Amarjit Singh vs Union Of India
2021 Latest Caselaw 2343 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH
               210                  CRM-M-40055-2020 (O&M)
                                                       Date of decision: 18.08.2021
AMARJIT SINGH                                                  ..Petitioner

                Versus

UNION OF INDIA                                                 ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:Mr. Rajesh Kapila, Advocate for the petitioner.
        Ms. Puneeta Sethi, Advocate for UOI.
        ***

ANIL KSHETARPAL, J (Oral) The hearing of the case was held through video conferencing on account of restricted functioning of the Courts.

This is the third petition for grant of bail, pending trial, in NCB

Crime No.08 dated 05.02.2019, registered under Sections 8, 20, 29 and 60 of

the NDPS Act, 1985.

Ms. Puneeta Sethi, Advocate, enters appearance for UOI and

submits that the petitioner stands convicted in the aforesaid Crime No.08

dated 05.02.2019 vide judgment dated 25.03.2021. She, hence, prays for

disposal of the application as infructuous.

Learned counsel for the petitioner does not dispute that fact.

Ordered accordingly.

All the pending miscellaneous application(s), if any, are also

disposed of.

18.08.2021                                        (ANIL KSHETARPAL)
ashok                                                  JUDGE

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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