(O&M)Anil Sahrawat vs State Of Hy
2022 Latest Caselaw 16678 P&H

                        301 CRA-S-153-SB-2003 (O&M)                                       1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH
                                              CRA-S-153-SB-2003 (O&M)
                                           Date of Decision: December 13, 2022

                        Anil Sahrawat
                                                                                  ...Appellant
                                                         Versus
                        State of Haryana
                                                                                 ...Respondent

                        CORAM:      HON'BLE MR. JUSTICE SANJAY VASHISTH

                        Present:    Mr. A.S. Cheema, Advocate,
                                    for the appellant.

                                    Mr. Vikas Bhardwaj, Assistant Advocate General, Haryana,
                                    for respondent - State.

                        SANJAY VASHISTH, J.

For orders, see detailed judgment of even date, passed in

Criminal Appeal No. CRA-S-1949-SB-2002, titled as 'Tinku @

Gagandeep Verma v. State of Haryana'.

(SANJAY VASHISTH) JUDGE December 13, 2022 Pkapoor Whether Speaking/Reasoned: YES/NO Whether Reportable: YES/NO

PRASHANT KAPOOR 2022.12.20 19:16 I attest to the accuracy and authenticity of this order/judgment