State Of U.T.Chandigarh vs Shankar
2022 Latest Caselaw 6105 P&H

Citation : 2022 Latest Caselaw 6105 P&H
Judgement Date : 4 July, 2022

Punjab-Haryana High Court

State Of U.T.Chandigarh vs Shankar on 4 July, 2022

232           CRM-A-169-2021

              STATE OF U.T. CHANDIGARH
              V/S
              SHANKAR

Present:      Mr. J.S. Toor, Addl. P.P., for U.T. Chandigarh.
                                     ****

The present application has been preferred for seeking leave to

appeal against the judgment of acquittal dated 05.12.2019 passed by the

Judge, Special Court, Chandigarh.

After hearing the learned Addl. P.P. for U.T. Chandigarh, the

instant application stands allowed and accordingly, leave to prefer an appeal

against the abovesaid judgment of acquittal is granted to the applicant-U.T.

Chandigarh.

Accordingly, the Registry is directed to assign a number to the

accompanying appeal today itself.

04.07.2022                                     (VINOD S. BHARDWAJ)
rajender                                             JUDGE




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