Ghola vs State Of Punjab
2024 Latest Caselaw 20783 P&H

Punjab-Haryana High Court

Ghola vs State Of Punjab on 21 November, 2024

146


               IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH
                                     INCOMP-5690-2024
                                     Date of Decision:21.11.2024

Gohla                                                             ...Appellant



                                             vs.

State of Punjab                                                   ...Respondent

Coram :        Hon'ble Mr. Justice N.S.Shekhawat

Present:       None.

               Mr. I.P.S Sabharwal, DAG, Punjab.

                      ***
N.S.Shekhawat J. (Oral)

1. The appellant had filed the present appeal against the impugned

judgment dated 28.02.2020, passed by the Special Court, Jalandhar, whereby

the appellant was convicted under Section 22 (b) of NDPS Act and was

sentenced to undergo RI for a period of 03 years and to pay a fine of

Rs.30,000/-.

2. The Registry of the Court had raised objections on 14.12.2020,

however, no learned counsel had collected the paperbook for removal of the

objections. It seems that the appellant is not interested in pursuing the present

petition.

3. Consequently, the petition is ordered to be dismissed.

                                                     (N.S.SHEKHAWAT)
21.11.2024                                                JUDGE
hitesh

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




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