Nanak Singh vs State Of Punjab
2024 Latest Caselaw 20426 P&H

Punjab-Haryana High Court

Nanak Singh vs State Of Punjab on 18 November, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                  Neutral Citation No:=2024:PHHC:150432




160
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                          INCOMP-5746-2024
                          DATE OF DECISION: 18.11.2024

      NANAK SINGH                         ...APPELLANT

                    Versus

      STATE OF PUNJAB             ... RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:     Ms. Riffi Birla, Advocate for the appellant.

        ***
SANDEEP MOUDGIL, J (ORAL)

The present appeal is directed against the judgment of

conviction and order of sentence passed by the Judge, Special Court,

Ferozepur dated 13.04.2015 wherein the Court below has convicted the

appellant under section 15 of NDPS Act for allegedly possessing 30 Kg

of Poppy Husk.

Learned counsel for the appellant prays for withdrawal of

the instant case.

Allowed as prayed for.

Dismissed as withdrawn.

(SANDEEP MOUDGIL) JUDGE 18.11.2024 anuradha

Whether speaking/reasoned Yes/No Whether reportable Yes/No

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