Punjab-Haryana High Court
Sham Singh vs State Of Punjab on 19 May, 2014
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM M-16206 of 2014
Date of Decision : May 19, 2014
Sham Singh
.....Petitioner
VERSUS
State of Punjab
.....Respondent
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present : Mr. C.L.Verma, Advocate
Mr. Navdeep Singh, Assistant A.G., Punjab
T.P.S. MANN, J. (Oral)
As per the prosecution, 380 capsules of Parvon Spas and 1700 tablets of Phenotill were recovered from the possession of the petitioner.
At this stage, counsel for the petitioner prays for withdrawing the petition.
Dismissed as withdrawn.
( T.P.S. MANN )
May 19, 2014 JUDGE
ajay-1
Kumar-I Ajay
2014.05.19 18:27
I attest to the accuracy and
integrity of this document
Chandigarh