Lovepreet @ Lovi vs State Of U.T., Chd
2022 Latest Caselaw 5928 P&H

CRA-S-152-2022 (O&M)



222
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


                                          CRA-S-152-2022 (O&M).
                                          Date of decision: June 02, 2022.

Lovepreet @ Lovi

                                                                   ... Appellant

                                        Versus

State of U.T. Chandigarh

                                                                  ...Respondent

CORAM:             HON'BLE MR. JUSTICE VIKAS BAHL

PRESENT:           None for the appellant.

                   Mr.Deepinder Brar, APP, U.T. Chandigarh.

VIKAS BAHL, J. (ORAL)

Challenge in the present petition is to the judgment dated

1.12.2021/2.12.2021 vide which the learned Judge, Special Court,

Chandigarh, has convicted the accused-appellant under Section 22 (C) of

the Narcotic Drugs and Psychotropic Substances Act, and has sentenced the

accused-appellant to undergo rigorous imprisonment for a period of 10

years and also directed the appellant to pay a fine of Rs.1 lac and on default

of payment of fine to further undergo rigorous imprisonment for a period of

one year for the offence under Section 22 (C) of the NDPS Act.

As per office report, the present appellant had also filed

Criminal Appeal number CRA-S-91 of 2022 which was admitted vide order

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CRA-S-152-2022 (O&M)

dated 20.1.2022 passed by a Coordinate Bench of this Court and the

recovery of fine was stayed. Thus, the present second appeal filed by the

same appellant is a duplicate appeal and deserves to be dismissed on the

said ground. Liberty, however, is granted to the appellant to pursue Criminal

Appeal bearing number CRA-S-91 of 2022 and the order passed in the

present case would not come in the way of the present appellant agitating

the points available to the appellant in CRA-S-91 of 2022.

Accordingly, the present appeal is dismissed with the

above said observations.

June 02, 2022.                                 (VIKAS BAHL)
raj arora                                         JUDGE

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








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