SANDEEP SINGH v. STATE OF HARYANA

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

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