Balvir Singh @ Beera vs State Of Punjab
2024 Latest Caselaw 6628 P&H

Punjab-Haryana High Court

Balvir Singh @ Beera vs State Of Punjab on 22 March, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                                         Neutral Citation No:=2024:PHHC:041712



                                                       2024:PHHC:041712
                     IN THE HIGH COURT OF PUNJAB AND HARYANA
                                   AT CHANDIGARH

202                                      CRA-S-1619-SB-2011 (O&M)
                                         Date of Decision: 22.03.2024

Balvir Singh @ Beera                                   ....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 04.06.2011, passed by the Judge, Special

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

rigorous imprisonment for a period of six months and to pay a fine of Rs.1,000/- under

Section 18 of NDPS Act 1985, the appellant has come up before this Court by filing the

present appeal in the year 2011.

On instructions from ASI Rajinder Singh, counsel for the State submits that

the appellant has expired on 27.01.2013 and in this regard, he has handed over status

report along with death certificate of the appellant, which are taken on record.

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

stand disposed of.

                                                   (ANOOP CHITKARA)
                                                        JUDGE
22.03.2024
anju rani

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




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