Lalita Basandra And Others vs State Of Punjab
2022 Latest Caselaw 2049 P&H

                        IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH


                                                                Date of Decision: 24th March, 2022
                                                       Criminal Miscellaneous No.M-1497 of 2022


                       Lalita Basandra & another
                                                                               ..... PETITIONER(S)
                                                          VERSUS
                       State of Punjab
                                                                             ..... RESPONDENT(S)

                                                             ...

CORAM: HON'BLE MR. JUSTICE SANT PARKASH

...

PRESENT: - Mr. Ranjit Singh Cheema, Advocate, for the petitioners.

Mr. V.G. Jauhar, Senior Deputy Advocate General, Punjab.

Mr. Sandeep S. Majithia, Advocate, for the complainant.

. . .

Sant Parkash, J

The petition stands allowed vide separate judgment of even

date rendered in Criminal Miscellaneous No.M-258 of 2022, titled 'Ranjan

Kohli vs. State of Punjab'.

(Sant Parkash) Judge 24th March 2022 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No

AVIN KUMAR 2022.03.24 11:38 I attest to the accuracy and authenticity of this document.