Kajal vs State Of Haryana
2021 Latest Caselaw 716 P&H

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
212-2
                                                   CRM-M-38695-2020
                                            Date of decision: 22.02.2021

Kajal                                                         .....Petitioner

                                  Versus

State of Haryana                                            .....Respondent

CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI

Present :    Mr. Yashveer Kharb, Advocate
             for the petitioner.

             Ms. Geeta Sharma, DAG, Haryana
             for the respondent-State.

                                   ****

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-

35373-2020 titled as 'Amit Vs. State of Haryana.

22.02.2021                                    (ARUN KUMAR TYAGI)
Vinay                                                JUDGE
             Whether speaking/reasoned        :   Yes/No
             Whether reportable               :   Yes/No




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