BHOLA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 20 dated 22.2.2006 under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station Jhunir District Mansa.

(2.) Learned counsel for the petitioner prays that he may be permitted to withdraw this petition at this stage. Dismissed as withdrawn.