Shokin vs State Of Haryana
2021 Latest Caselaw 513 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
108-2

                                                   CRM-M-43209-2020
                                           Date of Decision : 10.02.2021

Shokin                                                        .....Petitioner

                                  Versus

State of Haryana                                            .....Respondent


CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI

Present :    Ms. Sharmila Sharma, Advocate
             for the petitioner.

             Mr. Ranvir Singh Arya, Addl. A.G., Haryana
             for the respondent-State.

             Mr. Ravinder Hooda, Advocate
             for the complainant.

                                ****

ARUN KUMAR TYAGI, J. (Oral)

(The case has been taken up for hearing through video

conferencing).

For orders, see judgment of even date passed in CRM-M-

39035-2020 titled as 'Jagbir @ Pandu Vs. State of Haryana'.

10.02.2021                                    (ARUN KUMAR TYAGI)
Kothiyal                                             JUDGE

                   Whether speaking/reasoned         Yes/No
                   Whether reportable                Yes/No




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