Kanwalpreet Kaur & Anr vs State Of Punjab & Ors
2022 Latest Caselaw 1736 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                           LPA No.1256 of 2016 (O&M)
                           Reserved on : 03.03.2022
                           Pronounced on: 16.03.2022

Kanwalpreet Kaur & another
                                                            ... Appellants
                                        Versus
State of Punjab & others                                    ... Respondents

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

Present:-     Ms.Alka Chatrath, Advocate, for the appellants.

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

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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