Roshal Lal Alias Babbu vs State Of Punjab
2022 Latest Caselaw 10930 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


                                                   CRA-D-706-2022 (O & M)
                                                  Date of decision: 09.09.2022

101

Roshan Lal @ Babbu                                             ....Appellant(s)

                                      Versus

State of Punjab                                              ....Respondent(s)

CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
       HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Rajan Bansal, Legal Aid Counsel,
             for the appellant.

G.S.SANDHAWALIA, J. (Oral)

Counsel for the appellant does not press the present appeal as an

earlier appeal filed against the same judgment i.e. CRA-D-614-2022 already

stands admitted.

Dismissed as not pressed.

                                                     (G.S. SANDHAWALIA)
                                                             JUDGE


09.09.2022                                           (JAGMOHAN BANSAL)
shivani                                                    JUDGE


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




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