PAWAN KUMAR v. STATE OF PUNJAB

IN THE HIGH COURT OF PUNJAB AND HARYANA (214) Pawan Kumar

State of Punjab CORAM : HON'BLE MRS.JUSTICE Present: Mr.Ankit Kharbanda, Advocate for the petitioner. Ms.Swati Batra, DAG, Punjab. MANISHA BATRA 1. First petition under Section 483 of

Sanhita, 2023 has been filed for grant of regular bail in FIR No.0164 dated

10.08.2024 under Sections 22 & 29 of NDPS Act, 1985 (Section 29 of NDPS

Act added lateron), registered at Police Station Kamboj, District Amritsar

Rural.

2. State Counsel has filed sta

dated 05.03.2025 of the petitioner.

3. After arguing for some time, learned counsel for the petitioner

seeks permission to withdraw the present petition, at this stage.

4. Dismissed as withdrawn.

06.03.2025 Sailesh

Whether speaking/reasoned : Whether Reportable :

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

CRM Decided on : 06.03.2025

Versus

State of Punjab

HON'BLE MRS.JUSTICE MANISHA BATRA

Mr.Ankit Kharbanda, Advocate for the petitioner.

Ms.Swati Batra, DAG, Punjab.

MANISHA BATRA, J. (Oral)

First petition under Section 483 of

has been filed for grant of regular bail in FIR No.0164 dated

10.08.2024 under Sections 22 & 29 of NDPS Act, 1985 (Section 29 of NDPS

Act added lateron), registered at Police Station Kamboj, District Amritsar

State Counsel has filed status report along with custody certificate

dated 05.03.2025 of the petitioner.

After arguing for some time, learned counsel for the petitioner

seeks permission to withdraw the present petition, at this stage.

Dismissed as withdrawn.

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

CRM-M-65441-2024 Decided on : 06.03.2025

……Petitioner(s)

……Respondent(s)

MANISHA BATRA

Mr.Ankit Kharbanda, Advocate for the petitioner.

First petition under Section 483 of Bhartiya Nagarik Suraksha

has been filed for grant of regular bail in FIR No.0164 dated

10.08.2024 under Sections 22 & 29 of NDPS Act, 1985 (Section 29 of NDPS

Act added lateron), registered at Police Station Kamboj, District Amritsar

tus report along with custody certificate

After arguing for some time, learned counsel for the petitioner

seeks permission to withdraw the present petition, at this stage.

(MANISHA BATRA) JUDGE

Yes/No Yes/No

Bhartiya Nagarik Suraksha

has been filed for grant of regular bail in FIR No.0164 dated

10.08.2024 under Sections 22 & 29 of NDPS Act, 1985 (Section 29 of NDPS

Act added lateron), registered at Police Station Kamboj, District Amritsar

tus report along with custody certificate

After arguing for some time, learned counsel for the petitioner

(MANISHA BATRA)