Nasir Ahmad Sheikh vs State Of Punjab
2024 Latest Caselaw 20895 P&H

Punjab-Haryana High Court

Nasir Ahmad Sheikh vs State Of Punjab on 25 November, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     144               IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                     INCOMP No. 1400 of 2024
                                                                     Date of Decision: 25.11.2024

                     Nasir Ahmad Sheikh                                     ...Pe   oner

                                                                  Versus

                     State of Punjab                                        ...Respondent

                     CORAM:           HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:         None for the pe    oner.

                                      Ms. Swa Batra, D.A.G., Punjab.

                                             ****
                     ANOOP CHITKARA, J.

FIR No. Dated Police Sta on Sec ons 144 12.10.2019 Maqsudan, District 15 and 22 of NDPS Act Jalandhar Rural

The aforesaid pe on was filed on 25.09.2021 by Ms. Lavanya Gupta, Advocate. The Registry had raised objec on on the case file.

2. State counsel on instruc ons submits that regular bail of the pe oner has been allowed vide order dated 23.03.2023 passed in CRM-M No.12660 of 2023.

3. Given above, no orders are required to be passed in the present pe on and the same is disposed of as infructuous. All pending applica ons, if any, stand disposed.

(ANOOP CHITKARA) JUDGE 25.11.2024 Jyo Sharma

Whether speaking/reasoned: Yes Whether reportable: No.

authenticity of this order/judgment High Court, Sector 1, Chandigarh