VISHAL SHARMA ALIAS GUDDU Vs. STATE OF PUNJAB
LAWS(P&H)-2012-8-33
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 06,2012

VISHAL SHARMA ALIAS GUDDU Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

RAM CHAND GUPTA, J. - (1.) THE present petition has been filed for regular under Section 439 of Code of Criminal Procedure in FIR no. 135 dated 11.09.2009, under Section 18 of Narcotic Drugs and Psychotropic Substances Act, 1985, police station Ahmedgarh District Sangrur.
(2.) LEARNED counsel for the petitioner requests for withdrawal of this petition. Dismissed as withdrawn. However, learned trial court is directed to expedite the trial as petitioner has been continuing in custody since 11.09.2009. Progress report of the case be also sent.;


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