Navneet Singh And Ors vs State Of Punjab
2021 Latest Caselaw 4675 P&H

       IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH

                                             CRA-S No. 516-SB of 2004 (O&M)
                                             Reserved On: 17.12.2021
                                             Pronounced On: 21.12.2021

Navneet Singh alias Lalli and another
                                                                  .......... Appellants
                                           Versus
State of Punjab
                                                                 .......... Respondent


CORAM:           HON'BLE MR. JUSTICE SURESHWAR THAKUR

Present:         Ms. G.K. Mann, Sr. Advocate, assisted by
                 Mr. Gursewak Singh, Advocate and
                 Mr. Mann Akashdeep Singh, Advocate
                 for the appellants.

                 Mr. Bhupender Beniwal, Assistant Advocate General, Punjab

                 Mr. G.S. Rawat, Advocate
                 for the complainant.

                             (Through Video Conferencing)

                                   ****
SURESHWAR THAKUR, J.

1. For detailed order, see judgment of even date passed in CRA-S-

1785-SB-2004, titled as "Joginder Singh and another Versus State of

Punjab".

2. Pending miscellaneous application(s), if any, stand(s) disposed

of.

December 21, 2021                                   ( SURESHWAR THAKUR )
'dk kamra'                                                  JUDGE

             Whether Speaking/reasoned                  Yes/No
             Whether Reportable                         Yes/No




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