State Of Haryana And Others vs Jaipal
2022 Latest Caselaw 15644 P&H

     IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                              LPA-540-2021 (O&M)
                                              Reserved on : 22.08.2022
                                              Pronounced on : 02.12.2022

State of Haryana and others

                                                           ......Appellant(s)
                                    Versus

Jaipal

                                                     ......Respondent(s)


CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
        HON'BLE MR.JUSTICE VIKAS SURI

Present:     Mr. Ankur Mittal, Addl. AG, Haryana,
             Mr. Saurabh Mago, AAG, Haryana,
             Ms. Kushaldeep K. Manchanda, Advocate
             for the appellants.

             Mr. A.P. Bhandari, Advocate for the respondent (s).

                *****
G.S. Sandhawalia, J.

The present appeal is dismissed. For reasons, see detailed

judgment of even date passed in LPA No.688 of 2021 'State of Haryana

and others Vs. Balwinder Singh and others'.

                                              (G.S. SANDHAWALIA)
                                                     JUDGE



                                                     (VIKAS SURI)
02.12.2022                                             JUDGE
Naveen


    Whether speaking/reasoned :                        Yes/No
    Whether Reportable :                               Yes/No




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