VIKRAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition seeking regular bail in case of FIR No. 668 dtd. 4/12/2021, under Ss. 21C and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station City Kaithal, District Kaithal.

(2.) After arguing for sometime, learned counsel for the petitioner seeks permission to withdraw the present petition at this stage.

(3.) Dismissed as withdrawn with liberty as prayed for.