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
CHANDIGARH
Ameer Chand alias Ladedi alias Amir Chand
Versus
State of Punjab
HON’BLE MRS. JUSTICE MANJARI NEHRU KAUL
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Dismissed as withdrawn.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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