VINIT KUMAR MATHUR,J. - (1.) Learned counsel for the petitioner does not wish to press the present bail application filed under Section 439 of Cr.P.C. on behalf of the petitioner - Baljindra Singh at this stage.
(2.) Dismissed as not pressed. S.B. Criminal Misc. Bail Application No. 13064/2019
(3.) The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 246/2019, Police Station Goluwala, District Hanumangarh for the offences under Sections 8/21 and 22 of the N.D.P.S. Act.;