Sanjiv vs State Of Punjab
2022 Latest Caselaw 1916 P&H

211-2
        IN THE HIGH COURT OF PUNJAB & HARYANA
                     AT CHANDIGARH

                                             CRM-M No. 52834 of 2021
                                             Date of Decision: 22.03.2022


Sanjiv
                                                                    .......... Petitioner
                                           Versus
State of Punjab
                                                                 .......... Respondents


CORAM:           HON'BLE MR. JUSTICE SURESHWAR THAKUR

Present:         Mr. Rajesh Duhan, Advocate,
                 for the petitioner.

                 Ms. Bhavna Gupta, Deputy Advocate General, Punjab

                      (Through Video Conferencing)

                                   ****

SURESHWAR THAKUR, J. (ORAL)

1. Petition is allowed.

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

M-52821-2021, titled as "Jatin Bharadwaj Alias Nannu Versus State of

Punjab".

March 22, 2022                                      ( SURESHWAR THAKUR )
'dk kamra'                                                  JUDGE

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




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