State Of Punjab vs Harpreet Singh
2023 Latest Caselaw 12427 P&H

                                                         Neutral Citation No:=2023:PHHC:102494




         IN THE HIGH COURT OF PUNJAB & HARYANA
                     AT CHANDIGARH
240
                                             2023:PHHC:102494
                                             CRR-2210-2017
                                             Date of decision: August 8th, 2023
State of Punjab
                                                                   .....Petitioner

                                    Versus

Harpreet Singh @ Hira
                                                                 .....Respondent

CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

Present :      Mr. Inderpal Singh Sabharwal, Deputy Advocate General,
               Punjab, for the petitioner.

MANJARI NEHRU KAUL, J. (ORAL)

Learned counsel, in compliance of order dated 17.12.2018,

has placed on record the judgment and order dated 26.11.2018 in FIR

No.233 of 20.12.2014 registered under Section 18 of the NDPS Act at

Police Station Sadar, Jagraon. He submits that since the accused stands

acquitted, nothing survives in the instant petition and the same may be

disposed of as such.

In view of the statement made by learned counsel for the

State, the present petition stands dismissed as having been rendered

infructuous.

August 8th, 2023                                (MANJARI NEHRU KAUL)
Puneet                                                 JUDGE

               Whether speaking/reasoned           :     Yes/No

               Whether reportable                  :     Yes/No

Neutral Citation No:=2023:PHHC:102494

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