Punjab-Haryana High Court
Tony Kumar Mehra vs State Of Punjab on 11 July, 2022
217 CRM-M-47369-2021
TONY KUMAR MEHRA VS STATE OF PUNJAB
Present: Mr. Arshdeep Singh, Advocate for the petitioner.
Mr. Kirat Singh Sidhu, DAG, Punjab.
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Affidavit of Mr. Surinder Pal, PPS, Assistant Commissioner of Police (East), Ludhiana has been filed on behalf of respondent-State by the learned State counsel and the same is taken on record.
Arguments heard.
Judgment reserved.
(JASJIT SINGH BEDI) JUDGE 11.07.2022 JITESH 1 of 1 ::: Downloaded on - 15-07-2022 21:39:11 :::