUL)

December 09, 2024 Whether speaking/reasoned: Whether reportable:

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

CRM-M-44711-2024 Date of decision: 09.12.2024

Ameer Chand alias Ladedi alias Amir Chand ....Petitioner

....Respondent

HON’BLE MRS. JUSTICE MANJARI NEHRU KAUL

Kumar, Advocate, for the petitioner.

Mr. Navdeep Singh, DAG, Punjab.

This petition has been filed under Section 483 of BNSS for

grant of regular bail to the petitioner in case FIR No.19, dated 27.01.2024,

r Section 22 of NDPS Act, 1985, registered at Police Station

.2024, status report and custody

filed in Court today and the same are taken on record.

for some time, when this Court was not inclined

to grant bail to the petitioner, a prayer was made by learned counsel for the

petitioner for withdrawal of the instant petition at this stage.

(MANJARI NEHRU KAUL) JUDGE

Yes/No Yes/No

This petition has been filed under Section 483 of BNSS for

grant of regular bail to the petitioner in case FIR No.19, dated 27.01.2024,

r Section 22 of NDPS Act, 1985, registered at Police Station

status report and custody

for some time, when this Court was not inclined

to grant bail to the petitioner, a prayer was made by learned counsel for the

Neutral Citation No:=2024:PHHC:163904

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