Ram Kamal And Anr vs State Of Punjab
2022 Latest Caselaw 12324 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
251
                                              CRR-3219-2011 (O&M)
                                              Date of Decision: 27.09.2022
RAM KAMAL AND ANR
                                                                   ...Petitioners
                                     Versus
STATE OF PUNJAB
                                                                  ... Respondent

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:       Mr. Rajesh Goyal, Advocate for
               Mr. Pritam Saini, Advocate for the petitioner.

               Mr. Subhash Godara, Additional Advocate General, Punjab.
                     ****

HARNARESH SINGH GILL, J.(Oral)

Challenge is to the order dated 19.11.2011 passed by the

learned Special Judge, Rupnagar, vide which the petitioners have been

charged under Section 22 of the NDPS Act and Section 27 of the Drugs

and Cosmetic Act, 1940.

At the outset, learned State counsel, on the instructions from

ASI Ram Kumar submits that vide judgment and order dated 14.03.2016,

the learned Additional Sessions Judge, Ropar, has convicted the

petitioners.

Upon this, learned counsel appearing for the petitioners, on

the instructions of the arguing counsel, does not press the present

petition.

Dismissed as not pressed.

27.09.2022                                     (HARNARESH SINGH GILL)
Aman Jain                                              JUDGE
               Whether speaking/reasoned           :     Yes/No
               Whether reportable                  :     Yes/No


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