Gurbax Singh vs State Of Punjab And Ors
2022 Latest Caselaw 1731 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                           LPA No.1732 of 2016 (O&M)
                           Reserved on : 03.03.2022
                           Pronounced on: 16.03.2022
Gubax Singh
                                                            ... Appellant
                                        Versus
State of Punjab & others                                    ... Respondents

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

Present:-     Mr.Kanwaljit Singh, Senior Advocate
              with Mr.Ajaivir Singh, Advocate, for the appellant.

              Mr.S.P.S.Tinna, Addl.A.G., Punjab.

              None for respondent No.3.

G.S. SANDHAWALIA, J.

The present appeal is dismissed, in view of the detailed judgment

of even date passed in LPA-1233-2016 titled Raminder Kaur Vs. State of

Punjab & others.

(G. S. SANDHAWALIA) JUDGE

(VIKAS SURI) JUDGE

March 16, 2022 sailesh

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

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