Ishwar vs State Of Haryana
2022 Latest Caselaw 1739 P&H

207
       IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH

                                             CRM-M No. 51115 of 2021
                                             Date of Decision: 16.03.2022


Ishwar
                                                                    .......... Petitioner
                                           Versus
State of Haryana
                                                                 .......... Respondents


CORAM:           HON'BLE MR. JUSTICE SURESHWAR THAKUR

Present:         Ms. Jigyasa Tanwar, Advocate,
                 for the petitioner.

                 Mr. Pradeep Prakash Chahar, Deputy Advocate General, Haryana
                 assisted by SI Babu Lal.

                      (Through Video Conferencing)

                                   ****

SURESHWAR THAKUR, J. (ORAL)

1. Petition is allowed.

2. For detailed order, see judgment of even date passed in CRM-

M-34010-2021, titled as "Vinay Versus State of Haryana".

March 16, 2022                                      ( SURESHWAR THAKUR )
'dk kamra'                                                  JUDGE

             Whether Speaking/reasoned                  Yes/No
             Whether Reportable                         Yes/No




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