Sonu Alias Badri vs State Of Punjab
2022 Latest Caselaw 16850 P&H

109
        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                                    CRA-S-2636-2022 (O&M)
                                                    Date of decision : 14.12.2022
Sonu alias Badri                                                       ...Appellant
                                           Versus
State of Punjab                                                      ...Respondent
CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL

Present:     Mr. Hitesh Chopra, Advocate for the appellant.

             Mr. Ramdeep Partap Singh, Sr. DAG, Punjab.
             ****

VIKAS BAHL, J. (ORAL)

Challenge in the present appeal is to the judgment of conviction

and order on quantum of sentence dated 18.08.2022 passed by the Judge,

Special Court, Gurdaspur, vide which, the appellant has been convicted and

sentenced to undergo rigorous imprisonment for a maximum period of six

years under Sections 22 and 21(b) of the Narcotic Drugs and Psychotropic

Substances Act, 1985.

Learned counsel for the appellant seeks permission of this Court

to withdraw the present appeal with liberty to file a fresh appeal after giving

correct and better particulars.

In view of the above, the present appeal is dismissed as

withdrawn with liberty aforesaid.

All the pending miscellaneous applications, if any, shall stand

disposed of in view of the abovesaid order.

14.12.2022                                                (VIKAS BAHL)
Pawan                                                        JUDGE

             Whether speaking/reasoned:- Yes/No

             Whether reportable:-                   Yes/No




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