Baljinder Singh And Ors vs M K Sharma
2024 Latest Caselaw 6371 P&H

Punjab-Haryana High Court

Baljinder Singh And Ors vs M K Sharma on 20 March, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                                       Neutral Citation No:=2024:PHHC:040298




                                                                     2024:PHHC:040298
                IN THE HIGH COURT OF PUNJAB AND HARYANA
                             AT CHANDIGARH

237                                            CRR-585-2019
                                               Date of Decision: 20.03.2024

Baljinder Singh and others                                                    ......... Pe  oners

                                               Versus

M.K. Sharma, Assistant Director, Directorate of Enforcement                 ......... Respondent

CORAM:          HON'BLE MR. JUSTICE ANOOP CHITKARA

Present:-       Mr. M.S. Chauhan, Advocate
                for the pe  oner.

                Mr. Satya Pal Jain, Addi onal Solicitor General of India with
                Mr. Shobit Phutela, Senior Panal Counsel (UOI) and
                Mr. Hunarveer Sharma, Advocate
                for the respondent-ED.

                               ****

ANOOP CHITKARA, J. (ORAL)

ECIR No. Dated Police Sta2on Sec2ons 01/JL/2010 10.12.2007 Narco cs Control 3 punishable under Sec on 4 Bureau, Chandigarh of the Preven on of Money in NCB Zonal, Chandigarh by Laundering Act, 2002 in NCB Crime No. Directorate of Crime No. 11 dated Enforcement, 10.12.2007 under Sec on 8,

Government of India, 21, 27-A and 29 of NDPS Act Jalandhar

1. Aggrieved by framing of charges vide order dated 08.01.2019 passed by

Special Judge, Chandigarh in above men oned ECIR, the pe oner/accused had come up

before this Court by filing the present revision pe on.

2. Counsel for the respondent -E.D submits that pe oner No.1-Baljinder Singh

Dhillon had died and proceedings in trial has been abated vide order dated 30.09.2021. He

further submits that trial proceedings have been concluded by the learned Special Judge,

PMLA Court, Chandigarh vide judgment dated 27.02.2024, pe oner No. 2-Sukhjinder

Singh Dhillon was convicted and pe oner No. 3-Amarjit Kaur Dhillon was acqui?ed, as

such, the present pe on has been rendered infructuous.

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Neutral Citation No:=2024:PHHC:040298

CRR-585-2019 -2- 2024:PHHC:040298

3. Given above, nothing survives in the present pe on and the same is

disposed of having been rendered infructuous. All pending miscellaneous applica ons, if

any, stand disposed of.

                                           (ANOOP CHITKARA)
                                               JUDGE
20.03.2024
Jyo -II
                          Whether speaking/reasoned    Yes/No
                             Whether Reportable        Yes/No




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