Dharmbir vs State Of Haryana
2024 Latest Caselaw 5533 P&H

Punjab-Haryana High Court

Dharmbir vs State Of Haryana on 12 March, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                                          Neutral Citation No:=2024:PHHC:034937




106/2                                                     2024:PHHC:034937

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                          CRA-S-996-2024 (O&M)
                                          DECIDED ON: 12.03.2024

DHARAMBIR
                                                     .....APPELLANT

                                   VERSUS

STATE OF HARYANA
                                                     .....RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:    Mr. Balkar Singh, Advocate
            for the appellant.

                                  *****

SANDEEP MOUDGIL, J (ORAL)

This is an appeal against the impugned judgment of conviction

dated 21.02.2024, whereby the appellant has been convicted under Section

20 of NDPS Act, 1985 and vide impugned order dated 22.02.2024, the

appellant has been sentenced to undergo rigorous imprisonment for a period

of two years and to pay a fine of Rs.20,000/- and in default of payment of

fine, to further undergo simple imprisonment for a period of three months.

Learned counsel for the petitioner submits that he filed the

instant petition under the instructions of his client but later on came to know

that another appeal has also been filed by the appellant through Mr. Randeep

Singh Dhull, Advocate and hence, prays for withdrawal of the instant

petition.

Prayer is accepted.

Considering the genuineness and bona fide error on the part of

the appellant, the appeal is ordered to be withdrawn with liberty that another

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Neutral Citation No:=2024:PHHC:034937

CRA-S-996-2024 (O&M) -2-

appeal bearing CRA-S-995-2024 titled as "Dharambir versus State of

Haryana", is to be entertained as the only appeal being filed by the present

appellant.

The present petition is dismissed as withdrawn with liberty

aforesaid.

                                               (SANDEEP MOUDGIL)
12.03.2024                                           JUDGE
Poonam Negi


Whether speaking/reasoned              Yes/No
Whether reportable                     Yes/No

Neutral Citation No:=2024:PHHC:034937

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