Harpal Singh vs State Of Haryana And Anr
2022 Latest Caselaw 14735 P&H

       In the High Court of Punjab and Haryana at Chandigarh


                                 Criminal Revision No. 264 of 2019(O&M)
                                 Reserved on: 14.11.2022
                                 Date of Decision: 18.11.2022

Harpal Singh                                                  ......Petitioner


                                        Versus


State of Haryana and another                                ......Respondent

CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
       HON'BLE MR. JUSTICE KULDEEP TIWARI

Present:    Mr. Namit Khurana, Advocate
            for the petitioner.

            Mr. Anmol Malik, DAG, Haryana.

            Mr. Diwan S. Adlakha, Advocate
            for the complainant.

                       ****

SURESHWAR THAKUR, J.

For orders, see detailed judgment of even date, passed in

CRM-A-1920-MA-2014, titled Manish Gupta versus State of Haryana and

another.

(SURESHWAR THAKUR) JUDGE

(KULDEEP TIWARI) JUDGE November 18th, 2022 Gurpreet

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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