Charanjit Singh @ Channa vs State Of Punjab
2022 Latest Caselaw 16531 P&H

                IN THE HIGH COURT OF HARYANA & HARYANA
                         AT CHANDIGARH.


                                              CRA-D-966-DB-2017 (O & M)
                                              Reserved on: 07.12.2022
                                              Pronounced on: 12.12.2022


CHARANJIT SINGH @ CHANNA                                          .....Appellant


                                     Versus


STATE OF PUNJAB                                                .....Respondent

CORAM:          HON'BLE MR. JUSTICE SURESHWAR THAKUR
                HON'BLE MR. JUSTICE KULDEEP TIWARI

Argued by: Mr. P.P.Chahar, Advocate
           for the appellant.

                Mr. Arun Gupta, AAG, Punjab.

                                             ****

SURESHWAR THAKUR, J.

For orders, see judgment of even date passed in CRA-D-

666-DB-2014 titled as PARVINDER SINGH @ SIDHU Versus

STATE OF PUNJAB.

(SURESHWAR THAKUR) JUDGE

(KULDEEP TIWARI) 12.12.2022 JUDGE kavneet singh Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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