State Of Punjab And Others vs Narinder Kaur
2022 Latest Caselaw 2230 P&H

         IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                LPA-702-2020 (O&M)
                                                Decided on : 29.03.2022

State of Punjab and others
                                                                      ... Appellants
                                       Versus
Narinder Kaur

                                                                  ... Respondent

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

Present:     Mr. SPS Tinna, Addl. AG, Punjab
             for the appellants.

             Mr. Satnam S. Chauhan, Advocate and
             Mr. T.S. Chauhan, Advocate for the respondent.

G.S. Sandhawalia, J. (Oral)

The present appeal is dismissed. For reasons, see detailed

judgment of even date passed in LPA No.706 of 2020 'State of Punjab and

others' Vs. Balbir Singh and others'.

                                                (G.S. SANDHAWALIA)
                                                         JUDGE



                                                         (VIKAS SURI)
March 29, 2022                                              JUDGE
Naveen



             Whether speaking/reasoned:                      Yes/No

             Whether Reportable:                             Yes/No




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