IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
230 CRM-M-32050-2025 (O&M)
Date of Decision: 01.07.2026 Sandeep Singh
...Petitioner Versus State of Haryana
...Respondent CORAM: HON'BLE MS. JUSTICE SHALINI SINGH NAGPAL
Present:-. Ms. Pahulpreet Kaur, Advocate for Mr. G.S. Nahel, Advocate for the petitioner.
Mr. Kshitij Bharti, AAG, Haryana. ***** SHALINI SINGH NAGPAL, J.(Oral)
The petition under Section 528 of BNSS, 2023, has been filed
for quashing of the impugned order dated 15.04.2025 (Annexure P-4)
passed by the Court of learned Special Judge, Fast Tack under NDPS Act,
Fatehabad, in FIR No.140 dated 20.07.2024 (Annexure P-1) registered
under Section 22 of NDPS Act, Police Station Jakhal, District Fatehabad,
whereby the bail of the petitioner was cancelled and his bail bonds and
surety bonds were forfeited.
Pursuant to order dated 01.07.2025 of this Court, petitioner
has put in appearance before learned Special Judge, Fast Track, under
NDPS Act, Fatehabad, and has been allowed bail vide order dated
08.07.2025, copy of which has been placed on record.
No further orders are, therefore, required to be passed.
The petition stands disposed of.
(SHALINI SINGH NAGPAL) JUDGE 01.07.2026 Kapil
Whether speaking/reasoned Yes/No
Whether reportable Yes/No