Punjab-Haryana High Court

Amrik Singh vs State Of Punjab on 2 May, 2024

                                         Neutral Citation No:=2024:PHHC:061071



                                                                  2024:PHHC:061071

     342 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                               CHANDIGARH


                                                 CRA-S-1005-SB-2015 (O&M)
                                                 Decided on:-02.05.2024

Amrik Singh                                                        ....Appellant..

                                vs.

State of Punjab                                                    ....Respondent.


CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA

Present:     Dr. Sumati Jund, Amicus Curiae
             for the appellant.

             Mr. Siddharth Sandhu, AAG, Punjab.
             *****

HARKESH MANUJA J. (Oral)

1. Challenge in the present appeal is to the judgment of conviction

and order of sentence dated 04.10.2014 passed by learned Special Judge,

Amritsar, whereby, appellant has been convicted under Section 22 of the

NDPS Act, 1985 and sentenced to undergo rigorous imprisonment for a

period of two years with fine of Rs.10,000/- and in default to further undergo

rigorous imprisonment for a period of two months.

2. Learned counsel for the appellant informs this Court that the

appellant has already undergone the sentence awarded by the trial Court and

despite repeated requests, she is not able to pursue the present appeal.

3. In view of the above, the present appeal is dismissed being not

pressed.


02.05.2024                                                 (HARKESH MANUJA)
sonika                                                           JUDGE
           Whether speaking/reasoned:            Yes/No
           Whether reportable:                   Yes/ No




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