Om Parkash vs State Of Punjab
2024 Latest Caselaw 6630 P&H

Punjab-Haryana High Court

Om Parkash vs State Of Punjab on 22 March, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                                         Neutral Citation No:=2024:PHHC:041649



                                                       2024:PHHC:041649
                     IN THE HIGH COURT OF PUNJAB AND HARYANA
                                   AT CHANDIGARH

201                                      CRA-S-2098-SB-2009 (O&M)
                                         Date of Decision: 22.03.2024

Om Parkash                                             ....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 17.08.2009, passed by the Judge, Special

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

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

Section 15 of NDPS Act 1985, the appellant has come up before this Court by filing the

present appeal in the year 2009.

On instructions from HC Harjinder Singh, counsel for the State submits

that the appellant has expired on 17.12.2016 and handed over his 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 22.03.2024 anju rani

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

1 of 1