Punjab-Haryana High Court
Union Of India vs Chamkaur Singh & Others on 2 July, 2024
Neutral Citation No:=2024:PHHC:081696
274
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-48182-2018
Date of Decision:- 02.07.2024
UNION OF INDIA ....Petitioner
Vs.
CHAMKAUR SINGH & OTHERS ...Respondents
CORAM:- HON'BLE MRS. JUSTICE AMARJOT BHATTI
Present:- Ms. Gurmeet Kaur Gill, Senior Panel Counsel
for the petitioner.
Mr. Sunish Bindlish, Advocate with Mr. Viney Kumar,
Advocate for respondent Nos.4 to 6.
*****
AMARJOT BHATTI, J.
1. Petitioner has filed instant petition for setting aside order dated 19.07.2018 passed by learned Special Judge, Ambala for disposal of 151 bags of tea bags (subsequently found out to be cigarette bags during further investigation) and for issuance of necessary directions to respondent No.4 to take over cigarette bags for necessary action as per law.
2. Learned counsel representing Union of India pointed out that in compliance of the order dated 24.11.2023 seized contraband i.e. cigarettes have been handed over to respondent No.6 for destruction in accordance with law. The contraband has been handed over on 28.06.2024. Therefore, present petition filed under Section 482 Cr.P.C. for setting aside order dated 19.07.2018 passed by learned Special Judge, Ambala has rendered infructuous.
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3. Keeping in view the aforesaid statement, present petition stands disposed of having renedered infructuous.
4. Pending miscellaneous application (s), if any, stand disposed of accordingly as well.
(AMARJOT BHATTI) JUDGE 02.07.2024 snd Whether speaking/reasoned: Yes/No. Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 21-07-2024 04:05:23 :::