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 Dismissed as withdrawn.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Dismissed as withdrawn.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)