Anil Kumar Alias Nehla vs State Of Punjab
2023 Latest Caselaw 5188 P&H

                                                            Neutral Citation No:=2023:PHHC:057695-DB




                                                                  2023:PHHC:057695-DB




    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH
                                                    CRM-M-28002-2018
                                                    Date of decision : 24.04.2023

Anil Kumar alias Nehla
                                                                .....Petitioner
                          VERSUS
State of Punjab
                                                                ....Respondents

CORAM:- HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
        HON'BLE MR. JUSTICE HARPREET SINGH BRAR

Present:     None for the petitioner.

             Mr. V.G. Jauhar, Addl. A.G., Punjab.

             *****
AUGUSTINE GEORGE MASIH, J. (ORAL)

In the light of the judgment passed by the Hon'ble Supreme

Court in Hira Singh and another Vs. Union of India and another (2020) 20

Supreme Court Cases 272, where the issue, which is the subject matter of the

present reference, stands concluded and the judgment in E. Micheal Raj

(2008) 5 SCC 161 having been over-ruled, the present reference would not

survive. The same is, therefore, disposed of in terms of the judgment passed

by the Hon'ble Supreme Court in Hira Singh's case (supra).

                                          (AUGUSTINE GEORGE MASIH)
                                                   JUDGE


24.04.2023                                        ( HARPREET SINGH BRAR )
Harish                                                    JUDGE

             Whether speaking/reasoned                          Yes/No

             Whether reportable                                 Yes/No

Neutral Citation No:=2023:PHHC:057695-DB

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