Jagiro vs The State Of Punjab
2024 Latest Caselaw 6250 P&H

Punjab-Haryana High Court

Jagiro vs The State Of Punjab on 19 March, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                                         Neutral Citation No:=2024:PHHC:039090



                                                              2024:PHHC:039090

                     IN THE HIGH COURT OF PUNJAB AND HARYANA
                                   AT CHANDIGARH

203                                      CRA-S-1640-SB-2009 (O&M)
                                         Date of Decision: 19.03.2024

Jagiro                                                 ....Appellant
                                          Versus

State of Punjab                                         ....Respondent

CORAM:HON'BLE MR. JUSTICE ANOOP CHITKARA

Present:     None for the appellant.

             Mr. Sukhdev Singh, AAG, Punjab.

                             *****
ANOOP CHITKARA, J.

Aggrieved by the judgment dated 14.03.2009, passed by the Judge, Special

Court, Nawanshahar, vide which the appellant was convicted and sentenced to undergo

for a period of four months and to pay a fine of Rs.4,000/- under Section 21 of NDPS Act

1985, the appellant has come up before this Court by filing the present appeal in the

year 2009.

Counsel for the State on instructions submits that the appellant has

expired on 20.02.2019 and handed over her death certificate, which is taken on record.

Given above, appeal is disposed of as abated. Pending applications, if any,

stand disposed of.

(ANOOP CHITKARA) JUDGE 19.03.2024 anju rani

Whether speaking/reasoned Yes/no Whether reportable? Yes/no

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