SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 15/11/2023 passed by the High Court of Punjab and Haryana at Chandigarh in CRM-M No.55754 of 2023.

(3.) The appellant Sukhwinder Singh has been has been facing trial in connection with a crime registered pursuant to First Information Report No.149 of 2021 dtd. 31/5/2021 lodged with Police Station Sadar Fazilka, District Fazilka, in respect of offences punishable under Ss. 15, 15C, 22, 22C, 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.