Shubham Garg vs State Of Punjab And Others
2023 Latest Caselaw 12222 P&H

                               IN THE HIGH COURT OF PUNJAB & HARYANA
                                         AT CHANDIGARH

            114-a                                              CRM-M-4956-2023
                                                               Date of decision: 07.08.2023

            Shubham Garg
                                                                                       ....Petitioner
                                                   Versus

            State of Punjab and others
                                                                                    ...Respondents
            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :          Mr. Parminder Singh Sekhon, Advocate for the petitioner.

                               Mr. Manipal Singh Atwal, DAG, Punjab.

                                           *****

AMAN CHAUDHARY. J.

The present petition has been filed under Section 482 of the Code of

Criminal Procedure for issuance of direction to the respondents No.1 to 4 not to

harass the petitioner as respondent No.4 at the instance of respondent No.6 is

harassing the petitioner and to direct the respondents No.1 to 4 not to conduct any

new inquiry.

(AMAN CHAUDHARY) JUDGE 07.08.2023 Ankur

Whether speaking/reasoned : Yes

Whether reportable : No

Ankur Goyal 2023.08.08 17:40 I attest to the accuracy and authenticity of this order/judgment.