Jagir Sigh vs State Of Pb
2022 Latest Caselaw 16959 P&H

                                  IN THE HIGH COURT OF PUNJAB AND HARYANA
                                               AT CHANDIGARH
                          348
                                                                               CRA-S-570-SB-2004 (O&M)
                                                                               Decided on : 15.12.2022

                          Jagir Singh
                                                                                              . . . Appellant(s)
                                                                 Versus
                          State of Punjab
                                                                                           . . . Respondent(s)

                          CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                          PRESENT: None for the appellant(s).

                                        Mr. JS Arora, DAG, Punjab.
                                                             ****

                          SANJAY VASHISTH, J. (Oral)

Order dated 23.11.2022, says as under:-

"In trial in case FIR No.6 dated 08.01.1997, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, registered at Police Station Sadar Abohar, Ferozepur, appellant- Jagir Singh was convicted and sentenced for a period of 02 years along with fine of Rs. 1000/- vide judgment/order dated 21.05.2003 passed by the Court of learned Special Judge, Ferozepur.

Subsequently, vide order dated 12.03.2004 passed by the then co-ordinate Bench of this Court, appellant- Jagir Singh was granted bail by suspending the order of sentence dated 21.05.2003.

Today, there is no representation on behalf of appellant. However, learned State counsel has furnished a photostat copy of death certificate of Jagir Singh. As per death certificate, appellant- Jagir Singh has expired on 31.08.2019. In regard to factum of death, statements of Daljit Singh, Sarpanch of village Lakhmireana, District Muktsar Sahib and Dalip Singh who is son of appellant- Jagir Singh (now deceased) dated 21.11.2022, have also been furnished by learned State counsel in the Court today.

Copy of death certificate dated 21.11.2019 as well as statements of Daljit Singh, Sarpanch of village Lakhmireana, District Muktsar Sahib and Dalip Singh s/o Jagir Singh, are taken on record.

Registry is directed to tag the same at appropriate place. JAWALA RAM 2022.12.16 16:42 I attest to the accuracy and authenticity of this order/judgement.

CRA-S-570-SB-2004 (O&M) -2-

For further consideration, adjourned to 24.11.2022."

Learned State counsel points out that this Court has already dealt

with the provisions of Section 394 of Cr.PC in IOIN-CRA-S-4686-SB-2018

in CRA-S-4686-SB-2018, titled as, "Shivji Ram @ Dimple Vs. State of

Punjab", decided on 24.11.2022, and further, considering the said provision

of law, viz-a-viz, judgments passed by the other Courts, including of the

Hon'ble Apex Court, already this Court passed in Shivji Ram @ Dimple's

case (supra), the present appeal may be disposed of.

In view of said circumstances, present appeal stands abated, and

same is disposed of as such. However, disposal of the present appeal will be

subject to the terms & conditions, passed by this Court in Shivji Ram @

Dimple's case (supra).

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

disposed of.

(SANJAY VASHISTH) JUDGE December 15, 2022 J.Ram

Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

JAWALA RAM 2022.12.16 16:42 I attest to the accuracy and authenticity of this order/judgement.