Sudarshan Kumar And Others vs State Of Punjab And Others
2022 Latest Caselaw 2162 P&H

         IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                LPA-7731-2018 (O&M)
                                                Decided on : 28.03.2022

Sudarshan Kumar and others
                                                                      ... Appellants
                                       Versus

State of Punjab and others
                                                                  ... Respondents

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

Present:     Mr. Sunny Singla, Advocate for the appellants.

             Mr. SPS Tinna, Addl. AG, Punjab.

             Mr. D.K. Singhal, Advocate
             for the respondent-M.C. Nangal.

G.S. Sandhawalia, J. (Oral)

The present appeal is dismissed. For reasons, see detailed

judgment of even date passed in LPA No.4957 of 2018 'Rajiv Kumar and

others Vs. State of Punjab and others'.

                                                (G.S. SANDHAWALIA)
                                                         JUDGE



                                                         (VIKAS SURI)
March 28, 2022                                              JUDGE
Naveen



             Whether speaking/reasoned:                      Yes/No

             Whether Reportable:                             Yes/No




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