Harpreet Singh @ Gopi vs State Of Punjab
2024 Latest Caselaw 10005 P&H

Punjab-Haryana High Court

Harpreet Singh @ Gopi vs State Of Punjab on 8 May, 2024

                                          Neutral Citation No:=2024:PHHC:064215




219                                                     2024:PHHC:064215

            IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH

                                             CRM-M-26544-2023
                                             Date of decision: 08.05.2024

HARPREET SINGH @ GOPI                                   ....PETITIONER(S)

                             Versus

STATE OF PUNJAB                                         ....RESPONDENT(S)

CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY
Present:-    Mr. Jashandeep Singh Sandhu, Advocate for the petitioners.

             Mr. Japjot Singh, AAG, Punjab.
                             *****
SANJIV BERRY, J.(ORAL)

Learned counsel for the petitioner submits that the petitioner has

been acquitted by the Court of learned Judge, Special Court, Fast Tract Court,

Ferozepur, vide order dated 15.01.2024 in case bearing No. NDPS-64-2021

titled 'State of Punjab Versus Mandeep Singh alias Mahna and others'. The

copy of judgment of learned Judge, Special Court, Fast Track Court, Ferozepur,

is taken on record.

2. This fact is also not disputed by learned State counsel.

3. In view of the statement made by learned counsel for the

petitioner, the petition stands disposed of as having been rendered infructuous.

4. Pending application(s), if any, also stand disposed of.

08.05.2024                                              (SANJIV BERRY)
kanika                                                       JUDGE
i)    Whether speaking/reasoned?           Yes/No
ii)   Whether reportable?                  Yes/No




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