Kirpal Singh vs State Of Punjab
2023 Latest Caselaw 22116 P&H

Punjab-Haryana High Court

Kirpal Singh vs State Of Punjab on 16 December, 2023

MOHIT
2023.12.22 10:40

2023:PHHC: 161902
IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(204)
CRA-S-810-SB-2009
Date of Decision: 16.12.2023
KIRPAL SINGH
... Appellant
Versus
STATE OF PUNJAB
...Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
Present:- None for the appellant.
Mr. Siddharth Attri, AAG, Punjab.
3h ie 2K 3k 2
ALOK JAIN, J. (Oral)

1. The present appeal has been filed against the judgment of

conviction dated 12.03.2009, passed by the learned Special Judge, Barnala, under Section 15 of NDPS Act in case FIR No.52 dated 15.05.2007 registered at Police Station Tapa, vide which appellant has been sentenced to undergo rigorous imprisonment for a period of 1-1/2 year and Rs. 1,000/- fine.

2 As per the office report, notices issued to the appellant have been received back unserved, with the report that the appellant has expired.

3. In light of the above, the concerned SHO is directed to inform the legal representatives of the appellant with regard to the pendency of this appeal and in light of the above, the present appeal stands abated qua the

conviction.

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4. State is at liberty to recover the fine, in accordance with law and liberty is also granted to the LRs of appellant to approach the Court, in

case, any cause of action arises.

(ALOK JAIN) December 16, 2023 JUDGE Mohit Bishnoi Whether speaking/reasoned Yes/No Whether reportable Yes/No

MOHIT

2023.12.22 10:40

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