Punjab-Haryana High Court
Gulab Singh vs State Of Haryana on 12 December, 2022
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
334
CRA-S-17-SB-2004 (O&M)
Decided on : 12.12.2022
Gulab Singh
. . . Appellant(s)
Versus
State of Haryana
. . . Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
PRESENT: Mr. Saksham Malhotra, Advocate for
Mr. S.S. Narula, Advocate
for the appellant(s).
Mr. Vikas Bhardwaj, AAG, Haryana.
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SANJAY VASHISTH, J. (Oral)
In FIR No. 374, dated 31.10.1999, under Section 20 of NDPS Act, P.S. Kotwali, Faridabad, District Faridabad, vide judgment dated 20.09.2003, trial Court convicted and sentenced the appellant - Gulab Singh, to undergo RI for a period of 10 years along with fine of Rs.1.00 lakh, and in default of payment of fine to further undergo RI for a period of 2-1/2 years more.
Learned State counsel submits that on the basis of copy of the death certificate dated 02.07.2020, issued by the office of Sub-Registrar (Birth & Death), MCF FCA, Ballabgarh, which has been handed over to him by ASI Sandip Singh, appellant - Gulab Singh, has already expired on 14.04.2020. Copy of the death certificate is taken on record, subject to all just exceptions. Office to tag the same at appropriate place.
Upon the stand taken by leaned State counsel, counsel for the appellant is unable to dispute the factum of death as submitted by the learned State counsel with the help of death certificate. JAWALA RAM 2022.12.14 18:15 I attest to the accuracy and authenticity of this order/judgement.
CRA-S-17-SB-2004 (O&M) -2- In view of said circumstances, present appeal stands abated, and same is disposed of as such. However, disposal of the present appeal will be subject to the terms & conditions, passed by this Court in IOIN-CRA-S- 4686-SB-2018 in CRA-S-4686-SB-2018, titled as, "Shivji Ram @ Dimple Vs. State of Punjab", decided on 24.11.2022.
Pending criminal miscellaneous application(s) are also disposed of, accordingly.
(SANJAY VASHISTH) JUDGE December 12, 2022 J.Ram Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No JAWALA RAM 2022.12.14 18:15 I attest to the accuracy and authenticity of this order/judgement.