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Punjab-Haryana High Court

Ramanand @ Guddu vs Central Bureau Of Investigation And ... on 4 October, 2023

Author: Avneesh Jhingan

Bench: Avneesh Jhingan

CRM-M-40175-2019 (O&M) 2023:PHHC:128891

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
244
CRM-M-40175-2019(0&M)
Date of Decision: 04 October, 2023
Ramanand @ Guddu ...Petitioner
Versus
Central Bureau of Investigation and others ...Respondents

CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present:- None for the petitioner

Mr. Vidit Jain, Advocate for
Mr. Rajeev Anand, Advocate for the respondent-CBI.

Mr. Deepender Singh Brar, Advocate for
Mr. Abhinav Gupta, APP, U.T. Chandigarh
for respondent No.2.

aie 2 2s 2c 3

AVNEESH JHINGAN, J. (Oral)

1. This petition is filed seeking transfer of investigation in case of FIR No.225 dated 22.08.2019, under Sections 20 and 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Section 25 of the Arms Acct, 1959, registered at Police Station Sector 31, Chandigarh.

2. The petition is pending since 2019.

3. Learned State counsel for U.T. Chandigarh submits that the trial is at an advance stage, out of eighteen prosecution witnesses, seventeen prosecution witnesses have been examined.

4. None has put in appearance on behalf of the petitioner in spite of two passovers. Similar was the position on the last two days.

5. In view of the statement made by the counsel for the U.T. KAPIL 2023.10.05 17:06 I attest to the accuracy and authenticty of tvs document "handigarh, no further directions are called for, the petition is disposed of as Chandigarh CRM-M-40175-2019 (O&M) 2023:PHHC:128891 infructuous.

6. Needless to say that petitioner would be at liberty to avail remedies in accordance with law for redressal of surviving grievance if any.

7. Since the main case has been disposed of, the pending application(s) if any is rendered infructuous.

(AVNEESH JHINGAN) 04" October, 2023 JUDGE Kapil Whether speaking/reasoned Yes/No Whether reportable Yes/No KAPIL 2023.10.05 17:06 I attest to the accuracy and authenticity of this document Punjab & Haryana High Court, Chandigarh