Anil [email protected] vs State Of Punjab
2021 Latest Caselaw 1107 P&H

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH
215

                                                   CRM-M-36532-2020
                                           Date of Decision : 16.03.2021

Anil Kumar @ Lala                                             .....Petitioner

                                  Versus

State of Punjab                                             .....Respondent


CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI

Present :    Mr. Raman Goklaney, Advocate
             for the petitioners

             Mr. P.S. Walia, Asstt. AG, Punjab
             for the respondent-State.

             Mr. Deepak Kataria, 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-

12077-2021 (O&M) titled as 'Chintu @ Chandan Vs. State of Punjab'.

16.03.2021                                    (ARUN KUMAR TYAGI)
Kothiyal                                             JUDGE

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




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