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State Of Punjab vs Gopal Krishan Alias Kalal
2022 Latest Caselaw 15921 P&H

Citation : 2022 Latest Caselaw 15921 P&H
Judgement Date : 6 December, 2022

Punjab-Haryana High Court
State Of Punjab vs Gopal Krishan Alias Kalal on 6 December, 2022
       IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH

                                              CRM-A-2542-2019 (O&M)
                                              Date of decision:06.12.2022

State of Punjab                                            ... Appellant

                                       Vs.

Gopal Krishan @ Kala                                       ... Respondent

CORAM:       HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
             HON'BLE MR. JUSTICE SANJIV BERRY.

Present:     Mr. H.S. Sullar, Sr. DAG, Punjab, for the appellant.

                   ***

TEJINDER SINGH DHINDSA, J. (ORAL).

Present appeal is at the hands of the State against the judgment

dated 28.02.2019 passed by learned Judge, Special Court, Shaheed Bhagat

Singh Nagar whereby the respondent, namely, Gopal Krishan @ Kala was

acquitted of the charges framed against him under Section 22 of the NDPS

Act.

The main appeal was accompanied by an application seeking

condonation of delay of 79 days.

Notice in the application seeking condonation had been issued.

As per office report, notice issued to the sole respondent,

namely, Gopal Krishan @ Kala, has been received back with a report that he

had died four years back as stated by his mother. On the previous date of

hearing, learned State counsel had sought time to verify such fact.

During the course of hearing today, Mr. H.S. Sullar, learned

senior DAG, Punjab, upon instructions from ASI Jaswinder Singh, Police

Station Banga submits that upon verification, it has been found that the sole

respondent had died on 9.11.2019.



                                     1 of 2

 CRM-A-2542-2019 (O&M)                                                    -2-

In the light of the such facts, the main appeal itself is disposed

of as not pressed.

Pending miscellaneous application(s), if any, shall also stand

disposed of.

(TEJINDER SINGH DHINDSA) JUDGE

(SANJIV BERRY) JUDGE 06.12.2022 harjeet

1. Whether reasoned/speaking? Yes/No

2. Whether reportable? Yes/No

2 of 2

 
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