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 Dismissed as withdrawn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

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ismissed as withdrawn at this stage.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 :::