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  • Section 22(c) of NDPS Act (Sections 27 and 29 of NDPS Act
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  • Section 22(c) of NDPS Act (Sections 27 and 29 of NDPS Act
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    RAJPAL v. STATE OF HARYANA

    210 IN THE HIGH COURT OF PUNJAB AND HARYANA

    RAJPAL STATE OF HARYANA CORAM: HON’BLE MR.

    Present: Mr.

    for the petitioner.

    Ms. Geeta Sharma, DAG, Haryana.

    HARPREET SINGH BRAR,

    1. This is the first petition filed under

    grant of regular bail to the petitioner in case FIR No.73 dated 10.05.2024 under

    Section 22(c) of NDPS Act (Sections 27 and 29 of NDPS Act added later on)

    at Police Station Panipat Sadar, District Panipat.

    2. Custody certific

    record.

    3. Learned counsel for the petitioner wishes to withdraw the present

    petition at this stage.

    4. Dismissed as withdrawn

    January 16, 202 manisha

    (i) (ii)

    IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

    V/S

    HARYANA

    HON’BLE MR. JUSTICE HARPREET SINGH BRAR

    Mr. K.S. Virk, Advocate

    for the petitioner.

    Ms. Geeta Sharma, DAG, Haryana.

    ****

    ET SINGH BRAR, J. (ORAL)

    This is the first petition filed under

    grant of regular bail to the petitioner in case FIR No.73 dated 10.05.2024 under

    Section 22(c) of NDPS Act (Sections 27 and 29 of NDPS Act added later on)

    at Police Station Panipat Sadar, District Panipat.

    Custody certificate filed by the respondent

    Learned counsel for the petitioner wishes to withdraw the present

    petition at this stage.

    ismissed as withdrawn at this stage.

    2025

    Whether speaking/reasoned

    (ii) Whether reportable

    IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

    CRM-M-53427-2024 Date of decision: 16.01.2025

    ...PETITIONER

    ...RESPONDENT

    HARPREET SINGH BRAR

    Ms. Geeta Sharma, DAG, Haryana.

    This is the first petition filed under Section 483 of BNSS, 2023 for

    grant of regular bail to the petitioner in case FIR No.73 dated 10.05.2024 under

    Section 22(c) of NDPS Act (Sections 27 and 29 of NDPS Act added later on)

    at Police Station Panipat Sadar, District Panipat.

    ate filed by the respondent-State is taken on

    Learned counsel for the petitioner wishes to withdraw the present

    at this stage.

    (HARPREET SINGH BRAR) JUDGE

    Yes/No

    Yes/No

    Section 483 of BNSS, 2023 for

    grant of regular bail to the petitioner in case FIR No.73 dated 10.05.2024 under

    Section 22(c) of NDPS Act (Sections 27 and 29 of NDPS Act added later on)

    State is taken on

    Learned counsel for the petitioner wishes to withdraw the present

    Neutral Citation No:=2025:PHHC:005703

    1 of 1 ::: Downloaded on - 20-01-2025 13:37:10 :::

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    RAJPAL v. STATE OF HARYANA
    (Jan 16, 2025)